Section 1 in The Naga Hills Districts (Application of the Code of Criminal Procedure, 1898) Regulation, 1956
1. Short title, extent and commencement.
(1)The Regulation shall be called the Naga Hills Districts (Application of the Code of Criminal Procedure, 1898) Regulation, 1956.(2)It shall extend to the Districts of Kohima and Mokokchung in the State of Nagaland.(3)Notwithstanding anything in any other law-(1)Sub-sections (3), (4) and (5) of Section 117, Sections 118, 121,122, 129, 130, 132-A, 133, 144, 149, 151, 152, 551 and the whole of Chapter XI-C of the Code shall come into force at once and with immediate effect.(2)Sections 107, 109, 110, 133 (1), 127, 128 and 131, shall come into force at once and with immediate effect with the amendments shown below against each of them:Sections 107, 109 and 110. - Delete the phrase "in the manner hereinafter provided" in sub-section (1) of Section 107 and in the concluding paragraphs of Sections 109 and 110 respectively.Section 125(1). - Delete the words "whether within or without the Presidency Town" in between the words "Police Station" and "may",Sections 127 and 128. - Add the words "or Sub-Inspector of Police or any other officer not below the rank of an Assistant Sub-Inspector or a Havildar" in between the words "Police Station" and "may" in Section 127 and in between the same words in Section 128 after the detention of the words mentioned above.Section 131. - Add the words "or any non-commissioned officer" and "of".
