Section 38 in The Chota Nagpur Rural Police Act, 1914
38. Repeal.
- The Chota Nagpur Rural Police Act, 1887, is hereby repealed.(2)Section 21 of the Bengal Police Regulation, 1817, shall be deemed to be repealed in any district or specified part of a district to which this Act or any portion thereof has been extended under sub-section (3) of Section 1.[The Schedule] [The Schedules repealed in areas in which the provisions of part III of the Bihar and Orissa Village Administration Act, 1922 section 2(2) and Schedule II](See sections 21 and 22)Offence to be reported and for which village-policeman or road-patrol must arrestMurder, culpable homicide, rape, dacoity, robbery, theft, mischief by fire, house-breaking, counterfeiting coin, causing grievous hurt, riot, administering stupefying drugs,kidnapping and all attempts and preparations to commit and abetments of,any the said offences.
