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CRIMINAL PROCEDURE (TAMIL NADU AMENDMENT) ACT, 2003
CRIMINAL PROCEDURE (TAMIL NADU AMENDMENT) ACT, 2003
Part IV-Section 2
Tamil Nadu Acts and Ordinances
The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 17th September 2003 and is hereby published for general information:—
Act No.29 of 2003.
An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Tamil Nadu.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:—
Short title, extent and commencement
1. (1) This Act may be called the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 2003.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
Amendment of section 167
2. In section 167 of the Code of Criminal Procedure, 1973,—
(1) in the proviso to sub-section (2), for clause (b), the following clause shall be substituted, namely:—
“(b) no Magistrate shall authorise the detention of an accused person under this section,—
(i) if the accused is in the custody of police, unless the accused is physically produced before him; and
(ii) if the accused is detained otherwise than in the custody of police, unless the accused is produced before him either in person or through the media of electronic video linkage”.
(2) in the Explanation-II under sub-section (2), after the expression “an accused person was produced”, the expression “ in person or, as the case may be, through the media of electronic video linkage” shall be inserted.
