Section 3 in Warangal (Metropolitan Area) Police Act, 2015
3. Establishment of Warangal Police Commissionerate for the Metropolitan Area of Warangal.
(1)With effect from the commencement of this Act, the areas as notified by the Government as Warangal Metropolitan Area under section 8 of the Code of Criminal Procedure, 1973, (Central Act 2 of 1974). shall be the Warangal Police Commissionerate for the purpose of this Act, and on such commencement the Warangal Police Commissionerate shall be deemed to have been established for the said Metropolitan Area of Warangal:Provided that the Government may, from time to time, after consultation with the Collector and District Magistrate and Commissioner, by notification in the Telangana Gazette, alter the limits of the Commissionerate constituted under this sub-section so as to include therein or to exclude therefrom the areas specified in the notification:Provided further that the power to issue a notification under this sub-section shall be subject to previous publication.(2)Subject to the provisions of sub-sections (3) and (4), [the Andhra Pradesh (Telangana Area) District Police Act, 1329 F] [Adapted as the Telangana District Police Act, 1329 F., vide. the Telangana Adaptation of Laws (No.2) Order, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act X of 1329 F.), shall with effect from the commencement of this Act, cease to apply to the Warangal Metropolitan Area.(3)Such cessation shall not effect,-(a)the previous operation of [the Andhra Pradesh (Telangana Area) District Police Act, 1329 F] [Adapted as the Telangana District Police Act, 1329 F., vide. the Telangana Adaptation of Laws (No.2) Order, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act X of 1329 F.), in respect of the areas within the Metropolitan area of Warangal;(b)any penalty, forfeiture or punishment incurred in respect of any offences committed under the provisions of the Andhra Pradesh (Telangana Area) District Police Act, 1329 F.; or(c)any investigation, legal proceedings or remedy in respect of such penalty, forfeiture or punishment and any such penalty, forfeiture or punishment may be imposed as if this Act has not been enacted.(4)Notwithstanding anything contained in sub-section (2), all notifications, rules, regulations, orders, directions, and powers made, issued or conferred under the provisions of the Andhra Pradesh (Telangana Area) District Police Act, 1329 F.(Act X of 1329 F)., and in force at the commencement of this Act, shall so far as they are not inconsistent with the provisions of this Act continue to be in force in the Warangal Metropolitan Area, until they are replaced by the notification, rules, regulations, orders, directions and powers to be made or issued or conferred under this Act.
