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CALCUTTA POLICE ACT, 1898
CALCUTTA POLICE ACT, 1898
1 of 1898
25th May, 1898
An Act to extend certain portions of the Police Act, 1861 to the Town and Suburbs of Calcutta. WHEREAS it is expedient to extend certain portions of the Police Act, 1861 as amended by the Police Act (1861) Amendment Act, 1895, to the Town and Suburbs of Calcutta, subject to the modifications hereinafter appearing ; AND WHEREAS, the said Acts having been passed by the Governor General of India in Council, the previous sanction of the Governor General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act; It is hereby enacted as follows:
Section 1 Short title
(1) This Act may be called the Calcutta Police Act, 1898; 11. Word rep. by Act 1 of 1903. **
(2) (Commencement.) Rep. Act 1 of 1903.
Section 2 Extension of portions of the Police Act, 1861, to the town and suburbs of Calcutta
The portions of the Police Act, 1861 as amended by the Police Act (1861) Amendment Act, 1895, which are specified in the first column of the Schedule to this Act are hereby extended, subject to the modifications set forth in the second column of that Schedule, to
(1) the town of Calcutta, as defined in section 3 of the Calcutta Police Act, 1866,and
(2) the area to which 22. Words and figures subs. by Ben. Act 1 of 1939. [the Calcutta Suburban Police Act, 1866] for the time being applies by virtue of any notification published under section 1 thereof.
SCHEDULE 1 .
Portions of the Police Act, 1861, extended.
Modifications.
1
2
So much of section 1 as -(a) defines "property", "person" and "month" and
Section 15
In sub-section (1) after "them" insert "or of any persons resorting to such area". In sub-section (2), for "The Inspector-General of Police or other officer authorized by the [State Government] in this behalf read "the Commissioner of Police". In sub-section (4), for 'The Magistrate of the district" read "Such officer as the [State Government] may appoint in this behalf, or, in the suburbs the Magistrate of' the 24-Parganas," and for "the Magistrate's" read "such officer's or Magistrate's."
Section 15 A
In sub-section (1), after "them" insert "or of any person resorting to such area;" omit the words "being an inhabitant of such area;" and for "the Magistrate of the district or of the subdivision of a district within which such area is situated" read "the officer appointed under section 15, sub-section (4), or, in the suburbs, the Magistrate of the 24-Paragnas." In sub-section (2) for "the Magistrate of the district" read "the officer appointed as aforesaid, or, in the suburbs, the Magistrate of the 24-Parganas;" and for clause (c) read:
(c) assess the proportion in which the same shall be paid
(i) by the inhabitants of the area specified in the proclamation (other than the applicant), or (ii) by the inhabitants of the area of which the persons resorting as aforesaid are inhabitants, or (Hi) by the inhabitants of both the said areas, who shall not have been exempted from liability to pay under the next succeeding sub-section." In the proviso to sub-section (2), before "Magistrate" insert "said officer or," and for 'such area" read "the area specified in the proclamation." In sub-section (4) for "the Magistrate of the district" read "the officer appointed as aforesaid or the Magistrate of the 24-Parganas."
Section 16
In sub-section (l),for "sections 13, 14, 15 and 15 A" read "sections 15 and 15 A."
In sub-sections ( 1) and (3), for "the Magistrate of the district" read "the officer appointed under section 15, sub-section (4), or the Magistrate of the 24-Parganas, as the case may be." In sub-section (1), for "in the manner
provided by sections 386 and 387 of the Code of Criminal Procedure, 1882,
for the recovery of fines" read "under the provisions of the Code of Criminal Procedure for the time being in force in relation to the issue and execution of warrants for the levy of fines." In sub-section (2), for "All moneys paid or recovered under sections 13, 14 and 15
shall be credited to a fund to be called "the General Police Fund' and" read "All moneys paid or recovered under section 15." In sub-section (3) for "that section" read "the said section 15A."
Section 46, sub-sections (2) and (3)
In sub-section (2), omit the words "When the whole or any part of this Act shall have been so extended." In clause (a) of sub-section (2) for "Magistrate
" read "the officer appointed under section 15, sub-section (4), the Magistrate."
