252. Warning to owners and occupiers of land when a breach of the peace is apprehended. [§ 12, Act V, 1861].
(a)When a dispute in respect of land which is likely to lead to a breach of the peace is reported the officer-in-charge of the police-station or outpost or any officer not below the rank of Assistant Sub-Inspector deputed by him shall, if immediate preventive action on his own part is not required, issue a warning in B.P. Form No. 32 to the owner, occupier or other person having or claiming an interest in such land. Such warning brings the owner, occupier or person claiming an interest in the land within the scope of section 154, Indian Penal Code, should he not endeavour to prevent the dispute culminating in a riot.(b)The warning shall be issued in duplicate, and the signature or left thumb impression of the person to whom it is issued shall be obtained on the duplicate copy in the presence of reliable witnesses, whose names and addresses should be noted. The exact date and hour of service shall be noted on the duplicate copy which should then be pasted on to the office copy.
