[Repealed by Act 56 of 1974, Section 2 and Schedule I.]
Whereas it is expedient to prohibit the possession of certain offensive weapons in the District of Malabar, in the Presidency of Fort St. George; It is enacted as follows:
The use of the ayudha katti or war-knife, or of any similar offensive weapon, is hereby prohibited throughout the District of Malabar 2[* * *].
3[* * *] Any person who shall be found in possession of any ayudha katti or war-knife or of a similar offensive weapon, or who shall purchase, or sell, or manufacture, or cause to be manufactured, any ayudha katti or war-knife or similar weapon, shall be liable, on conviction before a Magistrate, to a fine not exceeding fifty rupees, or to imprisonment, with or without hard labour, for a period not exceeding six months, or to both; and the said war-knife or weapon shall be confiscated.
It shall be lawful for the Magistrate of Malabar to cause search to be made by his Police-officers, acting under his warrant, in any house or other place in which any ayudha katti or war-knife, or any similar offensive weapon, may be supposed to be, contrary to this Act; and any such ayudha katti or war-knife which shall be found may be seized and confiscated.
It shall also be competent to the Magistrate, at his discretion, to delegate to any of his 4[* * *] Assistants the powers conferred by this section.
Penalty for resisting search. Any person who shall resist or oppose such search or seizure, or forcibly withstand any Police-officer charged with such warrant, shall be liable to the same penalties as if such person had opposed or resisted the execution of a warrant for the search after stolen goods.
1. Short title given by the Amending Act, 1901 (11 of 1901).
2. Certain words providing for the surrender of weapons by a certain date repealed by Act 14 of 1870.
3. The words After such date repealed by Act 14 of 1870.
4. The word European was repealed by the A.O. 1950.