Himachal Pradesh act 002 of 1970 : The Himachal Pradesh Police (Protection of Railways) Act, 1969

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THE HIMACHAL PRADESH POLICE (PROTECTION OF

RAILWAYS) ACT, 1969

ARRANGEMENT OF SECTIONS

Sections:

1. Short title, extent and commencement.

2. Enhanced punishments of derelictions of duty by police in certain circumstances.

3. Repeal and Savings. __________

THE HIMACHAL PRADESH POLICE (PROTECTION ON

RAILWAYS) ACT, 1969

(ACT NO. 2 OF 1970)1

(Received the assent of the President on the 13thJanuary, 1970 and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 4thApril, 1970, pp. 287-288).

An Act to provide enhanced punishments for certain derelictions of duty by members of the police forces.

BE it enacted by the Legislative Assembly of Himachal Pradesh in the Twentieth Year of the Republic of India as follows:-

1. Short title, extent and commencement.- (1) This Act may be called the Himachal Pradesh Police (Protection of Railways) Act, 1969.

(2) It extends to the whole of Himachal Pradesh.

(3) It shall come into force at once.

2. Enhanced punishments of derelictions of duty by police in certain circumstances.- It shall be an offence punishable under this Act for any member of a police force whose duty for the time being is to protect from acts of violence any passenger or goods being conveyed upon any railway (as defined in the India Railway Act, 1890) (9 of 1890), to fail in the proper performance of that duty, and notwithstanding anything to the contrary contained in any law or order for the time being in force regulating discipline in the police force of which he is a member but without prejudice to any other punishment to which he may be liable thereunder, such member of a police force of which he is a member but without prejudice to any other punishment to which he may be liable thereunder, such member of a police force shall be liable, on conviction for such offence by a competent criminal court, to be punished with rigorous imprisonment for a term which may extend to ten years or, if on the occasion of this offence any loss of human life occurs, with death or imprisonment for life or rigorous imprisonment

1 . For Statement of Objects and Reasons see the Rajpatra, Himachal Pradesh (Extra- ordinary), dated 31st, May, 1969, p. 382

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2 THE HIMACHAL PRADESH POLICE (PROTECTION ON RAILWAYS) ACT, 1969

for a period which may extend to ten years.

3. Repeal and Savings.- The East Punjab Police (Protection of Railways) Act, 1947 (12 of 1947), as in force in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), is hereby repealed:

Provided that anything done or any action taken or any proceedings commenced or continued under the said Act shall be deemed to have been done, taken, commenced or continued under the corresponding provision of this Act. __________

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SECTIONS