Madras City Police (Amendment) Act, 1976*
| [Tamil Nadu Act No. 39 of 1976]* | [5th November, 1976] |
Enacted by the President in the Twenty-seventh Year of the Republic of India.
An Act further to amend the Madras City Police Act, 1888
In exercise of the powers conferred by section 3 of the Tamil Nadu State Legislature (Delegation of Powers) Act, 1976 (41 of 1976), the President is pleased to enact as follows:-
* For Reasons for the enactment, see Tamil Nadu Government Gazette Extraordinary, dated the 5th November, 1976, Part IV - Section 2, Pages 332-333.
* Received the assent of the President on the 5th November, 1976, first published in the Tamil Nadu Government Gazette Extraordinary on the 5th November, 1976 (Aippasi 20, Nala (2007-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Madras City Police (Amendment) Act, 1976.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 41.- In sub-section (6) of section 41 of the Madras City Police Act, 1888 (Tamil Nadu Act III of 1888), for the words "to a fine not exceeding one hundred rupees", the words "to a fine not exceeding one thousand rupees, or to imprisonment not exceeding one month, or to both" shall be substituted.