47 East Pb. ACt XII] POLICE "
(PROTECTION o RAILwAYs)lzg AST PUNJAB POLICE (pg qHE E RAILWAYS) A(gT, ?;'II;CHON oF East Punjab Act XII of 1947,
ceived the assent of His Excel ency the Goyerngy. E,?'elmfia on the 12th December, 1947 "and ygs firgto;g?g%g o the East Punjab Government Gagzette :Zzted the 13th December,
1947.] (Extr
aor. dinary)
1 2 3 4
year . | "No.| - Short title Whether repealed or otherwise affected by legislation
.. | XIT | The East Punjab | Amended in part by ¢ n
147 Police (Protection of | of Laws Order, 19};0 o Adaptation Railways) Act, 1947 | Extended to the territories which im- mediately before the st November, 1956, were comprised in the State of Patiala and East Punjab States Union, by Punjab Act No. 18 of 1958.2
Amended by the Punjab Reorganisa-
tion (Chandigarh) (Adaptation of
Laws on State' and Concurrent
Subjects) Order, 1968
An Act to provide erhanced punishments for certain
derelictions of duty by members of the police forces
It is hereby enacted as follows:—
1. (I) This Act may be called the East Punjab goq titte, extent Police (Protection of Railways) Act, 1947. and commence- ment.
(2) It extends to the whole of the 3[Union territory of Chandigarh].
(3) It shall come into force at once. . 4 punish-
2. Tt shall be an offence punishable under this Act for Eshancel UC . 'ments for any member of a police force whose duty for the :rm;g doms of duty by eing is to protect from acts of violence any pa§seggin X Creumstane. ' goods being conveyed upon any railway (as def;nee form- Indian Railways Act, 1890), to fail in the prOPI:'jng to the ance of that duty and notwithstanding f:ult)l'l'te 28 ¢ being contrary contained in any law or order for
iab Government
'For Statement of Objectsand Reasons, see East P ';:1 the Assembly, Gazerte (Extraord; 1947, page 47 ; for PIOCECt T, 047, see Eas{ P:n;abrlzgg;)l'ive Assembly Debates, Volume I; i;avemmell' *For Statement of Qbjects and Reasons, see Punjal (Exrraordinary), 1958, page 546K. i . *Subsg "State Governm i ibstituted for the words current 'gg&(Ch tigarh) (Adaptation of Laws on State aad Con
Gacgette
. isa t" by the ng:
bfie:;rgg:d y
1
Repeal of Ordi- nance III of 1947, 1% POLICE 51947 : East Pb. Act X1y (PROTECTION OF R? ILWAY
S, |
.o discipline i lice force of w; i ulating discipline 11 the po of whic ;:}e fg l;:?ng:fiber bugt without,]?l'f'J"Cllllc e to ;lny other punish}_1
ment to which he may be 112_1ble thereun der, such Membe,
of a police force shall be liable, on convicti on for syep
offence by a competent criminal court, to be punished with ment for a term which may extenq to rigorous imprison . :
ten years or, if on the occasion of his offence any loss of human life occurs, with death or transportation for life o rigorous imprisonment for a period which may extend to ten yars.
3. The East Punjab Police (Protection of Railways) Ordinance, 1947, is hereby repealed. : .
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