Madras City Police (Second Amendment) Act, 1979*
| [Tamil Nadu Act No. 64 of 1979]* | [7th December, 1979] |
An Act further to amend the Madras City Police Act, 1888
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 30th October, 1979, Part IV - Section 1, Page 396.
* Received the assent of the Governor on the 29th November, 1919, first published in the Tamil Nadu Government Gazette Extraordinary on the 7th December, 1979 (Karthigai 21, Chitharthi, (2010-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Madras City Police (Second Amendment) Act, 1979.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 34, Tamil Nadu Act III of 1888.- Section 34 of the Madras City Police Act, 1888 (Tamil Nadu Act III of 1888) (hereinafter referred to as the principal Act) shall be renumbered as sub-section (1) of that section and-
(1) in sub-section (1) as so renumbered, in the proviso, for the words "in this section", the words "in this sub-section" shall be substituted;
(2) after sub-section (1) as so renumbered, the following sub-sections shall be added, namely:-
"(2) The Commissioner may, at the time of grant of a licence under sub-section (1) or at any time during the currency of any such licence, require any person, other than a local authority, applying for such licence or the holder of such licence, as the case may be, to deposit with the Commissioner in cash or in Government promissory notes such sum, as may be prescribed, as security for the due observance of the conditions of the licence.
(3) Where there is breach or non-observance of the conditions of the licence granted under sub-section (1), the Commissioner may forfeit the security so deposited to the Government.
(4) The forfeiture of the deposit shall not be a bar for proceeding against the holder of the licence under the provisions of section 76.".
3. Amendment of section 76, Tamil Nadu Act III of 1888.- In section 76 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1-A) Notwithstanding anything contained in the proviso to sub-section (1), in so far as it relates to suspension of any licence granted under this Act, where a prima facie case has been made out, the Commissioner may, at anytime and for reasons to be recorded in writing, suspend any licence granted under this Act and in such a case, no show cause notice is necessary.".