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Union of India - Section
Section 147 in The Police Act, 1861
147.
An Act for the Regulation of Police .Preamble .Whereas it is expedient to reorganise the police and to make it a more efficient instrument for the prevention and detection of crime; It is enacted as follows:-| Short title given by the Indian Short Titles Act, 1897 (14 of 1897).This Act has been applied-the Sonthal Parganas by the Sonthal Parganas Settlement Regulation, 1872 (3 of 1872),Section 3; the Town of Calcutta and its suburbs, with modifications by the Calcutta Police Act, 1898 (Ben. 1 of 1898);The Khondmals District by the Khondmals Laws Regulation, 1936 (4 of 1936), Section 3 and Sch.;The Angul District by the Angul Laws Regulation, 1936 (5 of 1936), Section 3 and Sch.; andThe areas transferred to Orissa from the Madras Presidency, by the Orissa Laws Regulation, 1936 (1 of 1936).It has been declared, by notification under Section 3(a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the following Scheduled Districts, namely:- The District of Hazaribagh, Lohardaga (now the Ranchi District see Calcuttal Gazette, 1899, Pt. 1, p.44 and Manbhum and Pargana Dhalbhum and the Kolhan in the District of Singhbhum, see Gazette of India, 1881, Pt.1, p.504 and the Porhat Estate in the Singhbhum District, see Gazette of India, 1897, Pt.I, p.1059.It has been extended, by notification under Section 5 of the same Act, to the Kumaon and Garhwal Districts (now in U.P.), see Gazette of India, 1891, Pt.I, p.185, and (with the exception of Section 5) to the Scheduled District of Coorg, see Gazette of India, 1914, Pt.II, p.2347.Sections 15, 15-A, 16, 30, 30-A, 31 and 32 have been extended to the Scheduled Districts in Ganjam and Vizagapatam, see Fort St.George Gazette, 1898, Pt.I,p.667, and Gazette of India, 1898, Pt.I, p.873.The whole Act has been extended to the Amindivi Islands attached to the South Kanara District; see Fort St.George Gazette, 1935, Pt.I, p.1202.It has been extended to the merged States and the States of Bhopal, Bilaspur, Himachal Pradesh and Kutch by the Mergerd States (Laws) Act 1949 (59 of 1949) and to the States of Manipur, Tripura and Vindhya Pradesh by the Part C States (Laws) Act, 1950 (30 of 1950).It has been extend to-(1) and brought into force in Dadra and Nagar Haveli by Regulation 6 of 1963, Section 2 and Sch.I; (2) Laccadive Minicoy and Amindivi Islands by Regulation 8 of 1965, Section 3 and Sch. These islands are now known as Lakshadweep; (3) the whole of Madhya Pradesh by M.P.Act 23 of 1958 (when notified); and (4) Goa, Daman and Diu by Regulation 12 of 1962, Section 3 and Sch. Goa is now a State, see Act 18 of 1987, Section 3 (w.e.f. 30.5.1987).As to special enactments in force in Madras, Bombay an Lower Provinces of Bengal, and extension of this Act under the power conferred by Section 46, see notes to that section.As to special enactments for Military, Frontier or Rural Police in force in certain parts of the States, see footnote to Section 8. As to the creation of special police-districts embracing parts of two or more Provinces and the extension to every part thereof the powers and jurisdiction of members of a police force belonging to any part of the States, see the Police Act, 1888 (3 of 1888).The Act has been amended in its application to-C.P. and Berar by C.P. and Berar Act 3 of 1937;Madras by Madras Act 13 of 1948; U.P. by U.P. Acts 2 of 1939, 2 of 1944 and 32 of 1952;Punjab by East Punjab Act 30 of 1948;Pondicherry by Pondicherry Act 7 of 1968;West Bengal by West Bengal Act 5 of 1973;Orissa by Orissa Acts 5 of 1976 and 34 of 1974Sikkim by Sikkim Act 7 of 1980.Repealed in its application to Bellary District by Mysore Act 14 of 1955. |