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State of West Bengal - Act

The West Bengal Police Act, 1952

WEST BENGAL
India

The West Bengal Police Act, 1952

Act 3 of 1952

  • Published in Gazette 3 on 8 April 1952
  • Assented to on 8 April 1952
  • Commenced on 8 April 1952
  • [This is the version of this document from 8 April 1952.]
  • [Note: The original publication document is not available and this content could not be verified.]
The West Bengal Police Act, 1952[8th April, 1952][No. 3 of 1952]An Act to confer certain powers on the State Government in regard to the employment of police forces in West Bengal.whereas it is expedient in the public interest to confer certain powers on the State Government in regard to the employment of police forces in West Bengal;It is hereby enacted as follows:—

1. Short title, extent and commencement.—

(1)This Act may be called the West Bengal Police Act, 1952.
(2)It extends to the whole of West Bengal.
(3)It shall come into force immediately on the West Bengal Police (Temporary Powers) Ordinance, 1951 (West Ben. Ord. IX of 1951), ceasing to operate.

2. Definitions.—

In this Act ,—
(a)“area” means Calcutta, the suburbs of Calcutta or a general police-district, as the context implies;
(b)“Calcutta” means the town of Calcutta as defined in the Calcutta Police Act, 1866 (Ben. Act IV of 1866);
(c)“general-police-district” means a general police-district as defined in section 1 of the Police Act, 1861 (V of 1861), read with section 2 of the Bengal Police Act, 1869 (Ben. Act VII of 1869), whenever necessary;
(d)“suburbs of Calcutta” means Calcutta as defined by notification under of the Calcutta Suburban Police Act, 1866.

3. Employment of member of one area in another area.—

It shall be lawful for Government to employ members of the police force of of Calcutta in any general police-district, and police-district in Calcutta or the suburbs of employed every such member of a police force shall be deemed to be a member of the police force of the area, in which he is so employed and to be vested with the powers, functions and privileges, and to be subject to liabilities of a member of the police force of that area.

4. Removal of difficulties.—

If any difficulty arises in giving effect to the provisions of this Act , the State Government may by order or cause to be done anything which may be necessary for removing the difficulty.

5. Indemnity.—

No suit, prosecution or proceedings shall lie against any member of a police force for anything in good faith done or intended to be done under this Act .

6. Act to override other law.—

The provisions of this Act shall have effect notwithstanding anything to the contrary in any other law.

7. Savings.—

Anything done or any act ion taken under this West Bengal Police (Temporary Powers) Ordinance, 1951 (West Ben. Ord. IX of 1951), shall on the said Ordinance ceasing to operate, be deemed to have been done or taken in exercise of the powers conferred by this Act as if this Act had come into force on the 26th day of December, 1951.