Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand- Offenders, Slum-Grabbers And Video Pirates (Second Amendment) Act, 2014 20 OF 2014 [03 September 2014] CONTENTS 1. Short title and commencement 2. Amendment of long title 3. Amendment of preamble 4. Amendment of section 1 5. Amendment of section 2 6. Amendment of section 3 7. Amendment of section 17 Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand- Offenders, Slum-Grabbers And Video Pirates (Second Amendment) Act, 2014 20 OF 2014 [03 September 2014] An Act further to amend the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand-offenders, Slum- grabbers and Video Pirates Act, 1982. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtyfifth Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand- offenders, Slum- grabbers and Video Pirates (Second Amendment) Act, 2014. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of long title :- In the long title to the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand-offenders, Slum- grabbers and Video Pirates Act, 1982 (hereinafter referred to as the principal Act), for the expression "sand-offenders, slum-grabbers", the expression "sand-offenders, sexual-offenders, slum-grabbers" shall be substituted. 3. Amendment of preamble :- In the preamble to the principal Act,- (1) in the first paragraph, for the expression "sand-offenders, slum- grabbers", the expression "sand-offenders, sexual- offenders, slum- grabbers" shall be substituted; (2) in the second paragraph, for the expression "sand-offenders, slum-grabbers", the expression "sand-offenders, sexual-offenders, slum- grabbers" shall be substituted. 4. Amendment of section 1 :- In section 1 of the principal Act, in sub-section (1), for the expression "Sand-offenders, Slum-grabbers", the expression "Sand- offenders, Sexual-offenders, Slum-grabbers" shall be substituted. 5. Amendment of section 2 :- In section 2 of the principal Act,- (1) in clause (a), after sub-clause (iv-A), the following sub-clause shall be inserted, namely:- "(iv-B) in the case of a sexual -offender, when he is engaged, or is making preparations for engaging, in any of his activities as a sexual-offender, which affect adversely, or are likely to affect adversely, the maintenance of public order;"; (2) in clause (f), for the expression "under Chapter XVI", the expression "under Chapter XVI other than sections 354, 376,376-A, 376-B, 376-C, 376-D and 377" shall be substituted; (3) after clause (gg), the following clause shall be inserted, namely:- "(ggg) "sexual-offender" means a person, who commits or attempts to commit or abets the commission of any offence punishable under sections 354, 376, 376-A, 376-B, 376-C,376-D or 377 of the Indian Penal Code (Central Act XLV of 1860) or the Tamil Nadu Prohibition of Harassment of Women Act, 1998 (Tamil Nadu Act 44 of 1998) or the Protection of Children from Sexual Offences Act, 2012 (Central Act 32 of 2012);". 6. Amendment of section 3 :- In section 3 of the principal Act, in sub-section (1), after the expression "sand-offender", the expression "or sexual-offender" shall be inserted. 7. Amendment of section 17 :- In section 17 of the principal Act,- (1) in the marginal heading, for the expression "sand-offender, slum-grabber", the expression "sand-offender, sexual-offender, slum-grabber" shall be substituted; (2) for the expression "sand-offender, slum-grabber", the expression "sandoffender, sexual-offender, slum-grabber" shall be substituted.