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Union of India - Section
Section 35 in The Police Act, 1861
35. Jurisdiction
.[- - -] Any charge against a police officer above the rank of a constable under this Act shall be enquired into and determined only by an officer exercising the powers of a Magistrate.| [Gujarat].Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 89.[Maharashtra].In its application to the State of Maharashtra, in Section 35, for the words exercising the powers of a Magistrate, substitute of such rank as the State Government may by a general or special order direct.Bombay Act 21 of 1954, Section 3 and Sch. |
| [Pondicherry].In its application to the Union territory of Pondicherry, after Section 35, insert the following sections, namely:35-A. Fee for licence.For every licence or permission granted under this Act the Inspector-General of Police may levy such fee not exceeding two rupees as may, from time to time, be fixed by the State Government.35-B. Police officer may arrest without a warrant in view of offence.Any Police Officer may arrest without a warrant any person committing in his view any offence made punishable under sections 29-A, 34-A, 34-B, 34-C, 34-D, *34-E or 34-G.35-C. Penalty for breach of conditions of licences.(1) For any breach of the conditions of a licence granted under this Act, the offender shall be liable on conviction to fine, not exceeding one hundred rupees and such fine may be recovered from the person licenced, notwithstanding that such breach may have been owing to the default or carelessness of his servant or agent in charge of the shop or place.(2) Any licence granted to a person who is convicted for any breach of any of the conditions of a licence granted under this Act shall also be liable to be cancelled at the discretion of the Inspector-General of Police.Pondicherry Act 6 of 1966, Section 6 (w.e.f. 10-3-1966).*Substituted by Regulation 2 of 1979, Section 3 (w.e.f. 9-4-1979). |