(a)A prosecution will lie under section 32 of the Police Act, 1861, against -(1)Any person who violates the conditions of a license issued under section 30(3) of that Act, and(2)any member of an assembly or procession, whether licensed or otherwise, who -(i)knowingly disobeys directions issued by a Superintendent under section 30(1) of that Act, or(ii)disobeys the reasonable orders of a police officer under section 31 of that Act.(b)A prosecution will lie -(i)under section 143 of the Indian Penal Code against any person who is a member of a licensed assembly or procession which neglects or refuses to obey an order under section 30A(1) of the Police Act, 1861, and thereby becomes an unlawful assembly, and(ii)under section 145 of the Indian Penal Code, against any person who joins or continues in an unlawful assembly after it has been duly ordered to disperse under section 127 of the Code of Criminal Procedure.VI - Employment of armed parties and use of fire-arms by the police during riots and disturbances.
