Section 7 in Cyberabad (Metropolitian Area) Police Act, 2004
7. Application of the provisions of the Hyderabad City Police Act 1348-F (Act IX of 1348-F).-
(1)Save as otherwise expressly provided herein, all the provisions of the Hyderabad City Police Act, 1348-F, ( hereinafter in this section called "the said Act" ) including the provisions relating to make rules for regulation of traffic and for preservation of orders and giving directions to public are hereby extended to and shall apply mutatis mutandis to the Cyberabad Commissionerate be read and construed as if the provision of the said Act had formed part of this Act.(2)The commissioner and the Deputy Commissioners of police of Cyberabad Police Commissionerate shall exercise the powers of the District Magistrate under section 47 of the Hyderabad City Police Act, 1348-F (Act IX 1348-F) in the limits of urban Police stations as may be notified by the Collector, from time to time, be in consultation with the Collector and District Magistrate and Commissioner of Police.(3)For the purpose of facilitating the application of the provisions of the Hyderabad City Police Act, 1348-F (Act IX of 1348-F) to the Cyberabad Commissionerate, the Government may, by notification, make such adaptations and modifications of the said Act and rules, notifications, regulations, orders, directions made there under whether by way of repealing, amending or suspending any provision thereof as may be necessary or expedient and thereupon the said Act and the rules, notifications, regulations, orders and distractions made there under, shall apply to the Cyberabad Commissionerate, subject to the adaptations and modifications so made(4)Notwithstanding that no provision or insufficient provision have been made under sub-section (3) for the adaptations of He provisions of the said Act rules, notifications, Regulations, orders and directions made there under, any Court, Tribunal or Authority, required of empowered to Enforce these provisions may, for the purpose of Facilitating their application to the Commissionerate construe these provisions in such manner without affecting The substance as may be necessary or proper in regard to The matter before the court, Tribunal or Authority.
