Madras City Police and Tamil Nadu Towns Nuisances (Amendment) Act, 1974*
| [Tamil Nadu Act No. 4 of 1975]* | [17th January, 1975] |
An Act further to amend the Madras City Police Act, 1888 and the Tamil Nadu Towns Nuisances Act, 1889
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-fifth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette, dated the 6th November, 1974, Part IV - Section 1, pages 271-272.
* Received the assent of the Governor on the 9th January, 1975, first published in the Tamil Nadu Government Gazette Extraordinary on the 17th January, 1975 (Thai 4, Anantha, (2006-Tiruvalluvar Andu))
1. Short title and commencement.- (1) This Act may be called the Madras City Police and Tamil Nadu Towns Nuisances (Amendment) Act, 1974.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of Tamil Nadu Act III of 1888.- In the Madras City Police Act, 1888 (Tamil Nadu Act III of 1888),-
(i) in sub-section (1) of section 41, for the words "sound amplifiers in public places", the words "sound amplifiers in any area" shall be substituted;
(ii) in clause (xv) of section 71, the words "or plays any music or uses any sound amplifier" shall be omitted;
(iii) after section 71, the following section shall be inserted, namely:-
"71-A. Unauthorised use of sound amplifiers in any area.- (1) Whoever plays any music or uses any sound amplifier except at such times and in such area and subject to such conditions as shall, from time to time, be allowed by the Commissioner or subject to his orders, any Police Officer above the rank of a Head Constable, shall be liable on conviction to fine not exceeding five hundred rupees or to imprisonment which may extend to three months.
(2) Any Police Officer referred to in sub-section (1) may, subject to such rules as may be made in this behalf, seize any sound amplifier used in contravention of the terms and conditions of a licence granted under sub-section (1) and the Court trying an offence under this section may also direct the forfeiture of any sound amplifier so seized.
3. Amendment of Tamil Nadu Act in of 1889.- In the Tamil Nadu Towns Nuisances Act, 1889 (Tamil Nadu Act III of 1889),-
(i) clause (10) of section 3 shall be omitted;
(ii) after section 3, the following section shall be inserted, namely;-
"3-A. Unauthorised use of sound amplifiers in any area.- (1) Whoever plays any music or uses any sound amplifier except at such times and in such area and subject to such conditions as shall, from time to time, be allowed by an officer of the Police Department not below the rank of an Inspector of Police shall be liable on conviction to fine not exceeding five hundred rupees or to imprisonment which may extend to three months.
(2) Any Police Officer referred to in sub-section (1) may, subject to such rules as may be made in this behalf, seize any sound amplifier used in contravention of the terms and conditions of a licence granted under sub-section (1) and the Court trying an offence under this section may also direct the forfeiture of any sound amplifier so seized.