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 Tamil Nadu Municipal Police Act, 1878
Act 7 of 1878
Keyword(s):
Act Repealed by 20 of 2008, Municipal Funds, Police Force, Cost of the Police Force
Amendment appended: 20 of 2008
1
Murticipal Police , 11878 : T.N. Act VII
'(TAMIL NBDU) ACT No. VII OF 1878%.
(Received the assent ofthe Governor on the 16th April 187.8,
and ofthe Governor-General on the 7th September 1878.)
An Act to provide for the payment from municipal funds of a portion of tho cost of the police force employed in the City of Madras and i n dl municipal towns within the 8[State of T&rnil Nadu]. Preamble. WHEREAS it is expedient that a portion of the oost of the Police employed in the City of Madras, and in every town brought under the operation of the PTowns M,&@ Improvement Act, 187 1 ( W a s ) , shall be defrayed Act m from municipal funds ; It is hereby emoted as of 1871' follows:-
Oommencement 1. This Act shall come into force on the-first day of o f ~ o t . April 1879.
2. [RepeaE of secthn 2 of Act V of 1871 .] Rep. by the RepealZng cGnd Amending Act, 1901 (Csntral Act X I of
1901).
1 These words were substit~ted for the word "Madras" by the
Tamil Nadu Adaptation of Laws Order, 1969, as mended by the Tamil Nadu Adaptation of Laws (Seoond Amendment) Order, 1969, which came into force on the 14th January 1969.
2 Short title, "The Madraa Municipal Police Aot, 1878 " wes given
by the Repealing and Amending Act, 1901 (Central Aot XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette.
1878, Supplement. dated the 27th March, page 1; for Report of
the Seleot Cornmitee, see ibid, dated the 9th April 1878, page 1; for Prooeeding~ in Counoil, aee ibid, dated the Qth April 1878, page 68
and ibid,dated the 24th April 1878, page 75. :This ex ression was substituted for the expression "Pkdency ofso& St. &eorge9' by the Tamil Nadu Adaptation of Law8 Odor, 1970, whioh was deemed to have come Into force on the 14th
Jauary 1969.
4 The Aat waa ?pealed by ?fadree Act N of 188&aes now the Tamil Nsdu Distnct Munioipallties Act, 1920 (Tamil Nadu A& V og
19W).
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I * 1818 : T.R. Act VII] &zclzicipal Police 218
8. The Munioipal Commissioners for the City of Munioipal
Madras shall annually set apart, and pay to l [ t h e : g E p State Gov~rnment] in equal monthly instalments, out ,,h~-, ,f
of the funds raised under the Madras Munioipal Aot, Polio0 in City 1 867e, or any other oomesponding law for the time being in foroa suoh sum not exoeeding fifty per oentum of the total oost of the Polioe-form, other than the Marine Police, employed by l[the State Government] in the said City, as may be annually fixed by l[the State Government].
:$'& 4. In every town in whioh the 4Towns Improvement
of 1871. Aot, 1871 (Madras), or any other corresponding law for towards the time boing in forooh, is in operation, bhe Munioipal m o i n t e ~ o e of
Commissioners for suoh town shall annually set apart, Pokoe 1n mufaseal towno. and pay to l[the State Government] in equal monthly
instalments out of the funds raised under the said A d or law, suoh sum not exceeding seventy-five per
aentum of the total oost of the Police-foroe employed
in suoh town as may be annually fixed by l[the State GovernmenB] .
under Act, when 6. All sums payable under this Act shall bo paid by to whom the Municipal Commissioners for suoh oity or town as to be paid. aforesaid at suoh times and to suah persons as l[the State Government] may from time to time direot.
Commissioner of
Police to furnish
6. The Commissioner of Police for the City of Madras the Madras shall, on or before the first day of August in each year, Munioipality furnish to the Munioipal Commissioners for the City of a M U d l ~ With Madras, a statement of all sums received and expended
1 The words "the Provincial Government" were substituted for the words 'Itbe Government" by the Adaptation Order of 1937 and the word "State" was substitutod for "Provinoial" by the Adap- tation Order of 1980.
