[Police (1[Tamil Nadu] Amendment) Act, 1948]*
| 1[Tamil Nadu Act No. 13 of 1948]2 | [4th May, 1948] |
An Act further to amend the Police Act, in its application to the 3[State of Tamil Nadu].
Whereas it is expedient further to amend the Police Act, 1861 (Central Act V of 1861), in its application to the 3[State of Tamil Nadu], for the purpose hereinafter appearing; It is hereby enacted as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2 For Statement of Objects and Reasons, see Fort St. George Gazette, dated the 4th November, 1947, Part IV-A, page 233.
3 This expression was substituted for the expression "Province of Madras" by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.
* Received the assent of the Governor on the 30th April, 1948; first published in the Fort St. George Gazette on the 4th May, 1948
1. Short title and extent.- (1) This Act may be called the Police (1[Tamil Nadu] Amendment) Act, 1948.
(2) It extends to the whole of the 4[State of Tamil Nadu].
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
4 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 15-A, Central Act V of 1861.- In section 15-A of the Police Act, 1861 (Central Act V of 1861)-
(i) in sub-section (1), the words "in regard to which any proclamation notified under the last preceding section is in force" and the words "being an inhabitant of such area," shall be omitted;
(ii) in sub-section (2), clauses (a), (b) and (c) shall be re-lettered as clauses (b), (c) and (d), respectively, and the following shall be inserted as clause (a), namely:-
"(a) declare the limits of the local area the inhabitants of which have, in his opinion, been guilty of such misconduct or caused or contributed to the same."