Gujarat act 061 of 1959 : The Gujarat Habitual Offenders Act, 1959.

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'I'BB BODAY HAlJlTUAL OIIBIDBBS ACT, 1959.

CON~TS.

,

PBIlAJOLB. SJWnONS.

CHAPTER I.

•

PBEIJVTNABY.

1. Short title, extent and commencement.

2. Definitions.

CRAPTER II.

RlwIsTRATION OJ' HABITUAL OnENDERS AND RESTRICTION OJ'

THEIR MOVEMENTS.

3. Power of State Government to direct r~ation of habitual offenders.

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4. Procedure for preparing a register o.f habitual offenders.

5. Charge o.f register and alterations therein.

6. Power to. take finger and palm impression, foot-prints and photographs at any time.

7. Registered Offenders to notify change of residence and to report them- selves. -

8. Procedure by District Magistrates Qn change of residence o.f habitual Offender to other district.

9. Duration of registration and re-registration of habitual offendeTIi.

10. Right to. make representations against re-registration, etc.

11. Power to restrict movements of registered Offenders.

12. Power to cancel or alter restrictions of movements.

13. PQwers under sections 11 and 12 also exercisable by certain Magki;rate3.

CHAPTER IIL

CORRECTIVET1tArNING QF HABITUAL OFFEh'DEP.S.

14. Establishment Qf corrective settlements.

15. PQwer to direct habitual offenders to receive corre, tiTe training.

16. PQwer to tre.n8fer Qr discharge from om:rective settlement.

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SBtmo •

CHAPTER IV.

11. Penalty for failure to comply with certain provisions of the Act. /

18. Arrest of persons found out side restriction area or corrective settlement.

19. Enhanced punishment for certain previously convicted persons. 2(). Punishment for certain registered Offenders found under suspicious

• circumstances.

21. Penalty for failure to arrest a habitual OHender. CHAPTER v.

~ous.

22. Btu- of Jurisdiction.

23. Bar of ~ Proceedings.

24. Power to delegate.

25. Power to make rules.

26. Savings.

27. Repeal and Savings. THE ScmmULE •

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• BOJIIBI;'f. Af1t We. LXI 01' 1•• ~ [To BoKBAY ILunro.u. OnDDBBS AcT, 1959.] ~- - , "'~ 'J.J m-19~

the ~ •• Vaioing of habitual oIenden

• ~ \A 2..- ,4 3, C":\ ~ "llr WHEREAS it is expedien to make -better Pl'O~iaio~ for the,....,..treatment~ "'\ training of habitual offend, tr ~t~r ~t~ ; l!IB~r.eQy~~~ ~ R Pq ~ ~ in the Tenth Year of the Repub~e of India as fOllows :- r £"1)V~L

PuLnlIlUBY.

1. (1) This Act may be called the Bombay Habit~ Offenders .Act, 1959. ~tti~

(2) It extends to the whole of tht ..st.h 6;~' ~

(3) It shall come into force on such date 88 the State Government m.ay, by notificatioo iD the CfjficitJl GafJttl8, appoint.

2. In this Act, unlessthe context otherwiserequUes,- Definitions. Vof (a) •• Code " ~e~s the Code of Criminal Procedure, 1898;

1898.

(6) "(lQrrective settlement" means any plao6 established, approved or certified as a corrective settlement under section 14 ;

f l\:licl

o ,~~ "'Atm •••

(.) U habitual offender n means any person who, ~iDCe his attahring the age of eiglheD years,-

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•

••• • ",.. 0Ji: ••••• .hi,1. [t":••.LXI

(j) ••prescribed » mtaD8 pzescribed by iules made UDder this Act ;

(g) •• regist.ered ofleJlder •• tneanB a habitual otllDder !egistered or re--xegi.stered under this Act ;

Jp) •• 8Cheduled of1'enoo •• means an oifence specified in the Schedule or an offenoo analogous th~reto ;

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CHAPTER^II.

• REGISTRATION 01' HABITUAL OPRNDEBS AND RlCSTRIOTION 01' THEIl\ MovEDNT8.

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powwol

3. The State Govemment may direct the District Magistrate to make a register State

~ ^ofhabitual ofFenders-withiJJ"his district)^byentering therein^thenames^andother tudiNct prescribed partiCulars of such offenders.

