34. Duty of officer commanding military required to disperse assembly by Magistrate or Commissioner of City Police, Hyderabad
(1)When the Commissioner of City Police, Hyderabad 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 Force, 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 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.(2)Every such officer shall obey such requisition in such manner as he thinks fit, but in so doing shall use as little force, and do as little injury to the life and property of persons as may be possible and as may be consistent with dispersing the assembly and arresting and detaining the persons taking part in it
