Section 5 in Prevention of Destruction and Damage to Property Ordinance, 2015
5. Duties of police and administration.
- (i) The police and the State Government Should ensure video graphy of such protests to the maximum extent possible.(ii)The person in charge to supervise the demonstration should be District Superintendent of Police (if the situation is confined to the district) and the highest Police Official in the State where the situation stretches beyond one district.(iii)In the event of demonstrations turn violent, the Officer in Charge shall ensure that the events are video-graphed through private operators and also request such further information form the media and others on the incidents in question.(iv)The Police Officers shall immediately inform the State Government with reports on the event including damage, destruction if any caused in or during such demonstration.(v)The State Government shall prepare a report on the police reports and other information that may be available to it, and shall file a petition including its report in the High Court or the Supreme Court as the case may be, for Court in question to take suo motu action.
