[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 5 in The Police (Incitement to Disaffection) Act, 1922
5. Sanction to trial of offences by subordinate Courts
.No Court shall proceed to the trial of any offence under this Act except with the previous sanction, or on the complaint of the District Magistrate or, in the case of a Presidency-town, [- - -] [The words "or the town of Rangoon" omitted by A.O. 1937.] of the Commissioner of Police.| [Andhra Pradesh].In its application to the State of Andhra Pradesh, in Section 5, for the words of the District Magistrate or, in the case of a Presidency-town, of the Commissioner of Police, substitute of the District Collector or, in the case of the cities of Hyderabad and Secunderabad, of the Commissioner of Police.Andhra Pradesh Act 23 of 1958, Section 3 and Sch.[Maharashtra].In its application to the State of Maharashtra, in Section 5,(a) after the words a Presidency-town, insert or any other area under the charge of a Commissioner of Police.Bombay Act 56 of 1959, Section 3 and Sch.(b) the words or on the complaint shall be deleted.Maharashtra Act 23 of 1983, Section 3 (w.r.e.f. 18-1-1983).[Tamil Nadu].In its application to the State of Tamil Nadu,(i) in Section 5 (as amended by Andhra Pradesh Act 23 of 1958), for the words the cities of Hyderabad and Secunderabad, substitute a Presidency-town.Madras (Added Territories) A.L.O., 1961.(ii) in Section 5 (as amended by Andhra Pradesh Act 23 of 1958), for the words District Collector, substitute District Magistrate.Tamil Nadu Act 8 of 1964, Section 4 and Sch. II. |