This Act shall come into force on the first day of April, 1879.

2. [Repeal of section 2 of Act V of 1871]. Rep by the Repealing and Amending Act, 1901 (Central Act XI of 1901).

The Municipal Commissioners for the City of Madras shall annually set apart, and pay to 6[the State Government] in equal monthly instalments, out of the funds raised under the Madras Municipal Act, 18677, or any other corresponding law for the time being in force8 such sum not exceeding fifty per centum of the total cost of the Police-force, other than the Marine Police, employed by 6[the State Government] in the said City, as may be annually fixed by 6[the State Government].

In every town in which the 9Towns Improvement Act, 1871 (Madras Act III of 1871) (Madras), or any other corresponding law for the time being in force10, is in operation, the Municipal Commissioners for such town shall annually set apart, and pay to 11[the State Government] in equal monthly instalments out of the funds raised under the said Act or law, such sum not exceeding seventy-five per centum of the total cost of the Police-force employed in such town as may be annually fixed by 11[the State Government].

All sums payable under this Act shall be paid by the Municipal Commissioners for such city or town as aforesaid at such times and to such persons as 12[the State Government] may from time to time direct.

The Commissioner of Police for the City of Madras shall, on or before the first day of August in each year, furnish to the Municipal Commissioners for the City of Madras, a statement of all sums received and expended by him in the past official year in respect of the Police-force, other than the Marine Police, employed in the said city, and a statement or estimate showing the probable expenditure to be incurred in the ensuing official year in respect of the said Police-force.

District Superintendents of Police to furnish similar statements to mufassal municipalities in respect of Police in towns. Every District Superintendent of Police shall, at such periods as the 13[State Government] may from time to time direct, furnish to the Municipal Commissioners for every town in his district in which the 14Towns Improvement Act, 1871 (Madras Act III of 1871) (Madras), or any other corresponding law for the time being in force, is in operation, statements containing similar information to that mentioned in the preceding paragraph, in respect of the Police-force employed in every such town.

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, which came into force on the 14th January, 1969.

2. Short title, The Madras Municipal Police Act, 1878 was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette, 1878, Supplement, dated the 27th March, page 1; for Report of the Select Committee, see ibid, dated the 9th April, 1878, page 1; for Proceedings in Council, see ibid, dated the 9th April, 1878, page 68 and dated the 24th April, 1878, page 75.

3. This expression was substituted for the expression Presidency of Fort St. George by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January, 1969.

4. The Act was repealed by Madras Act IV of 1884 see now the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1910).

5. Received the assent of the Governor on the 16th April, 1878, and of the Governor-General on the 7th September, 1878

6. The words the Provincial Government were substituted for the words the Government by the Adaptation Order of 1937 and the word State was substituted for Provincial by the Adaptation Order of 1950.

7. The Act was repealed by Madras Act V of 1878 see now the Madras City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).

8. See Tamil Nadu Act IV of 1919.

9. The Act was repealed by Madras Act IV of 1884 see now the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).

10. See Tamil Nadu Act V of 1920.

11. The words the Provincial Government were substituted for the words the Government by the Adaptation Order of 1937 and the word State was substituted for Provincial by the Adaptation Order of 1950.

12. The words the Provincial Government were substituted for the words the Government by the Adaptation Order of 1937 and the word State was substituted for Provincial by the Adaptation Order of 1950.

13. The words Provincial Government were substituted for the words Governor in Council by the Adaptation Order of 1937 and the word State was substituted for Provincial by the Adaptation Order of 1950.

14. See now Tamil Nadu Act V of 1920.