~ = ~~1'rocled1m - l tor 4. For the pJUPose of carrying out the dirootion given Under section 3, thea District Magistrate or any offioor appointed by him in this 'behalf shall, by notice in the prescribed ft rID to be serv~d in the prescribed manner, call upon every habitual

offeDdIaI. offender in the district-

(a) to appear before him at a time and place specified in the notice ;

(b) to furnish such iniormati('D 88 may be necessaiY to enable him to enter the name and other prescribed particulars of the habitual offender in tl;le register; and

(~) to allow the finger and palm impressions, foot-prints and photographs of the habitual offender to be ta1ceD:

flroVid:edt~ the name and other prescribed p.!rtioulars of a habitual offender =at__~

shall not he ellter6d in the register,funle he has bi8n gh-en reasonAble oppo1tunity of showing cause why such entry should not be made.

_ ^5.(1)Theregister shall^beplaced^inthekeeping^oftheSuperintendent^ofP,)1ice Of,lie district wlIo shall, frojn time to time, repott to the District ~strate any tbeniD. &1teiations whioh ought, in ljis opinion, to be made therein.

(2) A.ft;er the register has been placed in the keeping of the Superintendent of Police no' fr~try s.hall be made in the register, nor shall any entty be cancelled, ~xcept by or under, an order in writing of the DiatJict ~ate.

6. The District Magistrate, or any officer appointed by him in this behalf, may at.any time order the.r and pWl impressions. foot..~inta and ~otographs, of any registered oft'ender to be taken.

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li931 'I. (1) Every registered offender IbU notify to such authority, and in such RegiIfered manner, 88 may be preacribed. any cMnge or iatended clumge cif his ordinary offenders^to residence:

notify llbaDgeof rtldiden(;6

• ~~~rl Ptovided that where 81lch oft'ender eMngeA, or intends to change, his ordinary them861v68 •

•residence to another district (wh.etli8rwithin the State or not) he shall notify the eltange or intended change to the District Magistrate.

(2) The Dmmct 1rfa.giBtt&tme ay, by order in writing, direct that any registered -«ender shaD-

(Q) report himself once in each month, or where tjbe District Magistrate for reuons specified in the order so directs, more frequently, to such authority, and in 8U<'Jl m~r, as may be ~ ~ the order, and

(b) n9tify any absence or intended absence from his ordkary resUlenoeto the aforesaid authority: .

Provided that the District :Magistrate may ~xempt any such offender from notify- ing any absencp or inter.ded absence from his ordinary residence for such p'&iod, and under such conditions, as to him appear r~nab1e.

8. (1) Where any registered offender changes his ordinary residence to another ProcedU18 by district within the State, the District Magistrate of the district in which the {)ffender~ot illregistered Ilhallinfor,mthe DiStrict Magistrate of the other distI ict of such change, :=f and at the lIUIletime fUiniah him with the name and other particulars relating to the residence or registered oft'ewle~ in tije register. . ~~ to

other diItriot.

(2) On the receipt of such information, the District Magistrate of the other district shall enter in his register the name and other particu.Jats of t registered offender furnished to him, and inform the District Magistrate of the first district of such re~:ration, and eupon such District Magistrate sh.all cancel from his register the entry relating to that offender :

Provided that where a registered oft'ender clmr.geahis ordinAr.yresidence to another district outside the State, ~ District Magistrate of the first distric.,'tsht\ll, while furnishing the District M:agistrate of the other district ""ith the name and other partieuJ3rs of the registered oft'end.el', make a req'llest to that District Magistrate tJlat he may be informed of the &tepe, if any, "Which may have been taken in relation to the off«lder under any law for the time being in force in that other district; and upon the receipt of such information the District Magistrate of the first district shall cancel from his register the entry relating to that offender.

(3) Uwn the entry of the name and other particulars of a registered offender in any register in the State under sub-eection.(2}, the prm~oIl8 of this Act and the nales made thereWider sliall apply to him as if he haa been registered, in pursuance of a direction given ttnder section 3, in the register of the district to which he has changed hiB ordinary residence.

9. (1) Subject to the provisi n of snlrsection (3), tJie registration of a habitual Duration of ~ .fider^u'iⁿ:^del^r:.^t1^hisActihaJt Unless earliei c.noelled, cease^{tobein£000Onthe}~frQm t1ae date olJUCh regimation, and on wah canoel1atio.o or~ ~Cl6ad __ flt_. 01•-••••••

-r- oft' 1.

