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Section 6 in The Police (Incitement to Disaffection) Act, 1922
6. Trial of cases
| [Andhra Pradesh].In its application to the State of Andhra Pradesh, in sub-S. (1) of Section 6, the words, Presidency Magistrate or shall be omitted.Andhra Pradesh Act 23 of 1958, Section 3 and Sch.[Maharashtra].In its application to the State of Maharashtra, substitute for Section 6, the following section, namely:6. Trial of cases.(1) No Court inferior to that of a Metropolitan Magistrate or Judicial Magistrate of the first class shall try any offence under this Act.(2) Notwithstanding anything contained in Provided that where any case is tried summarily and the accused is convicted under this Act, no sentence of imprisonment for a term exceeding three months shall be passed by the Magistrate concerned and the provision for awarding punishment of minimum amount of fine under this Act shall not apply.Maharashtra Act 23 of 1983, Section 6 (w.r.e.f. 18-1-1983).[Punjab, Haryana and Chandigarh].In its application to the States of Punjab and Haryana and Union territory of Chandigarh, in Section 6, for the words Magistrate of the first class, substitute[Tamil Nadu] .In its application to territories added to Tamil Nadu by Central Act 56 of 1959, Section 6, before Magistrate of the first class, insert Presidency Magistrate or which were omitted by Andhra Pradesh Act 23 of 1958.Madras (Added Territories) A.L.O., 1961 (w.r.e.f. 1-4-1960). |
| [Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 (w.e.f. 1-5-1960).[Maharashtra].In its application to the State of Maharashtra, after Section 6, insert the following section, namely:7. Repeal and saving.The police (Incitement to Disaffection) Act, 1922, as modified and applied to the Saurashtra area of the State of Bombay by the State of Saurashtra (Application of Central and Bombay Acts) Ordinance, 1948, is hereby repealed:Provided that such repeal shall not affect(a) the previous operation of the law so repealed, or(b) any punishments incurred in respect of any offence committed against any of the provisions of the law so repealed, or(c) any investigation, legal proceeding or remedy in respect of such punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such punishment may be imposed as if this Act had not been passed.Bombay Act 77 of 1958, Section 5. |
| Year No. | Short title |
| Acts of the Governor-General in Council | |
| 1859 XXIV | The Madras District Police Act, 1859 |
| 1861 V | The Police Act, 1861 |
| [- - -] | |
| 1888 III | The Police Act, 1888 |
| 1892 V | The Bengal Military Police Act,1892 |
| Year No. | Short title |
| Madras Act | |
| 1888 III | The Madras City Police Act,1888 |
| Bombay Acts | |
| 1890 IV | The Bombay District Police Act, 1890 |
| 1902 IV | The City of Bombay Police Act, 1902 |
| Bengal Acts | |
| 1866 II | The Calcutta Suburban Police Act, 1866 |
| 1866 IV | The Calcutta Police Act, 1866 |
| 1890 III | The Calcutta Port Act, 1890 |
| 1920 II | The Eastern Frontier Rifles(Bengal Battalion) Act, 1920 |
| [- - -]Assam Act | |
| 1920 I | The Assam Rifles Act, 1920 |
| Regulation by the Governor-General in Council | |
| 1888 II | The Andaman and Nicobar Islands Military Police Regulation, 1888. |
| [Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87.[Maharashtra].In its application to the State of Maharashtra, in the Schedule Iunder the heading Bombay Act, for the entries1890 IV The Bombay District Police Act, 18901902 IV The City of Bombay Police Act, 1902substitute the following:1951 XXII The Bombay Police Act, 1951.Bombay Act 21 of 1954,Section 3 and Sch. II.To the entry under the heading Bombay Act, the following shall be added:1951 XXXVIII The Bombay State Reserve Police Force Act,1951.Bombay Act 77 of 1958, Section 6. |