Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Municipal Police Act, 1878 07 of 1878 [07 September 1878] CONTENTS 1. Commencement of Act 2. [Repeal of section 2 of Act V of 1871.] 3. Municipal contribution towards maintenance of Police in City of Madras 4. Municipal contribution towards maintenance of Police in mufassal towns 5. Sums payable under Act, when and to whom to be paid 6 . Commissioner of Police to furnish the Madras Municipality annually with statements of sums received, and expended and of estimated probable expenditure, on account of the City Police Madras Municipal Police Act, 1878 07 of 1878 [07 September 1878] PREAMBLE An Act to provide for the payment from municipal funds of a portion of the cost of the police force employed in the City of Madras and in all municipal towns within the Presidency of Fort St. George. Whereas it is expedient that a portion of the cost of the Police employed in the City of Madras, and in every town brought under the operation of the Towns Improvement Act, 1871 (Mad. Act III of 1871) (Madras),2 shall be defrayed from municipal funds; It is hereby enacted as follows :- 1. Short title, "The Madras Municipal Police Act, 1878" was given by the Repealing and Amending Act, 1901 (Central Act XI of 1901). For Statement of Objects and Reasons, see Fort St. George Gazette, 1878, Supplement, 27th March, page 1; for Report of the Select Committee, see ibid dated 9th April 1878, page 1; for Proceedings in Council, see ibid, dated 9th April 1878, page 68 and ibid, dated 24th April 1878, page 75. 2. The Act was repealed by Madras Act IV of 1884-see now the Madras District Municipalities Act, 1920 (Madras Act V of 1920). 1. Commencement of Act :- This Act shall come into force on the first day of April 1879. 2. [Repeal of section 2 of Act V of 1871.] :- Rep. by the Repealing and Amending Act, 1901 (Central Act XI of 1901). 3. Municipal contribution towards maintenance of Police in City of Madras :- The Municipal Commissioners for the City of Madras shall annually set apart, and pay to 1[the State Government] in equal monthly instalments, out of the funds raised under the Madras Municipal Act, 1867,2 or any other corresponding law for the time being in force5 such sum not exceeding fifty per centum of the total cost of the Police-force, other than the Marine Police, employed by 1[the State Government] in the said City, as may be annually fixed by 1[the State Government]. 1. The words "the Provincial Government" were substituted for the words "the Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. The Act was repealed by Madras Act V of 1878-see now the Madras. City Municipal Act, 1919 (Madras Act IV of 1919). 4. Municipal contribution towards maintenance of Police in mufassal towns :- In every town in which the Towns Improvement Act, 1871 (Madras),1 or any other corresponding law for the time being in force3 is in operation, the Municipal Commissioners for such town shall annually set apart, and pay to 2[the State Government] in equal monthly instalments out of the funds raised under the said Act or law, such sum not exceeding seventy-five per centum of the total coat of the Police-force employed in such town as may be annually fixed by 2[the State Government]. 1. The Act was repealed by Madras Act IV of 1884-see now the Madras District Municipalities Act, 1920 (Madras Act V of 1920). 2. The words "the Provincial Government" were substituted for the words "the Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 3. See Madras Act V of 1920. 5. Sums payable under Act, when and to whom to be paid :- A ll sums payable under this Act shall be paid by the Municipal Commissioners for such city or town as aforesaid at such times and to such persons as 1[the State Government] may from time to time direct. 1. The words "the Provincial Government" were substituted for the words "the Government" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 6. Commissioner of Police to furnish the Madras Municipality annually with statements of sums received, and expended and of estimated probable expenditure, on account of the City Police :- T he Commissioner of Police for the City of Madras shall, on or before the first day of August in each year, furnish to the Municipal Commissioners for the City of Madras, a statement of all sums received and expended by him in the past official year in respect of the Police-force, other than the Marine Police, employed in the said City, and a statement or estimate showing the probable expenditure to he incurred in the ensuing official year in respect of the said Police-force. District Superintendents of Police to furnish similar statements to mufassal municipalities in respects of Police in towns. Every District Superintendent of Police shall, at such periods as the 1[State Government] may from time to time direct, furnish to the Municipal Commissioners for every town in his district in which the Towns Improvement Act, 1871 (Madras),2 or any other corresponding law for the time being in force, is in operation, statements containing similar information to that mentioned in the preceding paragraph, in respect of the Police-force employed in every such town. 1. The words "Provincial Government" were substituted for the words "Governor in Council" by the Adaptation Order of 1937 and the word "State" was substituted for "Provincial" by the Adaptation Order of 1950. 2. See now Madras Act V of 1920.