BOMBAY
POLICE (AMENDMENT) ACT, 1964 THE BOMBAY POLICE
(AMENDMENT) ACT, 1964 [Act No. 24 of 1964] [29th May 1964] An Act further to amend
the Bombay Police Act, 1951. WHEREAS, it is expedient further to amend the Bombay Police Act,
1951(Bom. XXII of 1951), for the purposes hereinafter appearing; It is hereby
enacted in the Fifteenth Year of the Republic of India as follows:-- This Act may be called the Bombay Police (Amendment) Act, 1964. In section 73 of the Bombay Police Act, 1951 (Bom. XXII of 1951)
(hereinafter referred to as " the principal Act"), for the words,
figures and letters " section 3, 3A, 4, 5, 6 or 6C of the Prevention of
Cruelty to Animals Act, 1890 or under section 3, 4, 5 or 5A of the Prevention
of Cruelty to Animals Act" the words, brackets, letters and figures "
clause (a), (b), (c), (d), (e), (f), (g), (h),(i), (j), (k) or (m) of sub-section
(1) of section 11 of the Prevention of Cruelty to Animals Act, 1960 "
shall be substituted. Section 73A of the principal Act shall be deleted. In section 74 of the principal Act,-- (a)
for the words and figures
" section 3 or section 5 or section 6 of the Prevention of Cruelty to
Animals Act, 1890, or under section 3 or 4 or 5 of the Prevention of Cruelty to
Animals Act" the words, brackets and figures " sub-section (1) of
section 11 or section 12 of the Prevention of Cruelty to Animals Act, 1960 (LIX
of 1960) (hereinafter in this section and in sections 75 and 77 referred to as
' the said Act') " shall be substituted; (b)
in clause (c),-- (i)
for the words, brackets,
figures and letter " sub-section (1) of section 6B" the word and
figures "section 35" shall be substituted'; (ii)
the words, brackets and
figures " sub-sections (2) and (3) of " shall be deleted; (c)
in the marginal note, for
the words and figures " Act XI of 1890 and corresponding laws " the
words and figures " Act LIX of 1960 (LIX of 1960) " shall be
substituted. In section 75 of the principal Act, for the words, brackets,
figures and letter " sub-sections (2) and (3) of section 6B " the
word and figures " section 35 " shall be substituted. In section 77 of the principal Act,-- (a) for the words, brackets, figures and letter " sub-sections
(5), (6) and (7) of section 6B " the word and figures " section 35
" shall be substituted; (b) in the marginal note, for the words and figures " Act XI of
1890 " the words and figures " Act LIX of 1960 " shall be
substituted. (1) The amendments made to the principal Act by sections 2 to 6 (both
inclusive) of this Act shall be deemed to have been made and come into force on
the 20th day of November. 1963. (2) All acts done in good faith by any Police Officer, or Additional
Police Officer, Veterinary Officer or Magistrate in pursuance or intended
pursuance of the powers conferred on him by sections 73 to 77 (both inclusive)
of the principal Act as amended by this Act during the period from the 20th
November 1963 to the date of commencement of the Bombay Police (Amendment) Act,
1964 (Mah. XXIV of 1964) shall be deemed to be and always be deemed to have
been validly done, and no such acts shall be deemed to be invalid or called in
question on the ground only that the said powers in purported exercise of which
the said acts were done were not at the time when the said acts were done
lawfully vested in him; and all such officers and Magistrates are hereby
indemnified and discharged from civil and criminal liability in respect of such
acts.
Preamble
- THE BOMBAY POLICE (AMENDMENT) ACT, 1964PREAMBLE