Identification of Prisoners (Bombay Amendment) Act, 19481
| [Bombay Act No. 15 of 1948] | [24th March, 1948] |
An Act to amend the ??? of Prisoners Act, 1980, in its application to its Province of Bombay.
Whereas it is expedient to amend the Identification of Prisoners Act, 1920 (XXXIII of 1920), in it a application to the Province of Bombay; It is hereby enacted as follows:-
1 For ??? See Bombay Government Gazette, 1948, Part V, page 85.
1. Short title.- This Act may be called the Identification of Prisoners (Bombay Amendment) Act, 1948.
2. Amendment of Section 4 of XXXIII of 1920.- For Section 4 of the Identification of Prisoners Act, 1920 (XXXIII of 1920), in its application to the Province of Bombay, the following shall be substituted, namely:-
"4. Any person-
(a) who has been arrested-
(i) under Section 55 of the Code of Criminal Procedure, 1898 (V of 1898), or under Section 4 of the Bombay Beggars Act, 1945 (Bom. XXIII of 1945),
(ii) in connection with an offence punishable under Section 61D of the Bombay District Police Act, 1890 (Bom. IV of 1890), or under Section 112 of the City of Bombay Police Act, 1902 (Bom. IV of 1920), or under sections or 9 of the Bombay Beggar; Act, 1945 (Bom. XXIII of 1945), or in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards, or
(b) in respect of whom a direction or order under Section 46 or 46B of the Bombay District Police Act, 1890 (Bom. IV of 1890), or under Section 27 of the City of Bombay Police Act, 1902 (Bom. XXXIII of 1902), or under sub-section (1) or (2) of Section 23 of the Bombay Beggars Act, 1945, or under Section 2 of the Bombay Public Security Measures Act, 1947, has been made,
shall, if so required by a police officer, allow his measurements or photograph to be taken in the prescribed manner."