Section 31 in Bharatiya Nagarik Suraksha Sanhita, 2023
31. Public when to assist Magistrates 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 such Magistrate or police officer is authorised to arrest; or(b) in the prevention or suppression of a breach of the peace; or(c) in the prevention of any injury attempted to be committed to any public property.[Similar to Section 37 from Old CrPC-Also Refer]
