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.
1
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 ."
2
. . . - . _ 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 .
3
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
4