Identification of Prisoners (Bombay Amendment) Act, 1922

Identification of Prisoners (Bombay Amendment) Act, 1922

The Identification of Prisoners (Bombay Amendment) Act, 1922

(Bombay Act No. 11 of 1922)

mh353

[Dated 14th December, 1922]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1922, Part V, p. 96.

An Act to amend the Identification of Prisoners Act, 1920.

Whereas it is expedient to amend the Identification of Prisoners Act, 1920, in its application to [the Greater Bombay] in manner hereinafter appearing;

And Whereas the previous sanction of the Governor-General required by clause (f) of sub-section (3) of section 80A of the Government of India Act has been obtained for the passing of this Act; It is hereby enacted as follows

1. Short title and extent.- (1) This Act may be called the Identification of Prisoners (Bombay Amendment) Act, 1922.

(2) It extends to [the Greater Bombay].

2. Amendment of section 2 of XXXIII of 1920.- In clause (b) of section 2 of the Identification of Prisoners Act, 1920, hereinafter called "the said Act", after the figures "1898" the words and figures "or Chapter V of the City of Bombay Police Act, 1902" shall be inserted.
3. Amendment of section 5 of XXXIII of 1920.- In section 5 of the said Act -

(a) after the figures "1898", the words and figures "or the City of Bombay Police Act, 1902" shall be inserted; and

(b) to the first proviso, the words "or a Presidency Magistrate" shall be added.

4. Amendment of section 7 of XXXIII of 1920.- In section 7 of the said Act, after the word "Officer" the words "or in the City of Bombay, the Commissioner of Police" shall be inserted.