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[tIU :Bom.IiII

(I) ~1Uting the cuceDatiDn, or ezpiry of chIratien. of registiation a habi- tual •••• ..,. be r.e-"8iaLerul in aocordauce • •• proviaiou of tlUs Act r8h#ng to regiatJatioI\, u often as he is convicted of one or more of the echedu1ed oHeneesat &I\Y time after snob canceDati(¥l.,or expiry; and eubject to the provisions c4 ~ (3), the re-reg.istration abaft, un1eaB earlier cancelled, cease to be in

. fOrce OIl the expiry of five years froni. the date of such re-registration.

(3) Whet'e a registered offender is, during the ~od of registration or re-registra- ticI1, oonviJ;rt;edof one or more of the scheduled o1fencesand 86Iltenced to a stibstan- ave term of impriBOIUllent,the duration of registration or re-registration lIhall be u:tended for a period of five ~from the date of his release from such Dn~t.

11. (1) Any pe1'BOllaggrievect by the registration (If re-regjstration of his name DI¥ler section 4, or as the case.may be, section 9 or by an order under sub-section (2) Of section 7. may within the preecribed period make a representation to the State GoMrmneDt against BUchregistration, re-registration or order. (') ~e State Government &lulll,after ~ering the representation, and giving the agg~ed person an opportunity of befug heard, either confirm or cancel the regj&tration, re-registration or order, &s l1e case may be, and shall in the case of confirmation record a brief statement of the reasOIlBtherefor.

•• ^u.(1)Ifintheopinion^oftheState Government^itisnecessary^orexpedientin the interests of the general public 0 to do, the State Government may, subject to 1IilIIG •••••

of the provisiODS of sub-section (4), by er direct that any registered offender shall be

*-fricted in his movements to such area, and for such period not exceeding three

18"J8, as may be specified in the omtt'.

(2) &for making any 8UC~ order the State Government. shall take into 0fJIIiJideratia the follewin8 matters, that is to .y,- _

(a) the nMu;reof the oft'encesof which the registered offender has been convicted, a.nd the cireum.stan.ees in wh.jeh the offences were committed ;

(6) whether the registered offender followa any lawftU ~upatiQn, Ilnd whetJler Brmh occupation is conducive to an honest and settled way of life and is not p1erely pretence for the purpose of facilitating the ooxniniAionof crime;

(D) the suitability of the area to wilich his movement8 are to be restricted ; and

(4) the manne in which the registered offender may earn his living within the

• . n area, and the adequacy of arrangementB which are, or are likely to be, nailable therefor.

(3) A copy of the order shall be served on the regisrered offen4er in the preaaribed manner.

)

(4) The period Jpecifi.edin an order under sn1rsection (1) shall in no case extena beyond the period of registration or re-registration, as the case may be, -referred to in section 9.

11. The State Govet'IlDlellt D1&Y,hy order, cauoeJ any ord81' made under section 11, or del auy area specified in &II erder UDder t1Iat aectioD :

PIorid _ ai m W 8. bef m 4q ~ Jll ~ Aki ~ M ~

•• ta • . n St m ate .~.

lIbaD. OO1U'VJer themay be applicable.

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a^to.~ (1)88 ~^itat1~^{10••p!O__of."••_(~.}poowe1'I^oftJleStat&^PonnUDder 11 and ~ mar be exuciBed'" by a 1ttaPate having ucliioDa 11 power to &Oi 1mder seotion 110 of the Oode, hut wifihout prejudice to the exercise of ~~:

.....,.... UJ¥ler that seetion of tlle Code.

~ by . cert6in , (e) A M~te acting Under section 11 or 12 ahaJl follow, as nearly as may be, the Ji'oeedure Jaid down in sectionS 11', 118, 114; IUS and 117 of the Code for an order requiring secu,ityfor good behaviour:

Provided that the order iD. wtitiug l'eferred to in sootion 112 of the Code shall, in addition to setting fo"th the substance of fJle. information received, state the term, n~ exceeding ~ee yeartJ, during which the order of reatrictian ahall be in force.

