151. Duties of a Magistrate present with an armed party.
- When a Magistrate is present with an armed party, employed for the suppression of a riot or the dispersal of an unlawful assembly -(i)he should not interfere with the disposition of the force by the police officer in command ;(ii)he is responsible for deciding when force is to be used and when fire shall be opened ;(iii)he shall, when the necessity arises, direct the officer in command to use force or open fire, but shall not after giving such direction fetter the discretion of such officer in making his disposition for carrying out that order;(iv)he shall give the warning prescribed by regulation 153(c)(ii);(v)he shall have authority to direct the police officer in command to issue the order to cease fire under regulation 155(d); and(vi)he shall submit the reports prescribed by regulation 156(c) when firearms have been used.
