Section 34(1) in Hyderabad City Police Act, 1348 F
(1)When the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or a Magistrate determines to disperse any unlawful assembly by military aid, he may require any commissioned or non-commissioned officer commanding a battalion of the Regular Forces, or the volunteer corps, to disperse such assembly by military force and to arrest and confine such persons taking part in the said assembly as the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or the Magistrate may direct, or as it may be necessary to arrest and confine for the purpose of dispersing the assembly or to have them punished according to law.
