The Andhra Pradesh Prevention of Anti-Social and Hazardous Activities Act, 1980.

THE ANDHRA PRADESH PREVENTION OF ANTI-SOCIAL AND
HAZARDOUS ACTIVITIES ACT, 1980.
ACT No. 9 OF 1980
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement.
2. Definitions.
3. Externment of Goondas.
4. Permission to return temporarily.
5. Extension of period of order.
6. Appeal.
7. Recognizance for certain purposes.
8. Nature of evidence.
9. Rescission of order.
10. Punishment for contravention of orders under sections 3 to 6.
11. Forcible removal of externed Goonda Re-entering, etc., a
contravention of order.
12. Cognizance of offence.
13. Bar of jurisdiction of courts.
14. Protection of action taken under the Act.
15. Power to make rules.
16. Repeal of Ordinance 13 of 1979.
THE ANDHRA PRADESH PREVENTION OF ANTI-SOCIAL AND
HAZARDOUS ACTIVITIES ACT, 1980
ACT No. 9 OF 1980
[20th March, 1980]
AN ACT TO MAKE SPECIAL PROVISIONS IN THE STATE OF ANDHRA
PRADESH FOR THE PREVENTION OF ANTI-SOCIAL ACTIVITIES
AND OTHER ACTIVITIES WHICH ARE HAZARDOUS TO THE
COMMUNITY.
Be it enacted by the Legislature of the State of Andhra Pradesh in the
Thirty- first Year of the Republic of India as follow:-
1. Short title, extent and commencement- (1) This Act may be called
the Andhra Pradesh Prevention of Anti-Social and Hazardous Activities
Act, 1980.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 26th October,
1979.
2. Definitions- In this Act, unless the context otherwise requires,-
(a) “Code” means the Code of Criminal Procedure, 1973 (Central
Act 2 of 1974);
(b) “Commissioner” means the Commissioner of Police appointed
under section 5 of the Hyderabad City Police Act, 1348 F (Act IX
of 1348 F);
(c) “District” means the territorial division constituting the
district for the purpose of the Code;
(d) “District Magistrate” includes an Additional District
Magistrate specially empowered by the Government in that
behalf;
(e) “Goonda” means a person who,–
(i) either by himself or as a member or leader of a gang,
habitually commits or attempts to commit or abets the
commission of, offences punishable under section 294,
Chapter XVI,   Chapter XVII, or Chapter XXII of the Indian
Penal Code, 1860 (Central Act 45 of 1860); or
(ii) having once been convicted of an offence under one or
more of the following Acts is again convicted under-
(a) the Opium Act, 1878(Central Act 1 of 1878);
(b) the Dangerous Drugs Act, 1930 (Central Act 2 of
1930);
(c) the Drugs and Cosmetics Act, 1940 (Central Act
23 of 1940);
(d) the Prevention of Food Adulteration Act, 1954
(Central Act 37 of 1954);
(e) the Essential Commodities Act, 1955 (Central Act
10 of 1955)  ;
(f) the Suppression of Immoral Traffic in Women
and Girls Act, 1956 (Central Act 104 of 1956);
(g) sections 25, 26, 27, 28 or 29 of the Arms Act,
1959 (Central Act 54 of 1959);
(h) the Customs Act, 1962(Central Act 52 of 1962);
(i) the Foreign Exchange Regulation Act, 1973
(Central Act 46 of 1973);
(j) the Andhra Pradesh Excise Act, 1968 (Central Act
17 of 1968);
(k) the Andhra Pradesh Gaming Act, 1974(Central
Act 27 of 1974);
 (l) the Andhra Pradesh Prevention of Begging Act, 1977
(Central Act 12 of 1977); or
 (iii) has been found habitually passing indecent remarks to
or teasing, women or girls; or
(iv) has been found habitual in intimidation of law abiding
people by acts of violence or by show of force; or
(v) is habituated -
(a) to commit affray or breach of peace, riot; or
(b) to make forcible collection or subscription, or to
threaten people for illegal pecuniary gain for himself or
for others; or
(c) to cause alarm, danger, or harm to persons or
property;
Explanation:- The word “habitual” or “habituated” wherever used in
relation to a person in this clause means a person, who during a period
within six months immediately preceding the commencement of an
action under section 3, has been found on not less than three
occasions to have committed the offences or acts, as the case may be,
referred to in sub-clauses (i) to (v) of this clause;
(f) “Government” means the State Government;
(g) “Officer-in-Charge of the Police Station” means the
Officer-in-Charge of police station being not below the rank of
Sub-Inspector;
(h) “Police Station” includes any place which the
Government may, by notification published in the Andhra
Pradesh Gazette, declare to be police station for the purposes
of this Act;
(i) “Tribunal” means the Tribunal appointed by the
Government.
