(1)Where five or more persons, at a place where the public are present, resist, refuse or fails to comply with any direction given by a police officer, such police officer may, without prejudice to any other action he may take under any provision of this Act or any other law remove such persons to a nearby and advertised area where the public have entry and they shall be released at the earliest after seeking and recording their names and addresses:Provided that under any circumstance, the persons so removed shall not be kept for more than three hours.(2)Such mass removal and release thereof within three hours shall not be deemed to be an arrest in respect of an offence.
