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 (Amendment) Act, 2008 16 of 2008 CONTENTS 1. Short title and commencement 2. Amendment of Section 2 Tamil Nadu Prevention Of Dangerous Activities Of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic-Offenders, Sand-Offenders, Slum-Grabbers And Video Pirates (Amendment) Act, 2008 16 of 2008 Statement of Objects and Reasons2 It has been brought to the notice of the Government that statues o f deities and leaders are damaged, disfigured or defiled and certain persons are committing mischief in respect of property covered under the Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 (Tamil Nadu Act 59 of 1992). Consequent on this, certain persons are provoking other persons to cause riot, or promoting enmity between different groups on the ground of religion, race, caste, etc., every now and then and thereby adversely affecting the public order. In order to ensure that the public order is not adversely affected by the activities of such persons, it has been considered necessary to provide for the preventive detention of such persons by bringing those persons within the definition of the term "Goondas" in 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 (Tamil Nadu Act 14 of 1982) Accordingly, it has been decided to amend the said Act for the purpose. 2. The Bill seeks to give effect to the above decision. PREAMBLE 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 Fifty-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 15, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 147, page 55, dated May 15, 2008. 2. Vide L.A. Bill No.34 of 2008 -- Publichsed in T.N. Govt. Gazette. Extra., Part IV, Section 1, Issue No. 143, pages 135-136, dated May 13, 2008. 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 (Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment of Section 2 :- In Section 2 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas, I mmoral Traffic-offenders, Sand-offenders, Slum-grabbers and Video Pirates Act, 1982 (T.N. Act 14 of 1982), in clause (f), for the expression "punishable under Chapter XVI or Chapter XVII or Chapter XXII of the Indian Penal Code, 1860 (Central Act XLV of 1860); ", the expression "punishable under Section 153 or Section 153-A under Chapter VIII or under Chapter XVI or Chapter XVII or Chapter XXII of the Indian Penal Code, 1860 (Central Act XLV of 1860) or punishable under Section 3 or Section 4 or Section 5 of the Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992 (Tamil Nadu Act 59 of 1992);" shall be substituted.