TAMIL NADU VILLAGE POLICE REGULATION, 1816[1] A Regulation for the establishment of a general
system of Police through out the [2][State of
Tamil Nadu]. [***] [***] [***] [***] [***] [Repeal of certain enactments; Persons by whom
Police duties are to be discharged powers and duties of heads of villages;
Police duties] Repealed by Central Act XVII of 1862.] [3][. . .] Heads of villages shall reciprocally communicate
any information which they may receive of offences committed, or of gangs of
robbers, or of suspicious persons having entered or taken refuge in each
other's villages, and shall co-operate in all things for the apprehension of
offenders and the general security of the country. Heads of villages shall report to the Police
officer of the district the arrival in their villages of strangers of
suspicious appearance, and all information which they may be able to collect
concerning such persons. First-- [4]In cases of a trivial nature,
such as abusive language and inconsiderable assaults or affrays, heads of
villages shall have authority, on a verbal examination, either to dismiss the
parties, or, if the offence charged shall be proved to have been committed by
the persons accused of it and shall appear deserving of punishment, to confine
the offending parties in the village choultry for a time not exceeding twelve
hours. [5][. . .] Obligation to report cases punishment--Second-- Head of villages shall report to the Police Officer
of the district all cases in which they shall have exercised the power of
punishment granted to them by the first clause of this section, but it shall
not be necessary for them to report the cases in which they may dismiss
parties. First-- Where heads of villages may have credible
information of stolen property being concealed, and there may be reason to
apprehend that it will be made away with unless prompt measures be taken to
secure it, they shall cause search to be made and the property, if found, to be
secured and forwarded with the offender to the Police Officer of the district.
If the place of concealment be a dwelling house, the search shall be made only
between sunrise and sunset. Second and third-- [Procedure when persons found selling stolen
property. Repealed by Central Act XVII of 1862, as amended by Central Act XXXVI
of 1867.] [Repealed by Central Act III of 1857.] First-- The head of the village, on receiving information
of the discovery of the body of a person supposed to have been murdered, shall
immediately proceed to the spot with the Karnam and two or three respectable
inhabitants, in whose presence he shall examine every person who may be able to
afford any information regarding the discovery of the body and its appearance
when discovered, or regarding the murder of the deceased, if the body should
have been deprived of life by murder. Second-- Notice of such discovery to Police Officer.-- The head of the village on receiving information of
the discovery shall also, without delay, send notice of it to the Police
Officer of the district and, if the Police Officer shall arrive at the spot in
time to inquire into the circumstances under which the body may have been
discovered, the inquiry shall be conducted under his superintendence. Third-- Procedure where police Officer fails to appear to
conduct inquiry.-- If the Police Officer should not appear to conduct
the inquiry, the head of the village shall cause the Karnam to take down in
writing the evidence of the persons who may be examined, and to record any
necessary particulars respecting the appearance of the body, and to frame a
report of the whole proceedings. The head of the village shall attest such
report with his signature, and, having procured it to be attested by two or
more of the inhabitants who may be present at the investigation and by the
Karnam, he shall forward it to the Police Officer of the district with the
evidence he may have taken. Fourth-- Apprehension of person suspected of murder.-- If on the proceedings of the head of the village, there
shall in any case appear ground for suspecting any person or persons who may be
within his jurisdiction of having committed the murder, the head of the village
shall immediately apprehend and send such person or persons to the Police
Officer of the district. Karnams shall keep registers of person confined by
the heads of villages under section 10 of this Regulation, and these registers
shall be transmitted monthly by the heads of villages to the Police Officers of
their respective districts, to be forwarded to the Magistrate. Form of Register [Repealed by Central Regulation
IX of 1828] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [***] [Appointment and duties of village-watchers; Duties
of kutwals and their peons; Police duties of Tahsildars and other Revenue
servants; Powers and procedure of Tahsildars in various cases; Zamindars as
Police Officers; Amins of Police in large towns; Limitations for complaints of
petty offences; Arrest of persons tendering property for sale or pawn under
suspicious circumstances; Prosecution of Police officers for extortion or
oppression; Police Officers to take no cognizance of cases of adultery and
fornication]. Repealed by Central Act XVII of 1862. The Magistrates shall be charged with the
maintenance of the peace within their respective zilas, and, whenever their
establishments may be insufficient to resist banditti or other disturbers of
the pubic peace, they shall apply for assistance to the nearest military
station [6][.
. .]. [***] [***] [***] [Police peons to be equally employed in Police and
Revenue duties; Licences for manufacture of fire-arms; Intercommunication
between Magistrates; Duties of Magistrates in case of disputes concerning crop
or use of water] Repealed by Central Act XVII of 1862. [Repealed by Central Act III of 1857.][7] [***] [***] [***] [Determination of rates of hire of
palanquin-bearers, coolies, etc.; Complaints regarding false weights and
measures; Only Magistrates to issue orders to Police-officers; May correspond
direct with Government.] Repealed by Central Act XVII of 1862. [1] Short title, "The Tanjore
Police Regulation, 1816"--See the Repealing and Amending Act, 1901
(Central Act XI of 1901). [2] Substituted for the expression
"State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969,
as amended by the Tamil Nadu Adaptation of Laws (second Amendment) Order, 1969 [3] This section, which was
introduced by section 2 of Madras Regulation V of 1951, was omitted by the
Madras Adaptation of Laws Order, 1957. [4] Clause has been extended to
petty thefts--See T.N. Regulation IV of 1821, s. 6, First clause. [5] Words "of if the offending
parties shall be of any of the lower castes of the people, on whom it may not
be improper to inflict so degrading a punishment, to order them to be put in
the stocks for a time not exceeding six hours" were repealed by section 27
of the Tamil Nadu Village Courts (Amendment) Act, 1919 (Tamil Nadu Act II of
1920). [6] Repealed by Central Act XII of
1876, have been omitted. The words had previously been repealed by Madras
Regulation II of 1822. [7] Also Included in the Schedule to
Central Act XVII of 1862.TAMIL NADU VILLAGE
POLICE REGULATION, 1816
PREAMBLE
Regulation – 1.
Regulation –2.
Regulation – 3.
Regulation – 4.
Regulation – 16.
Regulation – 17.
Regulation – 18.
Regulation – 19.
Regulation – 20.
Regulation – 21.
Regulation – 22.
Regulation – 23.
Regulation – 24.
Regulation – 25.
Regulation – 26.
Regulation – 27.
Regulation – 28.
Regulation – 29.
Regulation – 30.
Regulation – 31.
Regulation – 32.
Regulation – 33.
Regulation – 34.
Regulation – 35.
Regulation – 36.
Regulation – 37.
Regulation – 38.
Regulation –39.
Regulation –40.
Regulation –41.
Regulation –42.
Regulation –43.
Regulation –44.
Regulation – 48.
Regulation –49.
Regulation –50.
Regulation – 51.
Regulation – 52. Disposal-of strays.
Regulation – 53.
Regulation – 54.
Regulation – 55.
Regulation – 56.