2 The Aob was repealod by Madras Act V of 1878--see now the
Nadraa City Municipal Corporation Act, 1919 (Tamil Nadu Aot IV
of 1919). a See Tamil Nadu Aot IV of 1919.
4 The Aot was repealed by Madree Aot I V of 1 8 8 4 - 8 ~ ~ now the T-il Nadu Dietriot Munioipalities Act. 1920 (Tamil Nadu Aot V
of 1920).
6 SwTamil NBdu Aot Vof 1920.
3
2 14 Manicipat PL lice El878 : T.N.Act Vlf CoBee-stealing Prevention [I878 : T.N. Act VUI
rbtements of by him in the past official year in respect of the Police- received, foroe, other than the Marine Police, employed in the
a d expended
uld o f e e t m d ~ i d ciby, and a statement or estimate showing the probable probable expenditure to be inourred in the ensuing expenditure, on official year in respeot of the said Police-force. moount of the
csts Police. Every District Superintendent of Police shall, at suoh District periods as the l[State Government] may from time to ~ ~ ~ ~ $ , p " t o ~ time directa furnish to the Municipal Commis~ionera furnish similar for 'every town in his district in which the aTowns ~ a a r t ~
8tabmenta to Improvement Act, 1871 (Madras), or any other corres- mufassal
m-cipdtiesin ponding law for the time being in foroe, is in operation, pspeot of Polioe statements containing similar inforhation to that m towns. mentioned in the preceding paragraph, in respeot of the Police-force employed in every suoh town.
3(TAMIL NADU) ACT No. VIII OF 1878 4.
[THE S ( T ~ ~ NDU) COTFEE-STEALING
PREVENTION AUT, 1878.1
(Received the wsent of the Governor on the 30th Augzcst 1878, and of the Governor-Benerd onthe 28th 8ep- tember 1878.)
An Aot t o prevent Thefts of Coffee. Yroamble. WHEREAS it is expedient to make special provision to prevent thefts of coffee, and to repress and punish the - --
1 The words "Provincial Goymnont" werc substituted for the words '' Governor in Council by the Adaptation Order of 1937 a d the word "State" was substituted for "Provincisl " by the Adaptation Order of 1960.
a See now Tamil Nadu Act V of 1920.
a Thcse words were substitutedfor tho word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, whioh came into force on the 14th January 1969.
4 For Statement of Objects and Reasons, aee Tort St. George Gazette Supplement, dated the 28th January 1878, page 3 ; for Report of the Select Cornmitee, see ibid, Supplement, dated the 13th August 1878, page 3; for Proceedings in Council, see ibid, Supple- ment, dated the 12th February 1878, page 27 ibid, Supplement, dated the 13th August 1878, page 100, ibid, Supplement, &tad the 20th August 1878, page 101.
This Act was extended to the hyekumarj
district and the Shencottah tduk of the !WanelveIi diatriot by section 3 of, end the Fiwt Soheclule to, the Tamil
Nadu (Transferred Territory) Extension of LBwe Ad, 1960 (Tamil
Nadu Act 23 of 190O), which came into f o m on the l e t April 1961, repealingthe oorresponding law In that territory.
4
The following Act cf the Tam11 Nadu Legislative Assembly rcceived tne assent of the Governor on the 22nd May 2008 and is hereby published for general information:-
ACT No. 20 OF 2008. An Act to repeal the Tamil Nadu Municipal Police Act, 1878. BE it enacted by the Legislative Assembly of the State of Tam11 Nadu in the Fifty-ninth Year of the Republ~c of India as follows:-
1. (i) This Act may be called the Tamil Nadu Municipal Police (Repeal) Act. 2008. Short title and commence-
( i ~ ) It shall come tnto force at once. ment.
2. The Tam11 Nadu Municipal Police Act, 1878 (hereinafter referred to as the principal Repeal. Act) is hereby repealed.
3. All actions taken under the principal Act and all proceedings thereunder pending Abatement of immediately before the commencement of this Act before any authority shall abate. action taken. (By Order of the Governor)
S. DHEENADHAYALAN,
Secretary to Government, Law Department.
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