Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Andhra Pradesh Amendment) Act, 1992 2 of 1992 [31 January 1992] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 13 3. Amendment Of Section 18 Code Of Criminal Procedure (Andhra Pradesh Amendment) Act, 1992 2 of 1992 [31 January 1992] Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty Second Year of the Republic of India as follows :- * Received the assent of the President on the 23rd January 1992. For Statement of Objects and Reasons Please See the Andhra Pradesh Gazette, Extraordinary dated the 29th August 1991 Part IV-A at Page No 3. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1992. (2) It extends to the whole of the State of Andhra Pradesh. (3) It shall come into force on such date as the State Government may, by notification in the Andhra Pradesh Gazette, appoint. 2. Amendment Of Section 13 :- In the Code of Criminal Procedure, 1973 (Act 2 of 1974) (hereinafter referred to as the Principal Act) in Section 13, in sub- section (2) for the words " not exceeding one year at a time " the words " not exceeding two years at a time " shall be substituted and to the said sub-section the following proviso, shall be added, namely :-- " Provided that any person who is holding the Office of Special Judicial Magistrate at the commencement of the Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1992 and has not com pleted sixty five years of age shall continue to hold office for a term of two years from the date of his appointment". 3. Amendment Of Section 18 :- In Section 18 of the Principal Act, in sub-section (2) for the words " not exceeding one year at a time " the words " not exceeding two years at a time " shall be substituted and to the said sub-section the following proviso shall be added, namely :- "Provided that a person who is holding the Office of Special Metropolitan Magistrate at the commencement of the Code of Criminal Pro-cedure (Andhra Pradesh Amendment) Act, 1992, and has not completed sixty five years of age shall continue to hold office for a term of two years from the date of his appointment ".