Extending Act 23 of 1854
(Received the assent of the Governor General on the 22nd February 1856.)
PREAMBLE
Whereas, by a proclamation published in the Fort St. George Gazette under date the 18th September 1855, the Governor in Council of Fort St. George declared the whole of the District of Malabar to be subject to the operation of all the provisions of Act XXIII of 1854; and whereas long prior to such publication, namely, before the 1st of March 1855, the said Act had been published and promulgated throughout the District of Malabar, and was believed by the class of persons therein described as Moplas, and by, all other classes of the inhabitants, to be immediately operative; and it is expedient that the said Act should have effect according to the general belief and understanding in that respect; and whereas it is expedient to extend the application of the said Act: It is hereby enacted as follows:
1. Act XXIII of 1854 to be deemed to have been in force from the 1st of March 1855. Act XXIII of 1854 shall be deemed to have been in force for all purposes from the 1st March 1855, in the same manner as if the said proclamation had been published on that date.
From and after the passing of this Act, the provisions of Act XXIII 1854 shall apply to any Mopla who murders or attempts to murder any persons; and to any Mopla who takes part in any outrage directed by Moplas against any person, wherein murder is committed or attempted to be committed or is likely to be committed, and to any person who shall procure or promote tic commission of any such crime as aforesaid, or shall incite or encourage any other person or persons to commit the same, or who, after having committed or having been accessory to any such crime as aforesaid, shall forcibly resist any person or persons having lawful authority to apprehend him, or who shall join or assist, or incite or encourage other persons to join or assist in such resistance.
The said Act XXIII of 1854 and this Act shall be read and construed together as one Act.