Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Police (Madras Amendment) Act, 1948 13 of 1948 [04 May 1948] CONTENTS 1. Short title and extent 2. Amendment of section 15-A, Central Act V of 1861 Police (Madras Amendment) Act, 1948 13 of 1948 [04 May 1948] PREAMBLE An Act further to amend the Police Act, 1861, in its application to the Province of Madras. Whereas it is expedient further to amend the police Act, 1861 (Central Act V of 1861), in its application to the Province of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 4th November 1947, Part IV-A, page 233. 1. Short title and extent :- (1) This Act may be called the Police (Madras Amendment) Act, 1948. (2) It extends to the whole of the 1(State) of Madras. 1. This word was substituted for the word "Province" by the Adaptation Order of 1950. 2. Amendment of section 15-A, Central Act V of 1861 :- In section 15-A of the Police Act, 1861 (Central Act V of 1861)-- ( i ) in sub-section (1), the words "in regard to which any proclamation notified under the last preceding section is in force" and the words "being an inhabitant of such area," shall be omitted; (ii) in sub-section (2), clauses (a), (b) and (c) shall be re-lettered as clauses (b), (c) and (d), respectively, and the following shall be inserted as clause (a), namely:-- "(a) declare the limits of the local area the inhabitants of which have, in his opinion, been guilty of such misconduct or caused or contributed to the same."