DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Police (Tamil Nadu Amendment) Act, 1948
Act 13 of 1948
Keyword(s):
Central Act Amendment, The Police Act, 1861
Amendment appended: 22 of 1955
1
1948- : -T,N. Act XIll] Police ( T d ; N a d u 1077 Amendmen&)
l[TAMIL NADU] ACT No. ?$ OF 1948a.
I. HE POLICE ('[TAMIL NADU] AMENDMENT) ACT,
1948. J
(Received the assent of the Governor on rhe 30th AN7 1948 ; f i s t published itz the Fort St. George Gazette
on the4th May 1948.) + An Act further to amend the Police Act, in its
I application to the "State of Tamil Nadu],
Central WHEREAS it is expedient further to amend the Police A C ~ V O ~ Act, 1861, in its application to tgr '[Statc of
1861. Tamil Nadu], for the purpose h e r e i d t e r appear- ing; It is hereby enacted as follows :-
1. (I) This Act may be called the P2lice ('[Tamil short title Nadu] Amendment) Act, 1948. and extent.
(2) It extends to the whole of tt: '[Statc of Tamil Nadu].
Central
v of 2. In section 15-A of the Police ACT. 1861- Amendment 1861. of section 1 S-A, (i) in sub-section (I), the words " in regald to Central A C ~ V of which any proclamation notified under the last prece- 1861-
ding section i s in force" and the words "%ng an in-
habitant of such area, " shall be o n i i t t d ;
- ---- - -
1 These words wcre substituted for the word " Ill;sr'ras " by the Tamil Nadu Adaptation of Laws Order, 1969, as amcoded by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
p 2 For Statement of Objects and Reabons, see Fon St. Gear*
Cnzette, dated thc 4th November 1947, P l r t 1V-A. page 233.
a Thit,expression was substituted for the exprekion "Province of Madras by the Tamil Nadu Adaptation of C a w Or*, 1970,
which was deemed to have conlc into force on the IJtb January
1969, 1
4 This expression was substituted for the csprwiaa "Statc of
Madras" by the Tamil Nadu Adaptation of Laws Or-, 1969, as
amended by the Tamil Nadu Adup(ation of Laws (Secoad Amend. ment) Order, 1969.
2
Police (Tamil ~adzr ' t1948: T.N. Act XIII Amendment)
(ii) in sub-section (2), clauses (a), (b) and (c) shall be re-lettered as clauses (b),(c) and (d),respectively, andthe following shall be inserted as clause (a), namely :-
" (a) declare the limits of the local area the inhabitants of which have, in his opinion, been guilty of such misconduct or caused or contributed to the same ."
3
. . . - . _ L-- - - - - - *T $955:" Tp *\Act XXII] Pol i e (Tamil ~4 549
. Amendmflt) 'PAMIL N A ~ U ] ACT NO. XXJI OF 19553 (Received the itssent of the Governor on the i4rh Sevtember 1955 ; first published in the Fwt St. George Gazette 012 the 21st September 1955.) AQ Act further to amend the Police Act, 1861. in its
- appficntion to the 3[State of Tainil Nadu.]
nt further to a m n d the Police Act, of 1861), in its application to the- du] for the purposes hcrcinafter appe-I ,I
jxth Year of the Republic of India '(1) This Act may be called the. Police (llTarni1 Nadu] short title
Amendment) Act, 1955. and extent.
(2) It extends to the whole of the 3[State of Tamjl
2. I n the Pclice Act, 1861 (Central Act V of 1861)- Amendment A I.
" S -
(a) in section 1 relp.ting to the interpretation clause, central = .p Act V of - a - after the definition f ~ f t h ~ word "cattle ", the following 1861. " 4 a. ri
definition shall bc inserted, namely :- ,- .+.- .$'. a m;, $, ' ' ,&A'
"the words 'public plilc:' shall mean a place r :?.;? * - , ,fk (including a road, street or way, whether a thoroughfare or ,tf 3 ;>
e) to which the public are. granted o resort, or over which they have a $ , -, ---- ------..- ..--
IThese words were substituted for the word "Madras" by the Tamtl - .,
aws Order, 1969, as amended by the Tamfl '-l
ws (Second Amendment) Order., 1969. Objects and Reasons, see fiort Sf. George a dated the 2nd March 1955, page 78.
, - substituted for the expression "State of
Nadu Adaptation of Laws Order, 1969, as = ,. Nadu Adaptat ion , of Laws (second Amend:
1 .
4
550 Police (Tamil Nadu [1955; T.N. Act XPII Arr3e&-- -- - " ?ZC?ZZ J
( in section 30- 3/
(i) in sub-sec~ion (I), for the words " on the public A$
roads, or in the public sireets or thar~vgbf~res ",the words A ,P 66 :* *.,hl:t. ~ l ~ ~ . . ~ 9 9 ohv>ll LC, B ~ h ~ i i i ~ ~ - i ~ ~ A * '4
(ii) in sub-seciion (2) , for the words " in any such r&d, -. street . or thqroughfartt9'. - - the words " in any such cp-- - - 7 - - - - -
puBlic place 7 7 sk2.111 b:. substituted ;I:l f;
I (iii) in sub-section (4) , for the words " in the 4
streets ", the woxds " in public placus " shall be substi- .$
tuted ; i ,$ . L
;i
. (c) in section 31, for the words " on the public ro?.ds ' d in the ;pn~l ic s:~-~-?~?t~. t.horouahftres. ghq4s and landm
- - v - - tic streets ", the .words "in Gubic and ,-- ---, , ---, -- . , , - - , --- - - - - .- - ' ". ing-places, and at sll oth:r pl~c;.s of p;ublic resort ", the words " in public plrces". for the words " on the public
roads and in the .pub--- --- --.- 7 -- -
places ", and for th: words " road, strcet; -thorou&fare, hat or landing-plac- ", the words " public place " shall %e substituted ;
(6 in se(:tion 34. for the words " on any road or in
5