ASSA M AC T XV OF 1953
Preamble.
Short title,
extent and
commence
ment.
Insertion of
new rule in
TH E ASSAM CR IM IN AL LAW AM EN DM EN T
AC T, 1953
(Passed by the Assembly)
(R ec ei ve d the a ssen t o f th e G ov er no r on th e 29 th M ay 1953)
[Pub lished in the Assam Gazette, d ate d 3rd Ju ne 1953]
An
Act
to amend the Rules for the Administration of Justice in
Part A Tribal Areas o f the State of Assam
Whereas it is expedien t to am end the Rules for the
Adm inis trati on of Justice in Tr iba l Areas of the State of
Assam specified in Pa rt A of th e tab le app ended to pa ra
gra ph 20 of the Sixth Schedule to the Constitu tion of India
in the manner here inafter appearing ;
I t is he reby enacted as follows—■
1. (1) This Act may be called the Assam Criminal
Law A me ndment Act , 1953.
(2) It shall extend to the Autonomous Dist ricts of
the Sta te of Assam.
(3) It shall come into force at once.
2. After r ule 23A of the Rules for the Adminis trat ion of
. . . . . Jus tice and Police in the K has i and Ja in tia Hills, published
stat ion11111" w Rh Noti ficat ion No.2618-AP., dated the 29th March 1937,
Rules. rule 14A of the K has i Siemship (Administra tion of Jus tice )
Order, 1950, publi shed wi th Noti ficat ion No.SK. 140/49/8,
da ted the 25th Ja nu ar y 1950, rule 22B of the Rule s for the
Adm inis trati on of Justic e an d Police in the Garo Hills
Dis tric t, publ ished with Noti ficat ion No .26 l6- AP ., dated
the 29th Ma rch 1937, r ule 1 lA of the Rules for the Regu
lation of the Procedure of Officers App ointed to Adm inis ter
Jus tice in the Lush ai Hills, pub lished with Notif ication
No.2530(a)-AP., dated the 25th Ma rch 1937, rule 21G of
the Rule s for the A dminis trat ion of Jus tice and Police in the
Naga Hills Dis trict , pub lish ed with Noti ficat ion No.2580fZ>)-
AP., da ted the 25th Ma rch 1937, ru le 24B of the Rules for
the A dminis trat ion of Justice in the No rth Cachar Hills
Subdivision, published with Noti ficat ion No.2 530(c)-AP. ,
da ted the 25th Ma rch 1937 and rule 2 IB of the Rules for
the A dm inis trat ion of Jus tice and Police in the Sibsagar and
Nowgong Mik ir Hill s T racts , publ ished with Notif ication
No.2 617-AP., da ted the 29th March 1937, the following
shall be inse rted as a new rule numb ering 23B, 14B, 22G,
11B, 21D, 24C and 21C of the said Rules respectively,
nam ely—
“ Whenever a comm ission for the exa min atio n of wi t
ness issued under the prec eding rule or under any law for
the t ime b eing in force in the Rest of Ind ia is received by
the Depu ty Commissioner, he, or such of his Assistants
hav ing the powers o f a Ma gis trat e of the Firs t Class as he
may a ppoin t in this beha lf, shall exec ute and re tu rn the
commission following the s pir it of the Code of Criminal
Procedure , 1898.”
[Price anna 1 or Id.]
A.G.P . (Les-) No.14 /54— 1125—13-7-1954.