Section 7 in Khammam (Metropolitan Area) Police Act, 2016
7. Application of the provisions of the Hyderabad City Police Act, 1348 F.
(1)Save as otherwise expressly provided herein, all the provisions of the Hyderabad City Police Act, 1348 F., (Act IX of 1348 F.) (hereinafter in this section called "the said Act") including the provisions relating to make rules for regulation of traffic and for preservation of orders and giving directions to public are hereby extended to and shall apply mutatis mutandis to the Khammam Commissionerate and the said Act shall, in relation to the Commissionerate be read and construed as if the provisions of the said Act had formed part of this Act.(2)The Commissioner and the Deputy Commissioners of Police of Khammam Police Commissionerate shall exercise the powers of the District Magistrate under section 47 of the Hyderabad City Police Act, 1348 F., (Act IX of 1348 F.) in the limits of urban police stations as may be notified by the Government, from time to time, in consultation with the Collector and District Magistrate / Commissioner of Police.(3)For the purpose of facilitating the application of the provisions of the Hyderabad City Police Act, 1348 F., (Act IX of 1348 F.) to the Khammam Commissionerate, the Government may, by notification, make such adaptations and modifications of the said Act and rules, notifications, regulations, orders, directions made thereunder whether by way of repealing, amending or suspending any provision thereof as may be necessary or expedient and thereupon the said Act and the rules, notifications, regulations, orders and directions made thereunder, shall apply to the Khammam Commissionerate, subject to the adaptation and modifications so made.(4)Notwithstanding that no provision or insufficient provision has been made under sub-section (3) for the adaptation of the provisions of the said Act, rules, notifications, regulations, orders and directions made thereunder, any Court, Tribunal or authority, required or empowered to enforce those provisions may, for the purpose of facilitating their application to the Commissionerate, construe these provisions in such manner, without affecting the substance as may be necessary or proper in regard to the matter before the Court, Tribunal or Authority.
