Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chennai City Police (Amendment) Act, 2012 34 of 2012 CONTENTS 1. Short title and commencement 2. Amendment of Section 41-A 3. Repeal and saving Chennai City Police (Amendment) Act, 2012 34 of 2012 An Act further to amend the Chennai City Police Act, 1888. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor of Tamil Nadu on November 14, 2012 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 322, Pages 265, dated November 16, 2012. 1. Short title and commencement :- (1) This Act may be called the Chennai City Police (Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 7th day of September 2012. 2. Amendment of Section 41-A :- In Section 41-A of the Chennai City Police Act, 1888 (Tamil Nadu Act III of 1888),-- (1) for the marginal heading, the following marginal heading shall be substituted, namely:-- "Power to prohibit drill, training or assembly."; (2) in sub-section (1), in Clause (a), for the expression "prohibit the holding of, or taking part in, any drill with arms or training with arms by five or more persons in any place, whether public or private, or the carrying of arms in procession.", the expression "prohibit the holding of or taking part in, any drill, training or assembly, with arms or in uniform resembling that of Armed Forces of the Union or Police-force, whether in a public or private place." shall be substituted; (3) in sub-section (4), for Clause (ii), the following Clause shall be substituted, namely:-- "(ii) the doing of any physical exercise other than drill, training or assembly, with arms or in uniform resembling that of Armed Forces of the Union or Police-force."; (4) for the Explanation, the following Explanation shall be substituted, namely:-- "Explanation.--For the purpose of this Section,-- (a) the word assembly includes any assembly which is open to the public or to any class or portion of the public; (b) the word arms means any type of offensive weapon and includes lathi and stick.". 3. Repeal and saving :- (1) The Chennai City Police (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 16 of 2012) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.