(2)(a)The District Superintendent of Police may authorize any police officer to erect barriers and other necessary structures on public roads and streets, to check vehicles or occupants there of for violation of any legal provisions by them.(b)In making such order, the District Superintendent of Police shall prescribe the necessary steps for ensuring the safety of passers-by.(c)These temporary structures shall be removed once the purpose for which they were installed is over.Offences against the police
