Madras City Police and the Tamil Nadu District Police (Amendment) Act, 1985*
| [Tamil Nadu Act No. 38 of 1985] | [1st August, 1985] |
An Act further to amend the Madras City Police Act, 1888 and the Tamil Nadu District Police Act, 1859
Be it enacted by the Legislature of the State of Tamil, Nadu in the Thirty-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th July, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 293, dated August 1, 1985.
1. Short title and commencement.- (1) This Act may be called the Madras City Police and the Tamil Nadu District Police (Amendment) Act, 1985.
(2) It shall come info force on such date as the State Government may by implication, appoint.
2. Amendment of section 51-A, Tamil Nadu Act III of 1888.- In section 51-A of the Madras City Police Act, 1838 (Tamil Nadu Will of 1888),-
(i) in sub-section (1),-
(a) in clause (a), the portion beginning with the words "who has not been bora" and ending with the words, figures and letters "the 1st April, 1960" shall be omitted;
(b) the Explanation shall be omitted.
(ii) after sub-section (1) as so amended, the following sub-sections shall be inserted, namely:-
"(1-A) Whenever the Commissioner has reason to believe that any person is the City of Madras who has been convicted of an offence under section 135 of the Customs Act, 1962 (Central Act, 52 of 1962) is again to engage himself in the Commission of the offence for which he was convicted, the Commissioner may, by an order in writing signed by him, require such person to remove himself outside the said city and any district or districts or any part thereof contiguous thereto, by such route and within such time as may be specified in the order:
(1-B) The order under sub-section (1) or Sub-section (1-A) shall specify the period not exceeding two years during which such order shall remain in force.".
(iii) in sub-sections (2), (3), (4), (5) and (6), after the expression "sub-section (1)", the expression "or sub-section (1-A)" be inserted.
3. Amendment of Schedule to Central Act XXIV of 1859.- In the Schedule to the Tamil Nadu District Police Act, 1859 (Central Act XXIV of 1859), after the figures "50" the figures and letter "51-A" shall be inserted.