(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.
