157. Assemblies and Processions violating prescribed conditions.
(1)A Magistrate or any Police Officer not below the rank Sub-Inspector of Police, authorized in this behalf by the District Superintendent of Police, may stop any assembly or procession which violates the conditions set under sub-sections (1) and (3) of Section 156, and order such assembly or procession to disperse.(2)Any assembly or procession which neglects or refuses to obey any order given under sub-section (1) above shall be deemed to be an "unlawful assembly "under Chapter VIM of the Indian Penal Code, 1860.
