[Prisons (1[Tamil Nadu] Amendment) No. XIX of Act, 1947]*
| 1[Tamil Nadu Act No. 19 of 1947]2 | [11th November, 1947] |
An Act further to amend the Prisons Act, 1894 in its application to the 3(State of Tamil Nadu).
Whereas it is expedient further to amend the Prisons Act, 1894, 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 2nd September, 1947, Part IV-A, page 138.
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 7th November, 1947; first published in the Fort St. George Gazette on the 11th November, 1947.
1. Short title.- This Act may be called the Prisons (1[Tamil Nadu] Amendment No. II) Act, 1947.
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. Amendment of section 32, Central Act IX of 1894.- (1) In section 33 of the Prisons Act, 1894 (Central Act IX of 1894), for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) When a civil prisoner has been committed to prison by a Court in execution of any decree or order in favour of a private person, such person shall immediately deposit or cause to be deposited in Court, to meet the cost of the prisoner's clothing and building, such amount as may be fixed by the Court in accordance with the rules, if any, made by the 4[State] Government in that behalf; and, in default of such deposit, the prisoner may be released."
4 This word was substituted for the word "Provincial" by the Adaptation Order of 1950.