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, Slum-Grabbers And Video Pirates (Amendment) Act, 2006 16 of 2006 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 8. Repeal And Saving Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Slum-Grabbers And Video Pirates (Amendment) Act, 2006 16 of 2006 An Act further to amend the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video Pirates Act, 1982. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-Seventh year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on August 30, 2006 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.217, pages 77- 78, dated August 31, 2006. 2. Vide T.N.L.A. Bill No. 18 of 2006 -- Published in Tamil Nadu Government Gazette, Extra., Part IV, Section 1, Issue No. 184, pages 93-94, dated August 4, 2006. 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, Slum-Grabbers and Video Pirates (Amendment) Act, 2006. (2) It shall be deemed to have come into force on the 5th day of July 2006. 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, Slum-Grabbers and Video Pirates Act, 1982 (T.N. Act 14 of 1982) (hereinafter referred to as the principal Act), for the expression "slum-grabbers", the expression "sand-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 "slum-grabbers", the expression "sand-offenders, slum-grabbers" shall be substituted; (2) in the second paragraph,-- (a) for the expression "slum-grabbers", the expression "sand- offenders, slum-grabbers " shall be substituted; (b) for the expression "seven classes of persons", the expression "eight classes of persons " shall be substituted. 4. Amendment Of Section 1 :- In Section 1 of the principal Act, in subsection (1), for the expression "slum-grabbers", the expression "sand-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), the following sub-clause shall be inserted, namely:-- "(iv-A) in the case of a sand-offender, when he is engaged, or is making preparations for engaging, in any of his activities as a sand- offender, which affect adversely, or are likely to affect adversely, the maintenance of public order.". (2) after clause (g), the following clause shall be inserted, namely:- - "(gg) "sand-offender" means a person, who commits or attempts to commit or abets the commission of offences in respect of ordinary sand punishable under the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act 67 of 1957) or under the Tamil Nadu Minor Mineral Concession Rules, 1959. 6. Amendment Of Section 3 :- In Section 3 of the principal Act, in subsection (1), after the expression "immoral traffic offender", the expression "or sand- offender " shall be inserted. 7. Amendment Of Section 17 :- In Section 17 of the principal Act,-- (1) in the marginal heading, for the expression "slum-grabber", the expression "sand-offender, slum-grabber" shall be substituted; (2) for the expression "slum-grabber", the expression "sand- offender, slum-grabber" shall be substituted. 8. Repeal And Saving :- (1) The Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Slum-Grabbers and Video Pirates (Amendment) Ordinance, 2006 (T.N. Ordinance 2 of 2006) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the Principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.