Section 172(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)A police officer may detain or remove any person resisting, refusing, ignoring or disregarding to conform to any direction given by him under sub-section (1) and may either take such person before a Magistrate or, in petty cases, release him as soon as possible within a period of twenty-four hours.
