Manipur act 003 of 1983 : The Code of Criminal Procedure (Manipur Amendment) (Amendment) Act, 1983

BILL N0.'10 OF 1983

THE CODE OF, CRIMINAL . PROCE

~DURB'(MANIPUR

AMENDMENT)'f-(AMENDMENI) ~13 am, '1'983 '

(As passed by- {the Legis lative .1 Assembly 6n. 29-9 -83)"

' 31.1%?" 1 ' '« '

to aménd the Code bfv Cfim' inal Pmcedufe (Manipir Ame ndment) Act,

1982.

BE it enacted By thé'tegisla tuxe of Mahipur in the Thi ﬁyiburth '

Year of the Republic of Indi a as follows :

1.. (1) This Act may be called t h; Code of Criminal Procedure {Manipur Amqndment) (Amen dmentyAﬁct, 1983.

(2) It shall" come into Korea o n its publication'jn the ofﬁcial GaZette.' " ,. > - .

f' . .. ,

. 2. In the Code of Criminal Procedure (Manipur Amendmen t)

Act, 1982 (Manipur Act No. 3 of1983), hereinafter referre d. to as the

principal Act, fm- the sub-seczio n (3) of secxion 1, the followi ng shall.

be substituted, namely,—- ~ ' _

, "(3) It shah come int o force, on its publication in the oﬁicial

' Gazett'egin such area of the State of Manipur and shall r emain

in force during such period as t he notiﬁcation issued under secti on

Short viﬁe

and cam—

mencement.

Amendment

of section 1.

3 of the Armed Forces (Speciat Powers ) Act, '1958 declaring (bat $51828 of area to be a disturbed area shat! be in opera tton, but us expiry '

under the operation of this sub—section shal t not aﬁect—

(a) th: previous operation of, or anything duly don e or

suﬁered under, this Act, or

(b) any right, privilege, obligation or liability ac quired,

accrued or incurred under this Act, or ' >

(d) any investigationﬂegal proceeding or remedy in respec t

of any such right, privilege, obligation, liabihty, penalty, forfeiture or punishment as aforesaid,

and aﬁy such investigation, legal proceeding or reme dy may be

instituted, continued or enforced and any such penal ty, forfelture

or punishment may be imposed-as if this Act had not expire d".

Amendment 3. In sectiou 2 of the principxl Act, th e clauses (a) and (b)

Ofs-zction 2. Shall be re—Jrranged as fo

llows, namely,—

"(a) to such class or categnry of the members of the Force s

charged with the maintenance of public order, or

(b) tb ' such class. 6; eategofy i 0t" other. publuieyservants (net being persbns to wb'om'thé: 'prOVisidns of" 's'ub'ise'ctfdtt (1) apply) charged with the maintenancez-df, pubtig' Q'rgggﬁ

as may be speciﬁed in the notiﬁcation, wherever they may b e

servm'g, and thereupon the pgqvisions of that sub-section shall apply as if for the expressio'h "Central Government' occuring therein, tbe egressiégn 'S_t.at% Govet Kent'lgyege sbbstituteg.".

Ammdmem ' 4, In section 4 of the principalr Act, the clauses (a) and_(

b) shall

"section 4_ 0e re-arranged' as follows,' narbely,—-z " .' 'I, - *s

"(3.) to such class or ClthQFX of tbemembegs of'the Forces charged Wxth the 'maintenAnce'of "public Ofdex'ji or ;. e '54} '~-'

(b) to suct'i'clas's or'fteate'gory)' ofrorlthei-Egftibiiesérvadts (not being persons to 'whom the provisions of sub—section (1) or Sub:

SBCUOU"(2) appty) charged. with: the mainteuabee of public 0rder,f- ' ' , " , . ' ' I -

as may be Speciﬁed in the notiﬁcation, wherevef they may be serving; and thereupgn the provisionsoﬁ subsection} (2,) shalt apply as After the.tvzex'lpfeis5'i0n, 'Centrat G"yernment'Q'ceurnihggv-therein, the eXprcssiQnt 'State Government'? we're;Substituted-JT"; " "5

(ii)

)

In section 5 of the principli Act,— in between the ﬁgures and comma; "396," and "3%, ", the ﬁgures and comma "397, " shall be msertcd; in between the Words "or" and "Sessien", the wards "the COurt of" shall be Inserted. *

Amendment

of semen 5.