(8) Where the Sf8te Governmtnt has &lready made an order under sooilion11 in r.e&pect of a habitual oft'ender, the Magistrate shall not exercise any powers conferred by this section in xespect of the MIntl habitual o&nder, d~ any pexiod in which the order of the 8f8te Government is in force.

CHAPTERm.

14. (1) For the purpose of placing therein such ha.bitual offenders a8 are EstabUsh. directed to xooeive corrective training undor this Act, ~he State Government may, !I1e m Gf by notifioation in tho OJftoial Gatette, establish ana :maintain in the ita'te as :::ce:::fB m&nycorrective settlements as it tJriDks it. .

(9) The State Government may also approve or certify any. privately managed inafi:tution (whether known as a settlement or othetwiBe) as a corrective settlement for the purposes of this Act. ,

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59U BorJsbDr B 0Jtt••• Aet; 1SS9 feY) Before giving -any ~ 1U14w Illb-tection (1) or 811b-eection (I) the 8fIlti& ~ the eo1Ilt or the ~te. as the case may be, shaD- e.) COJ1lJIl1t the officer prescribed on the oapacity of the eorreetive settlements to receive the habitaal offender,

(6) take in.flo consideration the ~ ana mental condition of tJle offender, _ JU8 sUitability for receiving corrective ~ in a corrective settlement, and

(e) give a reuonabJe oppoif;unity to tJle offender to ahow ea1llMl why such direction ahould not be ~ .

(4) A habitual oifender, in rfllpect of whom a direction to recehte corrective ~ Me been ~, shall be plaCed in a corrective settlement for the ~ of his training, and while in Bllch settlement shall be treated in sueh m&nIler and ~ l!II!ehtrai.ning as may ~ pteeoribed.

16. The ~te Government, or any oftieer authorised by it in this behalf, may at any time by order in writing direet any: habitual offender who may be in , a ~ settlement to be transf6rred to imother corrective settlement or to be discltarged therefrom ; and accordingly he shall be 80 transferred orJ as the case maybe,~.

CHAPTER IV.

~ b 17. A habitual offender who witJiout laWful e:z:euae,the burden of proving W'AiCh f C a l i O l I u D r p e ly 1 wi 0 tlt

ahalllie upon,him - oert.m

~ ~ (II) fails to appear in compliancHl with a notille issued under section 4:, or ~heAeL

(0) intentionally omits to furnish any information required under that section, or furnishes a8 true any information which he know&, or has reason to b1elieve,to be false or --doesnot believe to be true, or

(e) refuses to allow his finger and palm impreBBions, foot-priIita and photographs be fJlken by any person acting und.eTsn Ol'tiel' passed under section 6, or

• (d) fails i» cempIy with the provisions or 8Ub-tlection (1) of _tiOD 7 or with an order of the Distriet Magistrate under sub-section (2) thereof or with an order under section 11,

may be AlTested without warrant, and be ~ed-

(a) on fi.rst conviction, "it]i impri80nment for a term whieh may extend to six lJlOJ:ltJ1osr with fiM whiCh may extend to two hundred rupees, or ~ith both, ADd

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if the

•~.•1icaI-""-.... _~ •..t

~^__^_....^~._....3- :•.. •~•••••• " ~fI~D...IlDI!I8U1 a ccaⁿ~^M. ^. ~ in a corrective ~ it tatiBW iaal it is expedient with a "jew to U reformation and the prevention01 orim , tJlat 'he eboald reaeive training of

• ~ eDaracter for a 8IIbItantiat ~ the 00IIl1i may, in lieu of aenteneing tie offender to any puniahment under this eection, direct. after giving JUan 8IL epportuuity of"showing C&ue (and after oonsulting the officer pr4llSCribed 011 tile .pacity of the corrective settlements to recene him) that he shAll receive correc- tive training in a corrective settlement for such term not exceeding three years. Mit maydeterm.ine.

18. If any person-:- .AneH ., (eI) is found outSide the area to which his movements have been nstrieted ill I;:r--. OODtl'8ventionof the eonditioDll under which he is permitted to leave sueh area, Ucle ~ or oorre~

MtitJeaaea'

(6) escapes from any corrective 8Gttlement in whieh he is placed. he may be arrested withou.t warrant by a police offi.eer,pol·co patil or viIlcge watch- man and taken before a Magistrate who, on proof of the facts,may order him tG be l'6Jllovedto such area or to sueh col'1'6Ctive8ettlem~mt, there to he dealt with in accordance with this Act and the rules made thereunder.

