Section 3(1) in Cyberabad (Metropolitan Area) Police Act, 2004
(1)With effect from the commencement of this Act, the areas as notified by the Government as Cyberabad Metropolitan Area under section 8 of the Criminal Procedure Code, 1973, (Central Act 2 of 1974) shall be the Cyberabad Police Commissionerate for the purpose of this Act and on such commencement the Cyberabad Police Commissionerate shall be deemed to have been established for the said Metropolitan Area of Cyberabad:[Provided that in order to maintain better law and order and for more administrative convenience owing to geographic background and rapid urbanization, Government may, by including those areas as may be notified further to be the Cyberabad Metropolitan area under section 8 of the Criminal Procedure Code, 1973, re-organize the Cyberabad Police Commissionerate established under sub-section (1), into such number of Police Commissionerates with specified areas, and such names by notification and on such commencement such number of Police Commissionerates with such areas as notified therein shall be deemed to have been established respectively:Provided further that the Government may, from time to time, by notification alter the limits of the Commissionerate/s established under this sub-section, so as to include therein or to exclude therefrom, the areas specified in the notification.] [Substituted by Act No.14 of 2016.]
