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, Sandoffenders, Slum-Grabbers And Video Pirates (Amendment ) Act, 2014 19 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, Sandoffenders, Slum-Grabbers And Video Pirates (Amendment ) Act, 2014 19 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 Sixty-fifth 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, Sandoffenders, Slum-grabbers and Video Pirates (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, Slumgrabbers and Video Pirates Act, 1982 (hereinafter referred to as the principal Act), for the expression "bootleggers, drug-offenders", the expression "bootleggers, cyber law offenders, drug-offenders" shall be substituted. 3. Amendment of preamble :- In the preamble to the principal Act,- (1) in the first paragraph, for the expression "bootleggers, drug- offenders", the expression "bootleggers, cyber law offenders, drug- offenders" shall be substituted; (2) In the second paragraph,- (a) for the expression "bootleggers, drug-offenders", the expression "bootleggers, cyber law offenders, drug-offenders" shall be substituted; (b) the expression "eight" shall be omitted. 4. Amendment of section 1 :- In section 1 of the principal Act, in sub-section (1), for the expression "Bootleggers, Drug-offenders", the expression "Bootleggers, Cyber law offenders, Drug-offenders" shall be substituted. 5. Amendment of section 2 :- In section 2 of the principal Act,- (1) in clause (a), after sub-clause (i), the following sub-clause shall be inserted, namely:- "(i-A) in the case of a cyber law offender, when he is engaged, or is making preparations for engaging, in any of his activities as a cyber l a w offender, which affect adversely, or are likely to affect adversely, the maintenance of public order;"; (2) after clause (b), the following clause shall be inserted, namely:- "(bb) "cyber law offender" means a person, who commits or attempts to commit or abets the commission of any offence, punishable under Chapter XI of the Information Technology Act, 2000 (Central Act 21 of 2000);" ; (3) in clause (f), the expression "habitually" shall be omitted. 6. Amendment of section 3 :- In section 3 of the principal Act, in sub-section(1), after the expression "bootlegger", the expression " or cyber law offender" shall be inserted. 7. Amendment of section 17 :- In section 17 of the principal Act,- (1) In the marginal heading, for the expression "bootlegger, drug- offender", the expression "bootlegger, cyber law offender, drug- offender" shall be substituted; (2) for the expression "bootlegger, drug-offender", the expression "bootlegger, cyber law offender, drug-offender" shall be substituted.