Section 131 in The Code of Criminal Procedure, 1989 (1933 A. D.)
131. Power of commissioned military officer to disperse assembly.
- When the public security is manifestly endangered by any such assembly, and when no [Executive Magistrate] [Substituted by Act XI of 1966.] can be communicated with, any commissioned officer of [the Army] [Substituted Act XI of 1966 for 'His Highness Army'.] may disperse such assembly by military force, and may arrest and confine any persons forming part of it, in order to disperse such assembly, or that they may be punished according to law; but if, while he is acting under this section, it becomes practicable for him to communicate with an [Executive Magistrate] [Substituted by Act XI of 1966.] he shall do so; and shall thenceforward obey the instructions of the Magistrate as to whether he shall or shall not continue such action.
