act 002 of 1866 : Rural Police Amendment Act, 1866 [Repealed]

Rural Police Amendment Act, 1866 [Repealed]

ACTNO. 2 OF 1866

01 December, 1866

Repealed by Act 3 of 1869

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 12^th January 1866.)

An Act to amend Act No. II of 1865.

PREAMBLE

Whereas it is expedient to amend Act No. II of 1865 (to provide for the maintenance of the Rural Police in the Territories under Government of the Lieutenant-Governor of the North-Western Provinces and else where); It is enacted as follows:

Section 1. Power to the Collector to assess the proprietor where the latter has not made any or an insufficient assessment under Section 2 of Act No. II of 1865

If any proprietor of an estate, authorized to make an assessment under the second Section of the said Act, shall fail altogether to make such assessment, or shall assess under the said Section a sum which the Collector of the District in which such estate is situate shall consider inadequate, it shall be lawful for such Collector to assess upon such estate for the purposes aforesaid, a sum payable yearly by the proprietor, not exceeding nine-tenths of the amount which might have been raised in each year under the said Section. Such assessment shall he exclusive of the Municipal cess or percentage mentioned in the sixth Section of the said Act.

Section 2. Local Government empowered to make rules as to extent and exercise of the authority conferred by Section 1

The Local Government may from time to time lay down rules respecting the extent and exercise of the authority conferred by the last preceding Section, and such authority shall he subject to the rules aforesaid.

Section 3. This Act to be construed with Act No. II of 1865

This Act shall be read and taken as part of the said Act No. II of 1865.

Section 4. Short title

This Act shall he called The Rural Police Act Amendment Act, 1866.