TAMIL
NADU PREVENTION OF DANGEROUS ACTIVITIES OF BOOTLEGGERS, DRUG-OFFENDERS,
FOREST-OFFENDERS, GOONDAS, IMMORAL TRAFFIC OFFENDERS, SAND-OFFENDERS,
SLUM-GRABBERS AND VIDEO PIRATES (AMENDMENT) ACT, 2014 TAMIL NADU PREVENTION OF DANGEROUS ACTIVITIES OF
BOOTLEGGERS, DRUG-OFFENDERS, FOREST-OFFENDERS, GOONDAS, IMMORAL TRAFFIC
OFFENDERS, SAND-OFFENDERS, SLUM-GRABBERS AND VIDEO PIRATES (AMENDMENT) ACT,
2014[1] [Act No. 19 of 2014] [3rd September, 2014] An Act further to
amend the Tamil Nadu Prevention of Dangerous Activities of Bootleggers,
Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders,
Sand-offenders, Slum-grabbers and Video Pirates Act, 1982. Be
it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Sixty-fifth Year of the Republic of India as follows: (1) This Act may be called the Tamil Nadu Prevention of
Dangerous Activities of Bootleggers, Drug-offenders, Forest-offenders, Goondas,
Immoral Traffic Offenders, Sand-offenders, Slum-grabbers and Video Pirates
(Amendment) Act, 2014. (2) It shall come into force on such date as the State
Government may, by Notification, appoint. In
the long title to the Tamil Nadu Prevention of Dangerous Activities of
Bootleggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic
offenders, Sand-offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil
Nadu Act 14 of 1982) (hereinafter referred to as the principal Act), for the
expression "Bootleggers, Drug-offenders", the expression
"Bootleggers, Cyber law offenders, Drug-offenders" shall be
substituted. In
the preamble to the principal Act, (1) in the first paragraph, for the expression
"Bootleggers, Drug-offenders", the expression "Bootleggers,
Cyber law offenders, Drug-offenders" shall be substituted; (2) In the second paragraph? (a) for the expression "Bootleggers,
Drug-offenders", the expression "Bootleggers, Cyber law offenders,
Drug-offenders" shall be substituted; (b) the expression "eight" shall be omitted. In
Section 1 of the principal Act, in sub-section (1), for the expression
"Bootleggers, Drug-offenders", the expression "Bootleggers,
Cyber law offenders, Drug-offenders" shall be substituted. In
Section 2 of the principal Act,-- (1) in clause (a), after sub-clause (i), the following
sub-clause shall be inserted, namely:-- "(i-A)
in the case of a Cyber law offender, when he is engaged, or is making
preparations for engaging, in any of his activities as a Cyber law offender,
which affect adversely, or are likely to affect adversely, the maintenance of
public order;"; (2) fter clause (b), the following clause shall be
inserted, namely:-- "(bb)
"Cyber law offender" means a person, who commits or attempts Central
Act 21 to commit or abets the commission of any offence, punishable under
Chapter XI of 2000 (Central Act 21 of 2000) of the Information Technology Act,
2000;"; (3) ?in clause
(f), the expression "habitually" shall be omitted. In
Section 3 of the principal Act, in sub-section(1), after the expression
"Bootlegger", the expression "or Cyber law offender" shall
be inserted. In
Section 17 of the principal Act,-- (1) In the marginal heading, for the expression
"Bootlegger, Drug-offender", the expression "Bootlegger, Cyber
law offender, Drug-offender" shall be substituted; (2) for the expression "Bootlegger,
Drug-offender", the expression "Bootlegger, Cyber law offender,
Drug-offender" shall be substituted. [1] Received the assent of the Governor on September
2, 2014 -- Published in Tamil Nadu Government Gazette. Extraordinary, Part IV,
Section 2, Iss. No. 175, pages 67-68, dated September 3, 2014.
Preamble - TAMIL NADU PREVENTION OF DANGEROUS
ACTIVITIES OF BOOTLEGGERS, DRUG-OFFENDERS, FOREST-OFFENDERS, GOONDAS, IMMORAL
TRAFFIC OFFENDERS, SAND-OFFENDERS, SLUM-GRABBERS AND VIDEO PIRATES (AMENDMENT)
ACT, 2014PREAMBLE