143. Dispersal of assembly or procession. [§ 12, Act V, 1861].
- An assembly or procession, whether licensed under section 30(3) of the Police Act, 1861, or not, may be dispersed by force only under section 128 of the Code of Criminal Procedure, that is to say only -(i)if it has duly been ordered to disperse under section 127(1) of the Code of Criminal Procedure and has not dispersed, or(ii)if it has conducted itself in such a manner as to show a determination not to disperse.
