Section 3 in Cyberabad (Metropolitian 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 the Government may, from time to time, after consolation with the Collector and District Magistrate and Commissioner, by notification in the Andhra Pradesh Gazette, alter the limits of the Commissionerate constituted under this sub-section so as to include therein are to exclude there from 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 (Act X of 1329-F), 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 Andhra Pradesh (Telangana Area) District Police Act,1329-F, (Act X of 1329-F) 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 Andhra Pradesh (Telangana Area) District Police Act, 1329-F; (Act X of 1329-F); or(c)Any investigation, legal proceedings or remedy in respect of such penalty, for feature 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 Andhra Pradesh (Telangana Area) District Police Act, 1329-F, (Act X of 1329-F) and in the force at the commencement of this Act shall so for 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 the made are issued are conferred under this Act.
