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Union of India - Section
Section 1 in The Police Act, 1861
1. Interpretation clause
.The following words and expressions in this Act shall have the meaning assigned to them, unless there be something in the subject or context repugnant to such construction, that is to say the words Magistrate of the district shall mean the chief officer charged with the executive administration of a district and exercising the powers of a Magistrate, by whatever designation the chief officer charged with such executive administration is styled;the word Magistrate shall include all persons within the general police district, exercising all or any of the powers of a Magistrate;the word police shall include all persons who shall be enrolled under this Act;the words general police district shall embrace [any] [Under Section 2 of the Police Act, 1888 (3 of 1888), the Central Government may, notwithstanding this provision, create a special police district, consisting of parts of two or more States. As to Delhi State, see Gazette of India, 1912, Pt.I, p.1105.] Presidency, State, or place or any part of any Presidency, State or place, inwhich this Act shall be ordered to take effect;[the words District Superintendentand District Superintendent of Police shall include any Assistant District Superintendent, or other person appointed by general or special order of the State Government to perform all or any of the duties of a District Superintendent of Police under this Act in any district;] [Inserted by Act 8 of 1895, Section 1.]the word property shall include any movable property, money or valuable security;[- - -] [The definitions relating to [number] and [gender] repealed by Act 10 of 1914, Section 3 and Sch.II.]the word person shall include a company or corporation;the word month shall mean a calendar month;[the word cattle shall, besides horned cattle, include elephants, camels, horses, asses, mules, sheep, goats and swine.] [Clause definition of [cattle] in Section 3 of the Cattle-tresspass Act, 1871 (1 of 1871).][References to the subordinate ranks of a police force shall be construed as references to members of that force below the rank of Deputy Superintendent.] [Inserted by A.O. 1937.]| [Pondicherry].In its application to the Union territory of Pondicherry, Section 1 renumbered as sub-S. (1) thereof and sub-S. (2) shall be added, namely:(2) Unless the context otherwise requires,(a) public place means a place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass;(b) State Government means the Central Government and includes the Administrator of the Union Territory of Pondicherry appointed by the President under article 239 of the Constitution.Pondicherry Act 6 of 1966, Section 2 (w.e.f. 10-3-1966).[Tamil Nadu].In its application to the State of Tamil Nadu, in Section 1, after the definition of the word cattle, insert public place shall mean a place (including a road, street or way, whether a thoroughfare or not, and a landing place) to which the public are granted access or have a right to resort, or over which they have a right to pass.Tamil Nadu Acts 22 of 1955, Section 2 (w.e.f. 21-9-1955) and 14 of 1962, Section 2 and Sch. II (w.e.f. 9-1-1963).[Uttar Pradesh].In its application to the State of Uttar Pradesh, in Section 1,(i) for the existing fifth clause defining the words District Superintendent, substitute District Superintendent and District Superintendent of Police shall include an Additional District Superintendent or Joint District Superintendent of Assistant District Superintendent or other person appointed by general or special order of the State Government to perform all or any of the duties of a District Superintendent of Police under this Act in any district.Uttar Pradesh Act 10 of 1984, Section 2.(ii) after the definition of the word property, insert the following definition, namely:The expression civil aviation personnel shall mean such officers and employees of the Civil Aviation Department posted in the maintenance, security and general administration wing of the Civil Aviation Directorate, Uttar Pradesh, immediately before the commencement of the Police (Uttar Pradesh Amendment) Act, 2001, as may be specified in this behalf by the State Government by notification, and shall include any person appointed as a civil aviation personnel after such commencement.Uttar Pradesh Act. |