Section 42 in The Code of Criminal Procedure, 1989 (1933 A. D.)
42. Public when to assist Magistrate and Police.
- Every person is bound to assist a Magistrate or police officer reasonably demanding his aid,-(a)in the taking or preventing the escape of any other person whom sum Magistrate or police officer authorised to arrest ;(b)in the prevention or suppression of a breach of the peace, or in the prevention of any injury attempted to be committed to any railway, canal, telegraph or public property.
