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[Cites 0, Cited by 33] [Entire Act]

Union of India - Section

Section 46 in The Police Act, 1861

46. Scope of Act

(1)This Act shall not, by its own operation, take effect in any Presidency, State or place. But the State Government by an order to be published in the Official Gazette, may extend the whole or any part of this Act to any Presidency, State or place, and the whole or such portion of this Act, as shall be specified in such order, shall thereupon, take effect in such Presidency, State or place.
(2)When the whole or any part of this Act shall have been so extended, the State Government may, from time to time, by notification in the Official Gazette, make rules consistent with this Act
(a)to regulate the procedure to be followed by Magistrates and police officers in the discharge of any duty imposed upon them by or under this Act;
(b)to prescribe the time, manner and conditions within and under which claims for compensation under section 15-A are to be made, the particulars to be stated in such claims, the manner in which the same are to be verified, and the proceedings (including local enquiries, if necessary) which are to be taken consequent thereon; and
(c)generally, for giving effect to the provisions of this Act.
(3)All rules made under this Act may, from time to time, be amended, added to or cancelled by the State Government.
[Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 (w.e.f. 1-5-1960).[Maharashtra].In its application to the State of Bombay, in Cl. (a) of sub-S. (2) of Section 46, for the words Magistrate, substitute Executive Magistrates.Bombay Act 21 of 1954, Section 3 and Sch. II.[Orissa].In its application to the State of Orissa, in Section 46, sub-S. (1) and the first fourteen words of sub-S. (2) shall be omitted.Orissa Act 4 of 1950, Sch. (w.e.f. 3-3-1950).