SCHEDULED CASTES AND THE
SCHEDULED TRIBES (PREVENTION OF ATROCITIES) (KARNATAKA AMENDMENT) ACT, 2002
Preamble 1 - SCHEDULED CASTES AND THE SCHEDULED TRIBES (PREVENTION OF
ATROCITIES) (KARNATAKA AMENDMENT) ACT, 2002
THE SCHEDULED CASTES AND THE SCHEDULED TRIBES (PREVENTION
OF ATROCITIES) (KARNATAKA AMENDMENT) ACT, 2002
[Act No. 35 of 2003]
[02nd August 2003]
PREAMBLE
An Act to amend
the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,
1989 in its application to the State of Karnataka.
Whereas it is
expedient to amend the Scheduled Castes and the Scheduled Tribes (Prevention of
Atrocities) Act, 1989 (Central Act 33 of 1989) in its application to the State
of Karnataka for the purposes hereinafter appearing:
Be it enacted by
the Karnataka State Legislature in the fifty third year of the Republic of
India as follows:-
Section 1 - Short title and commencement
(1)
This Act may be called the Scheduled Castes and the
Scheduled Tribes (Prevention of Atrocities) (Karnataka Amendment) Act, 2002.
(2)
It shall come into force on such [1][date]
as the State Government may, by notification in the Official Gazette appoint.
Section 2 - Amendment of section 14
In section 14 of
the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,
1989 (Central Act 33 of 1989), for the words "to try offences under this
Act", the words "to take cognizance of offences under this Act
as a court of original jurisdiction and to try such offences" shall be
substituted.
[1] The Act has come
into force on 30th day of September 2003, (Notification No. HD 247 PCR 2000(P)
dated 30.9.2003)