Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Person (Amendment) Act, 2009 24 of 2009 [21 December 2009] CONTENTS 1. Short Title And Commencement 2. Amendment of long title of Mah. LV of 1981 3. Amendment of section 1 of Mah. LV of 1981 4. Amendment of section 2 of Mah. LV of 1981 5. Amendment of section 17 of Mah. LV of 1981 6. Repeal of Mah. Ord. X of 2009 and saving Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Person (Amendment) Act, 2009 24 of 2009 [21 December 2009] PREAMBLE An Act further to amend the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981. WHEREAS both Houses of the State Legislature were not in session; A N D WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further amend the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons Act, 1981 (Mah. LV of 1981), for the purpose hereinafter appearing; and, therefore, promulgated the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons (Amendment) Ordinance, 2009 (Mah. Ord. X of 2009), on the 15th July 2009; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; it is hereby enacted in the Sixtieth Year of the Republic of India as follows:-- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons (Amendment) Act, 2009. (2) It shall be deemed to have come into force on the 15th July 2009. 2. Amendment of long title of Mah. LV of 1981 :- In the long title of Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons Act, 1981 (Mah. LV of 1981) (hereinafter referred to as "the principal Act"), for the words "Drug-offenders and Dangerous persons" the words "Drug-offenders, Dangerous persons and video pirates" shall be substituted. 3. Amendment of section 1 of Mah. LV of 1981 :- I n section 1 of the principal Act, in subsection (1), for the words "and Dangerous persons" the words "Dangerous persons and video pirates" shall be substituted. 4. Amendment of section 2 of Mah. LV of 1981 :- In section 2 of the principal Act,-- (a) in clause (a),-- (i) after sub-clause (iv), the following sub-clause shall be added, namely:--- "(v) in the case of video pirate, when he is engaged or is making preparations for engaging in any of his activities as a video pirates, which affect adversely or likely to affect adversely, the maintenance of public order."; (ii) in the Explanation, the following portion shall be added at the end, namely:--"or disturbs the life of the community by producing and distributing pirated copies of music or film products, thereby resulting in a loss of confidence in administration" (b) after clause (f), the following clause shall be inserted, namely : -- "(f-1) "video pirate" means a person against whom at least one chargesheet has already been filed under the Copyrights Act, 1957 for infringement of copyrights relating to cinematograph film or sound recording and the Court has taken cognizance of such offence; and who commits or attempts to commit or abets the commission of offences of infringement of copyrights in relation to cinematograph film or sound recording or any part of sound track associated with the film or sound recording, punishable under the said Act;". 5. Amendment of section 17 of Mah. LV of 1981 :- In section 17 of tile principal Act,-- (a) in clause (a), the word "and" shall be deleted; (b) in clause (b), the word "and" shall be added at the end; (c) after clause (b), the following clause shall be added, namely :-- -. "(c) on and after the commencement of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons (Amendment) Act, 2009 (Mah. XXIV of 2009), in respect of any video pirate,". 6. Repeal of Mah. Ord. X of 2009 and saving :- (1) The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous persons (Amendment) Ordinance, 2009 (Mah. Ord. X of 2009), is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance shall be deemed to have been done, taken or issued, as t h e case may be, under the corresponding provisions of the principal Act, as amended by this Act.