Section 3 in Cyberabad (Metropolitan Area) Police Act, 2004
3. Establishment of Cyberabad Police Commissionerate for the Metropolitan Area of Cyberabad.
(1)With effect from the commencement of this Act, the areas as notified by the Government as Cyberabad Metropolitan Area under section 8 of the Criminal Procedure Code, 1973, (Central Act 2 of 1974) shall be the Cyberabad Police Commissionerate for the purpose of this Act and on such commencement the Cyberabad Police Commissionerate shall be deemed to have been established for the said Metropolitan Area of Cyberabad:[Provided that in order to maintain better law and order and for more administrative convenience owing to geographic background and rapid urbanization, Government may, by including those areas as may be notified further to be the Cyberabad Metropolitan area under section 8 of the Criminal Procedure Code, 1973, re-organize the Cyberabad Police Commissionerate established under sub-section (1), into such number of Police Commissionerates with specified areas, and such names by notification and on such commencement such number of Police Commissionerates with such areas as notified therein shall be deemed to have been established respectively:Provided further that the Government may, from time to time, by notification alter the limits of the Commissionerate/s established under this sub-section, so as to include therein or to exclude therefrom, the areas specified in the notification.] [Substituted by Act No.14 of 2016.](2)Subject to the provisions of sub-sections (3) and (4), the [Telangana District Police Act, 1329 F. (Act X of 1329 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall with effect from the commencement of this Act, cease to apply to the Cyberabad Metropolitan Area.(3)Such ceasor shall not effect, -(a)the previous operation of the [Telangana District Police Act, 1329 F. (Act X of 1329 F)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] in respect of the area comprises within the Metropolitan area of Cyberabad;(b)any penalty, forfeiture or punishment incurred in respect of any offences committed under the provisions of the [Telangana District Police Act, 1329 F. (Act X of 1329 F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] 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 had not been passed.(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 [Telangana District Police Act, 1329 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] 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 Cyberabad 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.