19. (1) Whoever, baing a person in respect of whom a direction has been mado Enlum-d under section 11 or section Ill, and having boon convicted of any of the scheduled ~ offences falling under Part I of the Schedule: is convjcted of the same or of any other ~ eoheduled offence falling in that Part shall, on conviction, be punished "\\-ithimprison- conviotecl ment for life or with imprisonment for a term which may extend to ten y6lU'$. j;(>lSODl.

(2) Nothing in this section shalla:ffect the liability of such person to any further XL"

of or other punishment to which he may be liable under the Indian Penal Code or Il1O. any other law. \

20. Whoever. being a pers n in respect of whom a direction has heen made p~ UDder section 11 or sootion US, ill found jn any place under such oiroumstancet- Cor.oerWa as to satisfy the court-" ==

(a)that he was about to commit, or aid in the commission of, theft or:;tm::-

1ObJ............ or oiJ'eum-

""~J' &t noaa.

(6) that he was making preparation for committing theft or robbery, shall, on conviction, be punished with imprisonment for a term whioh may extend t(1 three years, and shall also be liable to a fine which may extond to one thousand rupees.

21. If a police patel or a village watchman having an opportunity to arrest ony Penal6yb person under section 18, fails to ~ him in oi~auoel which are not beyond failure io his control, he sbiill on conviction be punished with simple imprisontnent for h:~taai atennwhichmayextendtoone month 01' trith fiDe fticb may extend to fiveoliDDder •

•••• a-mpees, (It 'th both. .) JIO-1t H .M-11

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f :

•• No ooart ab.all question th.e validity of ..,. dizeotion or order ilSlltd 1IDder tlaia.w.

BRGllepl •• No suit, prosecution or other legal proceedings sballlie &gainm;the State pa ••••• r Oov mment or any person for anything which is in good faith done or intended to be done uder this Act.

1__ II. The Stat~ Government may. by notification in the Official GaMle, direct d~ that any power exercisable by it under this Act except the power under section 2lS may also 00 exel'Cisedsubject to such conditions (if any) as may be specified in tbe aotificetioD, by such officer not below the rank of a District Ma~atl8te .s may •• apeoified theteiD.

•• U. (1)The 8tate Go'Vemment may, by notification m the ~ GaIsIiIB, hIIeL make rules for carrying out the purposes of this Act.

(8) In partieuJar, and without prejudice to the generality of the foregoing po'ftr aIGh rules may pro'Videfor all or any of the following matters. namely :-

(4) the form of notice under saction 4: and the manner in which IUch notioe may be served;

(b) the form of the register of habitual offenders and the particulara to be entered thezein ;

(D) the authority to _hom and the manner in _hich any change or intended cba11ge of ordiDal'y residence shall 00 notified under sub-section (1) of section 7 ;

(d) the natuze of restrictions to be observed by registered offenders whose movements have been restricted ;

(6) the grant of certificate of identity to registered offendeD and inspection of 8UChcertificates ;

(J) the conditions under which the oifenden may be permitted to leave the area to whieh their movements have been restricted or the conective settlements ia which they have been placed;

(g) the terms upon which o1fendera may be 4i1llharged from eorrecti.e eettle· monts;

(1) the working, management, control and IlUpervision of correctiw settle. meDta including the discipline and conduct of peraons placed therein ;

(t) the conditioJl&for, and the manner of, approving or certifying privately ID~ sett1eIQents ;

(J1 the appoiDtment of llOn-oftlcial Yiaitors for oorreetift eettleIQeDt8 ;

(i) t1le ~ aM -"'stw.Doe. udu ftich members of the family of & habitual ofh¥Jer m&1be peauitW w ., . hiIJl i'D a coueotiw I8ttlemeDt ;

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(l) the ptIiodical "view of the ~.,... whoeemo'tl8meDtaha. beu 1II8tricted or who aze placed in eD:ttei*i •• ~ under this jet ; (.) &Dy other matter which is to be or may be pzescribed under this Act.

(3) In making rules under this Act the State Government may provide that

• c»ntravention of any of the rules shall be punishable with fine whie1:lmay extend to One hundred rupees.

