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 And Slum-Grabbers (Amendment) Act, 2004 32 of 2004 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 And Slum-Grabbers (Amendment) Act, 2004 32 of 2004 An Act further to amend the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders and Slum-grabbers Act, 1982. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows: -- 1. Received the Assent of the Governor of Tamil Nadu on the 8th December, 2004 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.305, pages 120 - 121 dated 9th December, 2004. 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 and Slum-grabbers (Amendment) Act, 2004. (2) It shall be deemed to have come into force on the 1st day of October 2004. 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 and Slum-grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) (hereinafter referred to as the principal Act), for the expression "immoral traffic offenders and slum-grabbers", the expression "immoral traffic offenders, slum- grabbers and video pirates" shall be substituted. 3. Amendment Of Preamble :- In the preamble to the principal Act,-- (1) In the first paragraph, for the expression "immoral traffic offenders and slum-grabbers", the expression "immoral traffic offenders, slum-grabbers and video pirates" shall be substituted; (2) in the second paragraph, -- (a) for the expression "immoral traffic offenders or slum-grabbers", the expression "immoral traffic offenders, slum-grabbers or video pirates " shall be substituted; (b) for the expression "six classes of persons", the expression "seven classes of persons " shall be substituted. 4. Amendment Of Section 1 :- In Section 1 of the principal Act, in subsection (1), for the expression "Immoral Traffic Offenders and Slum-grabbers", the expression "Immoral Traffic Offenders, Slum-grabbers and Video Pirates" shall be substituted. 5. Amendment Of Section 2 :- In Section 2 of the principal Act, -- (1) in clause (a), after sub-clause (v), the following sub-clause shall be added, namely: -- "(vi) in the case of a video pirate, when he/she is engaged or is making: preparations for engaging, in any of his/her activities as a video pirate, which affect adversely, or are likely to affect adversely, the maintenance of public order."; (2) after clause (i), the following clause shall be inserted, namely: - - "(j) "video pirate" means a person, who commits or attempts to commit or abets the commission of offences of infringement of copyright in relation to a cinematograph film or a record embodying any part of sound track associated with the film, punishable under the Copyright Act, 1957 (Central Act XIV of 1957).". 6. Amendment Of Section 3 :- In Section 3 of the principal Act, in subsection (1), after the expression "slum-grabber", the expression "or video pirate " shall be inserted. 7. Amendment Of Section 17 :- In section 17 of the principal Act, -- (1) in the marginal heading, for the expression "immoral traffic offender or slum-grabber", the expression "immoral traffic offender, slum-grabber or video pirate " shall be substituted; (2) for the expression "immoral traffic offender or slum-grabber", the expression "immoral traffic offender, slum-grabber or video pirate" 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 and Slum-grabbers (Amendment) Ordinance, 2004 (Tamil Nadu Ordinance 10 of 2004), 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.