| (Passed by the Indian Legislature.) |
| (Received the assent of the Governor General on the 1st of October 1931.) |
An Act to extend the powers of the Sheriff of Calcutta to hold persons in lawful custody.
Whereas it is expedient to extend the powers of the Sheriff of Calcutta to hold persons in lawful custody for the purposes hereinafter appearing; It is hereby enacted as follows:-
1. Short title.- This Act may be called the Sheriff of Calcutta (Powers of Custody) Act, 1931.
2. Extension of the powers of custody of the Sheriff in certain cases.- (1) Where the Sheriff of the High Court of Judicature at Fort William in Bengal in the discharge of his duties is taking any person in his lawful custody to or from the Presidency Jail, and circumstances are such that he is unable without undue inconvenience to proceed by a route lying wholly within the local limits of the ordinary original civil jurisdiction of the said High Court, it shall be lawful for the Sheriff to proceed by any convenient route lying partly outside the said local limits, and in so doing his custody of such person shall continue to be lawful.
(2) For the purposes of this section "the Sheriff of the High Court of Judicature at Fort William in Bengal" includes any officer or other person acting with the authority or under the orders of the said Sheriff.
3. Retrospective effect.- This Act shall have retrospective effect as if it had commenced on the 1st day of September, 1925.