(4) .All rules made under this Act shaU, as lIOOnas lPay be after they aze made,

sa. Nothing in this Act shall affect the powers of any competent authority under ••••• uy other law fortlie time being in forc6 to make an order of restriction or detention, and any order passed or direction made wWerthis Act in 80 far as it oonft.ictswith 'any order made by a competent authority under such law shall be deemed te be iuoperative while the order UDdersuch la if remains in force. '1ft. On the commencement of this Aet, the following .Acts, that is to 8&y,- BepeMud aavma-.

J!Ioa

(1) th Bombay Habitual OfFenders Restriction Aet, 1t17, LIof

IN7.

Hyd.

(2) the Byderabad Habitual Offenders (Restriction a.nd Settlement) Act. xm 1954, andof IBN. tx:n (3) the 8aJ1TMhtra HabitUJiI Offendezs .Restriction Act, 1951. a:l. shall stand repealed :

Provided that such repeal shall not aft'ect-

(a) the previoU8 operation of any Act 80 repealed, or anything duly done or suffered thereunder;

(b) any right, privilege, obligation or liability acquired, accrued or incurred under any Act SO repea.led;

(e) any penalty, forfeiture or punishment incurred in respect of any o1fence ·eommitted against any Act 80 repealed ;

(d) any investigatioh, legal proceeding or remedy in respect of any such right, ~e, obligation, liability, penalty, forfeiture or punishment 88 af'ore38id; .-nd any snob in-vest1gation,legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment ~ay 96 imposed, as if this Aet had not been passed :

Provided further that, subject to the preceding proviso, anytb~ done or any action taken (including orders or ru.1eamade, notioos issued and settlements esta- blished or approved) under any Act 80 repealedJlluill. in 10 far as it is not inconsistent with the provisions of this Act, be deemed to have been. done or taken under the ~ provisions of this..w. and aban continue in foroe aooordingly lmleai aDd lIntil aupereeded by &I1)'1ihiD& done 81' av.YactielIl taken under iihia Afi. 4eAU.) •••• B IIM-lla

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••• 0Il'tuea UDder the Indian Penal Code.. CJu:mmXII.

Counterfeiting com.

Counterfeiting Indian coin.

Making or selling instrument for eounterfeiting eem.. 'PtWring ot selling instrument for counterfeiting l'ndiaIt coin.

POeeesaion of instrument or material for the purpoee of nsing the same {or cou.nterfeiting com.

Delivery of coin poese88ed with knowledge that it • counterfeit.

Delivery of Indian coin, poese88ed with knowledge that it is counterfeit.

P088eIl8ion of counterfeit coin by person who knew it •. be counterfeit when he became poese88ed th&eof. POllSe88ion of Indian coin by person who knew it to lie· counterfeit when he' became poese88ed thereof.

CHAPTER XVI.

304

Culpable homicide^notamounting^tomurder.

307

Attempt^tomurder.

308

Attempt^tocommit culpable homicide.

311

Being^athug.

324

Voluntarily causing^hurtbydangerous weapons^ormeaIUI.

325

Voluntarily causing grievous hurt.

326

Voluntarily caWling grievous^hurtbydangerous weapons or means.

327

Voluntarily causing grievoWl^hurttoextort property,^or

. to constrain to an illegal act.

328

Causing^hurtbymeans^ofpoison, etc.,^withintent^•• commit an offence.

329

Voluntarily causing grievous^hurttoextort property,^O~ to constrain to an illegal act.

332

Volunta.rily causing^hurttod~ter public sorva.nt^from his duty.

333 Voluntarily causing grievous hurt to deter public sorvant from his duty.

347 Wrongful confinement to extort property, or constrain to illegal a.ct,

365 Kidnapping or abducting with intent secretly and wrong- fully to confine person.

366A Procuration of minor girl.

:{66B Importation of girl from foreign country.

368 Wrongfully concoaling or keeping in confinoIr.ent, kid- napped or abducted peison.

369 Kidnapping or abducting child under ten yeara wit. intent to stoal from its f6rson.

0JUP1D XVU.

319 Theft.

380 Theft in dwelliDg houee, e1lt.

382 Theft after preparation made for cauaiDg death, hun 01 le8traint in Older to the cODlDlittingof the theft. 3& Extortion.

385

Putting person in fear of injwy in oMor to oommis extortion.

386

Extortion by putting 8 person in fear of death or grieYOQI hurt.

