Criminal Procedure (West Bengal Amendment) Act, 1950 1. Short title. 2. Application. 3. Amendment of section 196 of Act 5 of 1898. 4. Amendment of Schedule II.
The Criminal Procedure (West Bengal Amendment) Act, 1950
West Bengal Act 58 of 1950
WB245
[23rd. November, 1950.]
An Act further to amend the Code of Criminal Procedure, 1898, in its application to West Bengal.
Whereas it is expedient further to amend that Code of Criminal Procedure, 1898, in its application to West Bengal, in the manner hereinafter appearing;
It is hereby enacted as follows:-
- Short title. - This Act may be called the Criminal Procedure (West Bengal Amendment) Act, 1950.
- Application. - The Code of Criminal Procedure, 1898 (hereinafter referred to as the Code), shall, in its application to such parts of West Bengal as the State Government may from time to time by notification in the Official Gazetteappoint, be amended in the manner hereinafter provided.
- Amendment of section 196 of Act 5 of 1898. - In section 196 of the Code after the word and figures "section 127", the words, figures and letter "and section 171F so far as it relates to the offence of personation at an election" shall be inserted within the brackets.
- Amendment of Schedule II. - In Schedule II to the Code,-
(a) in column two of the entry relating to section 171F of the Indian Penal Code, the words "and personation" shall be omitted;
(b) after the said entry so amended, the following shall be inserted, namely:-
| "Personation at an election | May arrest without warrant. | Ditto | Ditto | Ditto | Ditto | Ditto.". |
(c) in column three of the entry relating to section 171G of the Indian Penal Code, for the word "Ditto" the words "Shall not arrest without warrant" shall be substituted.
