Section 149(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Every such officer of the armed forces shall obey such requisition in such manner as he thinks fit, but in so doing he shall use as little force, and do as little injury to person and property, as may be consistent with dispersing the assembly and arresting and detaining such persons.[Similar to Section 130 from Old CrPC-Also Refer]
