Police (Orissa Amendment) Act, 1986

The Police (Orissa Amendment) Act, 1986

Orissa Act No. 21 of 1986

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Published vide Orissa Gazette Extraordinary No. 1689/29.11.1986, vide Notification No. 181512-Legislative/29.11.1986.

An Act to amend the Police Act, 1861 in its application to the State of Orissa

Be it enacted by the Legislature of the State of Orissa in the Thirty-seventh Year of the Republic of India, as follows :

1. Short title.- This Act may be called the Police (Orissa Amendment) Act, 1986.
2. Insertion of new Section 23-A.- In the Police Act, 1861 (5 of 1861), after Section 23, the following new section shall be inserted, namely:

"23-A. Powers in relation to cognizable offences in a running train. - Without prejudice to the provisions contained in the Code of Criminal Procedure, 1973 (2 of 1974), a Sub-Inspector of Police, posted to the mobile out-Post of the Government Railway Police, shall, while performing duty in a running train, exercise the powers of the Officer-in-charge of the local Government Railway Police Station for the purposes of investigation into cognizable offences committed in a running train and when so exercising such powers, shall be deemed to be the Officer-in-charge of such Police Station discharging the functions of such officer within the limits of that Police Station".