Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras City Police, Towns Nuisances And Prevention Of Cruelty To Animals (Amendment) Act, 1942 20 of 1942 [01 September 1942] CONTENTS 1. Short title 2. Omitted 3. Omitted 4. Amendment of section 13, Central Act XI of 1890 Madras City Police, Towns Nuisances And Prevention Of Cruelty To Animals (Amendment) Act, 1942 20 of 1942 [01 September 1942] PREAMBLE An Act further to amend the Madras City Police Act, 1888, the Towns Nuisances Act, 18892, and the Prevention of Cruelty to Animals Act, 1890, in its application to the Province of Madras. Whereas it is expedient further to amend the Madras City Police Act, 1888 (Madras Act III of 1888), the Towns Nuisances Act, 1889 (Madras Act III of 1889)2, and the Prevention of Cruelty to Animals Act, 1890 (Central Act XI of 1890), in its application to the Province of Madras; 3[It is hereby enacted as follows:--] 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 14th April 1942, Part IV-A, page 31. 2. Now the Madras Towns Nuisances Act, 1889 (Madras Act III of 1889). 3. These words were substituted for the paragraph containing the enacting formula and the paragraph preceding that paragraph by section 5 of the Madras Re-enacting and Repealing (No. I) Act, 1948 (Madras Act VII of 1948). 1. Short title :- This Act may be called the Madras City Police, Towns Nuisances and Prevention of Cruelty to Animals (Amendment) Act, 1942. 2. Omitted :- 1[* * *] 3. Omitted :- 1[* * *] 1. Sections 2 and 3 were repealed by Madras Act XI of 1952. 4. Amendment of section 13, Central Act XI of 1890 :- (1) Section 13 of the Prevention of Cruelty to Animals Act, 1890 (Central Act XI of 1890), shall be renumbered as sub-section (1) of that section and in the sub-section as se renumbered, for the words and figure "under section 4," the words " under this Act" shall be substituted. (2) After the sub-section as so renumbered 1[the following sub- sections] shall be added, namely :-- "(2) Any agent of the Society for the Prevention, of Cruelty to Animals who is specially empowered by the 2[State] Government in that behalf may arrest without a warrant any person committing in his view any offence punishable under this Act;" 3["(3) The agent shall have power to release any person so arrested on his executing a bond, with or without sureties, for his appearance before a magistrate if and when required. (4) The provisions of the Code of Criminal Procedure 1898, shall apply to any arrest made or bond taken under this section as if the arrest had been made, or the bond had been taken under the said Code."] 1. These words were substituted for the words " the following sub- section " by section 2 (2) of, and the Second Schedule to, the Madras Re-enacting Act, 1949 (Madras Act X of 1949). 2. This word was substituted for the word " Provincial " by the Adaptation Order of 1950. 3. In sub-section (z), the words "and the provisions of the Code of Criminal Procedure, 1898, shall apply to an arrest made by such agent as if it had been effected by a Police officer" were omitted, and in lieu thereof, sub-sections (3) and (4) were inserted by section 2(2) of and the Second Schedule to the Madras Re-enacting Act, 1949 (Madras Act X of 1949).