Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Punjab Amendment) Ordinance, 1971 09 of 1971 [28 May 1971] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Schedule Ii Of Act V Of 1898 Code Of Criminal Procedure (Punjab Amendment) Ordinance, 1971 09 of 1971 [28 May 1971] An Ordinance to further amend the Code of Criminal Procedure, 1898, in its application to the Province of the Punjab Preamble.- WHEREAS it is expedient to further amend the Code of Criminal Procedure, 1898, in its application to the Province of the Punjab, in the manner hereinafter appearing; NOW, THEREFORE, in pursuance of the Martial Law Proclamation of 25th March, 1969, read with the Provisional Constitution Order, and in exercise of all powers enabling him in that behalf, the Governor of the Punjab is pleased to make and promulgate the following Ordinance:- 1. Short Title, Extent And Commencement :- (1) This Ordinance may be called the Code of Criminal Procedure (Punjab Amendment) Ordinance, 1971. (2) It extends to the whole of the Punjab. (3) It shall come into force at once. 2. Amendment Of Schedule Ii Of Act V Of 1898 :- In the Code of Criminal Procedure, 1898, in its application to the Province of the Punjab, in Schedule II- (i) after the entries relating to section 153-A, the following new entries shall be inserted in the respective columns, namely:- "153-B Inducing students, etc., to take part in political activity. May arrest without warrant, Ditto Ditto Ditto Ditto Ditto". (ii) after the entries relating to section 364, the following new entries shall be inserted in the respective columns, namely:- "364-A Kidnapping or abducting a person under the age of ten. Ditto Ditto Ditto Ditto Death, or transportation for life or rigorous imprisonment for a term which may extend to 14 years and shall not be less than 7 years. Ditto"; and (iii) under the heading "OFFENCES AGAINST OTHER LAWS", against the second entry, in column 5, for the words and commas "the Arms Act, 1878, section 19", the words and comma "section 13 of the West Pakistan Arms Ordinance, 1965" shall be substituted.