Identification of Prisoners (Bombay Amendment) Act, 19221
| [Bombay Act No. 11 of 1922] | [14th December, 1922] |
| [2 Amended by Bom. 17 of 1945] | [14th December, 1922] |
An Act to amend the Identification of Prisoners Act, 1920.
Whereas it is expedient to amend the Identification of Prisoners Act, 1920 (XXXIII of 1920), in its application to 3[the Greater Bombay] in manner hereinafter appearing;
And Whereas the previous sanction of the Governor-General ??? by clause (f) of sub-section (3) of Section 80A of the Government of Indian Act (5 & 6 Geo. 5, s. 61) has been obtained for the passing of this Act; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1922, Part V, page 95.
2 This Act has been repealed and re-enacted and the amendment made by 9, Schedule E of the said Act have been continued in force by Bom. 52 of 1947 s. 2.
3 These words were substituted for the original by Bom. of 1947, s. 9, Schedule E, read with Bom. 52 of 1947, s. 2, proviso.
1. Short title and extent.- (1) This Act may be called the Identification of Prisoners (Bombay Amendment) Act, 1922.
(2) It extends to 1[the Greater Bombay].
1 These words were substituted for the original by Bom. of 1947, s. 9, Schedule E, read with Bom. 52 of 1947, s. 2, proviso.
2. Amendment of Section 3 of XXXIII of 1920.- In clause (b) of Section 2 of the Identification of Prisoners Act, 1920, hereinafter called "the said Act", after the figures "1898" the words and figures of "or Chapter V of the City of Bombay Police Act, 1902 (Bom. IV of 1920)" shall be inserted.
3. Amendment of flection 5 of XXXII of 1920.- In Section 5 of the said Act-
(a) after the figures "1898" the words and figures "or the City of Bombay Police, 1902" shall be inserted; and
(b) first proviso, the words "or a Presidency Magistrate" shall be added.
4. Amendment of Section 7 of XXXIII of 1920.- In Section 7 of the said Act, after the word "Officer" the words "or in the City of Bombay, the Commissioner of Police" shall be inserted.