387 Putting person in fear of death or of ineVOQl hurt, ill order to commit extortion.

392 Robbery.

393

Attempt to oommit robbery.

• 394: Voluntarily causing hurt in committing robbery.

395 Dacoity.

391 Robbery or dacoity, with attempt to cause death ., grievous hurt.

398

Attempt^tocommit robbery^ordaooity^whenarmed witJa deadly weapon.

399 Making preparation to commit daooity.

400 Belonging to 8 gang^ofdaooits.

401 Belonging to a gang of thieves.

402

Assembling for purpose of committing dacoity.

4:11

Dishonestly receiving stolen property.

414

Assistingⁱⁿconcealment^ofstolen property.

451 House-tNspass in order to commit offence pmaiahab1e with imprisoDJDBnt.

4li2

HOu.se-tl'68P8S8after preparation for hurt, lII&ult 01 wrongful restraint.

J.Jurkinghouse-tmsp8S8 or house-breakiDg. Lurking house-tl'68pass or house-breaking in order to commit offence punishable with i.mpri8oD.lD8Di. Lurking house-tle6pass or ho1l88-1uUkiDgafter pwpua- tion for hurt, assault or wroDgful restraint. Lurking house-tl'68pass or house-breaking by night. Lurking house-trespass or house-breaking by night iA order to commit offencepunishable with impriaoDIn8l1S. Lurking house-trespass 01' honse-breaking by night afte preparation f(}rhurt, a.ssault, or wrongful nstraint. Grievous hurt caused whilst committing lurking hoUII- tlespass or honse-breaking. .

460

All persons jointly concmwd in lurking house-tr.puI or muse-breaking by night punishable where ~ ., grievous hurt caused by one of them.

IT

ITell_ ...

...

•••• ,

OffenceuDder^the&ppnsaion^ofImmom1^Tra&ill••

Women^andGirla AAst, 19M•LivDcOJl eamUtpof~

Vol. LHI FRmAY, APRIL 15. 2011/CAITRA 25, 1933____________________ Separate paging k given to this Part in order that it may be filed as a Separate Compimtion.__

The following Act of the Gujarat lamre, having been assented to by the Governor on the I3n April, 2011, is hereby published for general 'mtConan'on.

C. J. G()flff,

Secretaryt o the Government of Gujarat

fegislative and ParliamentaryA ffairs Oepartment,

w amend the short tides of Bombay Acts, It is hereby enacted in the Sixty-second Year of the Republic of India as follows:-

1. This Act may be called the Gujarat Short Tides (Amendment) Act, 2011.

2. In this Act, unless the context otherwise tmfaires, the vmrds

"Bombay Act" mean the Act enacted by a competent legislature or other competent authority before Ist Ivlay, 1960 for the State of Bombay or, as the case may be, the Province of Bombay and in force in the State of Gujarat on the commencement of this Act.

14

15-2 [PART Notwithstanding the amendment of short titles of Bombay Acts specified incolmnn 4 of the Scbednle by section 3, the citation of those Acts byreference to the nmnherand yecrrespectively specified in colmnn 2 and 3 of the Schedole agmnst those Acts __________________________________________________

15

PART GUJARAT EENT GAZE EX, 154 -201 1

Sr"

Yea ofthe A

No.

1 2 4

I Bo 1867

H 1868

~Bombay Revenue Jurmdiction Act 4 187 9 79 BoooJmaym Lud Re t

5 Bo ml

6

7 1887

BBB V 1890

e 1 904 lo

11

Tac Born

12 Hom,m e Borny

14 Born Born.II

16 B IX

17

e Borny d pmvem Sces Born

2 q Jay He G

21 Born

Tbe Bombay Renu, Rote ~Ho Rams Connol Act, 1947

24 Bo 1

29

17

Act No.

2 3 ⁴

56 19

57 y Mo VeMcles A 1958 58 1958 ~m}baYA~1958r Vehicles (Fammon of

59 Born Tbe Bombay Loneries (Control T) L d Com o A 1958

Born. 195 Tbe Bombay Stam Famine Relief Fund A

I 1958

1958

1958

Born LVI 1959 Born.61 1959 e Born Rabi o A 1959

65 1959

Tbe Bombay Execution of Decrees Born. X 1960 Tbe Bombay Prevention of BeSfnnS A 6 7 19 Act,

1959