33. Requisitioning military aid to disperse assembly.
- If on any emergency the available Police force is not sufficient to disperse an unlawful assembly or to quell a riot or any disturbance likely to disturb public peace, the [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] or Magistrate of the highest rank who is present at the time, may apply to the officer of highest rank of the Regular forces who may be on the spot for military aid for such purpose.
