Repatriation of Prisoners (Amendment) Act, 20111
| [Act 6 of 2011] | [1st April, 2011] |
An Act to amend the Repatriation of Prisoners Act, 2003
Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows-
1. Received the assent of the President on April 1, 2011 and published in the Gazette of India, Extra., Part II, Section 1, dated 4th April, 2011, p. 1, No. 8.
Prefatory Note-Statement of Objects and Reasons.-The Repatriation of Prisoners Act, 2003 was enacted to provide for the transfer of certain prisoners from India to a country or place outside India and reception in India of certain prisoners from a country or place outside India. The said Act came into force on the 1st January, 2004.
2. It is proposed to substitute the words "martial law" appearing in clause (c) of sub-section (2) of Section 5 of the aforesaid Act with the words "military law", as the expression "martial law" is not relevant in the current Indian context. This expression occurred in the aforesaid Act due to oversight at the time of passing of the Bill in 2003, which needs to be corrected.
3. This Bill seeks to achieve the above object.
1. Short title.-This Act may be called the Repatriation of Prisoners (Amendment) Act, 2011.
2. Amendment of Section 5 of Act 49 of 2003.-In the Repatriation of Prisoners Act, 2003, in Section 5, in sub-section (2), in clause (c), for the words "martial law", the words "military law" shall be substituted.