In exercise of these powers, and upon receipt of information of the assembly of five or more persons likely to cause a disturbance of the public peace, the President shall proceed at once to the place and order them to disperse, and, in case they disobey the order, shall proceed to disperse such assembly with the assistance of the chaukidars or such other persons as he may call to his aid in accordance with [Section 128] [See Section 129(2) of Cr. P.C. 1973.], Code of Criminal Procedure. In case it is necessary for the purpose of dispersing the assembly to arrest any person, such person shall at once be forwarded to the nearest Magistrate empowered to take cognizance of the offence which he may appear to have committed, together with a statement, in writing, of the circumstances of the case, unless the President, under the powers given to him under [Section 64] [See Section 44(1) of Cr. P.C. 1973.] Code of Criminal Procedure, accepts bail, in which case the bail bond, together with the report, should at once be forwarded to such Magistrate. In either case information of that occurrence should be given as speedily as possible to the nearest police-station.
