32. Power with regard to assemblies, processions violating conditions of licence.
(1)[Any Executive Magistrate] [Substituted by Act XL of 1966.] or Superintendent of Police or Assistant Superintendents of Police or Deputy Superintendent of Police or any Police officer in charge of a station may stop any procession which violates the Conditions of a licence granted under the last foregoing section, and may order it or any assembly which violates any such conditions as foresaid to disperse.(2)Any procession or assembly which neglects or refuses to obey any order given under the last preceding sub-section shall be deemed to be an unlawful assembly.
