Section 172 in Bharatiya Nagarik Suraksha Sanhita, 2023
172. Persons bound to conform to lawful directions of police.
(1)All persons shall be bound to conform to the lawful directions of a police officer given in fulfilment of any of his duty under this Chapter.(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.
