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State of Assam - Act

The Assam Criminal Law (Amendment) Act, 1953

ASSAM
India

The Assam Criminal Law (Amendment) Act, 1953

Act 15 of 1953

  • Published on 3 June 1953
  • Commenced on 3 June 1953
  • [This is the version of this document from 3 June 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Assam Criminal Law (Amendment) Act, 1953Assam Act 15 of 1953Last Updated 11th February, 2020(Passed by the Assembly)Published in the Assam Gazette, dated 3rd June, 1953.[Received the assent of the Governor on the 29th May, 1953]An Act to amend the rules for the Administration of Justice in Part A Tribal Areas of the State of AssamPreamble. - Whereas it is expedient to amend the Rules for the Administration of Justice in Tribal Areas of the State of Assam specified in Part A of the table appended to paragraph 20 of the Sixth Schedule to the Constitution of India in the manner hereinafter appearing;It is hereby enacted as follows:

1. Short title, extent and commencement.

(1)This Act may be called the Assam Criminal Law (Amendment) Act, 1953.
(2)It shall extend to the Autonomous Districts of the State of Assam.
(3)It shall come into force at once.

2. Insertion of new rule in the administration rules.

- After Rule 23-A of the Rules for the Administration of Justice and Police in the Khasi and Jaintia Hills, published with Notification No. 2618-AP, dated the 29th March, 1937, Rule 14-A of the Khasi Siemship (Administration of Justice) Order, 1950, published with Notification No. SK 140/149/8, dated the 25th January, 1950, Rule 22-B of the Rules for the Administration of Justice and Police in the Garo Hills District, published with Notification No. 2616-AP, dated the 29th March, 1937, Rule 11-A of the Rules for the Regulation of the Procedure of Officers Appointed to Administer Justice in the Lushai Hills, published with Notification No. 2530 (a)-AP, dated the 25th March, 1937, Rule 21-C of the Rules for the Administration of Justice and Police in the Naga Hills District, published with Notification No. 2530 (b)-AP, dated the 25th March 1937, Rule 24-B of the Rules for the Administration of Justice in the North Cachar Hills Sub-division, published with Notification No. 2530 (c)-AP, dated the 25th March, 1937 and Rule 21-B of the Rules for the Administration of Justice and Police in Sibsagar and Nowgong and Mikir Hills Tracts, published with Notification No. 2617-AP, dated the 29th March, 1937, the following shall be inserted as a new Rule numbering 23-B, 14-B, 22-C, 11-13, 21-D, 24-C and 21-C of the said Rules respectively, namely:"Whenever a commission for the examination of witnesses issued under the preceding rule or under any law for the time being in force in the rest of India is received by the Deputy Commissioner, he, or such of his Assistants having the powers of a Magistrate of the First Class as he may appoint in this behalf, shall execute and return the commission following the spirit of the Code of Criminal Procedure, 1898."