25. Enforcement of orders issued under Secs. 21 to 24.
(1)Whenever a notification, order in writing or public notice has been duly issued under Section 21, Section 22, Section 23 or Section 24, then-(a)in the case of public notice or order issued under CI. (i), CI. (ii) or CI. (iii) of Section 21, or in the case of a public notice issued under Section 24, any Magistrate or any Police officer, or(b)in the case of a public notice or order issued under Cl. (iv) of Section 21, or under Section 22, or in the case of an order issued under Section 23 any Magistrate or any Police officer not below the rank of a Sub-Inspector,may, require any person acting or, about to act contrary thereto to desist or to abstain from such action and, in case of refusal or disobedience, may arrest, such person.(2)Any Magistrate or Police officer acting under sub-section (1) may also seize anything used or about to be used in contravention of such notification, order or notice as aforesaid, and anything so seized shall be disposed of, as any Magistrate having jurisdiction may order.
