- The State Government shall assign the enforcement and administration specially of the following Acts as well as other similar Acts, as it deems necessary, to the Commissioner of Police;(1)The Indian Explosives Act 1884(Act No.IV of 1884);(2)The Mental Health Act, 1987(Act No. 14 of 1887);(3)The Poisons Act 1919(Act No.12 of 1919)(4)The Police(Incitement to Disaffection) Act, 1922.(5)The Immoral Traffic Prevention Act, 1956(Act No.104 of 1956);(6)The Arms Act, 1959(Act No.54 of 1959);(7)The Prevention of Cruelty to Animals Act, 1960(Act No.59 of 1960);(8)The Indian Sarais Act, 1867(Act No.22 of 1867);(9)The Cinematograph Act, 1952(Act No. xxxvii of 1952); and(10)The Child marriage Restraint Act, 1929(Act No. 19 of 1929).