3. Externment of Goondas- (1) Where it appears to the Commissioner
or the  District Magistrate-
(a) that any person is a goonda; and
(b) (i) that his movements or acts in the district or any part
thereof are causing or are calculated to cause alarm, danger or
harm to persons or property; or
(ii) that there are reasonable grounds for believing
that he is engaged or about to engage in the district or
any part thereof, in the commission or abetment, of any
offence or act specified in sub-clauses (i) to (v) of clause
(e) of section 2; and
(c) that witnesses are not willing to come forward to give
evidence against him by reason of apprehension, on their part as
regards the safety of their person or property;
the Commissioner or the District Magistrate shall, by notice in
writing, inform him of the general nature of the material allegations
against him in respect of clauses (a), (b) and (c) and give him a
reasonable opportunity of tendering an explanation regarding them.
 (2) The person against whom an order under this section is
proposed to be made, shall have the right to consult and to be defended
by a counsel of his choice and shall be given reasonable opportunity of
examining himself, if he so desires and also of examining any other
witnesses or any relevant document that he may wish to produce in
support of his explanation, unless, for reasons to be recorded in
writing, the Commissioner or the District Magistrate, is of opinion that
the request is made for the purpose of vexation or delay.
 (3) The Commissioner or the District Magistrate on being
satisfied that the conditions specified in clauses (a), (b) and (c) of sub-
section (1) exist, may by order in writing –
(a) direct him to remove himself outside the district or part
thereof, as the case may be, by such route, if any, and within
such time as may be specified in the order, and to desist from
entering the district or the specified part thereof until the
expiry of such period, not exceeding six months, as may be
specified in the order;
(b) (i) require such person to notify his movements, or to
report himself, or to do both, in such manner, at such time
and to such authority or person as may be specified in the
order;
(ii) prohibit or restrict possession or use by him of
any such article as may be specified in the order;
(iii) direct him otherwise to conduct himself in such
manner as may be specified in the order,-
until the expiration of such period, not exceeding
six  months, as may be specified in the order.
4. Permission to return temporarily - The Commissioner or the
District Magistrate may, by an order, permit any person in respect of
whom an order has been made under clause (a) of sub-section (3) of
section 3, to enter or return, for a temporary period, into or to the area
from which he was directed to remove himself, subject to such
conditions as the Commissioner or the District Magistrate may specify
and may, at any time rescind any such permission.
5. Extension of period of order- The Commissioner or the District
Magistrate may, after giving, except where, for reasons to be recorded in
writing, he is satisfied that it is impracticable so to do, an opportunity
of making a representation in that behalf to the person concerned,
extend from time to time, in the interest of the general public, the
period specified in the order made under section 3, but the period so
extended shall in no case exceed two years in the aggregate.
6. Appeal- (1) Any person aggrieved by an order made under section 3,
section 4 or section 5, may appeal to the Tribunal within fifteen days
from the date of service of the order in the manner prescribed by rules
made in this behalf.
 (2) The appellant or his counsel shall not be entitled to inspect or
to be informed of any record which was not disclosed to him at the
inquiry, if any, held under section 3.
 (3) The Tribunal may either confirm the order with or without
modification, or set it aside and may pending disposal, of the appeal,
stay the operation of the order subject to such terms, if any, as it
thinks fit.
7. Recognizance for certain purposes -  (1) The Commissioner or the
District Magistrate or the Tribunal may for the purpose of,–
(a) securing the attendance of any person against whom
an order is proposed to be made under section 3 or has been
made but its operation has been stayed under section 6; or
(b) securing the due observance of any direction,
requirements, prohibition, restriction or condition specified in
an order made in respect of any person under section 3,
section 4, section 5 or section 6; require such person to enter
into a bond, with or without sureties.
 (2) In particular and without prejudice to the generality of the
foregoing provisions,-
(a) the Commissioner or the District Magistrate while
issuing notice to any person under sub-section (1)  of  section
3 may issue a warrant for his arrest with endorsement
thereon of a direction in terms of the  provisions of section 71
of the Code and the provisions of sections 70 to 89 of the
Code shall, so far as may be, apply in relation to such
warrant as if the Commissioner or the District Magistrate, as
the case may be, were the Court of a Magistrate;
(b) if any person who is required to execute a bond for the
observance of any direction,  requirement,  prohibition,
restriction or condition fails to do so, he shall be committed to
prison, or, if he is already in prison, be  detained in prison
until the period for which the direction, requirement,
prohibition, restriction, or condition is to  operate or until
within such period he executes the bonds with or without
sureties, as the case may be, in terms of the order, and the
provisions of sections 119 to 124 of the Code shall mutatis
mutandis apply as if the Commissioner or the District
Magistrate or the Tribunal were the Court of a Magistrate;
(c) the provisions of Chapter XXXIII of the Code relating to
bonds shall mutatis mutandis apply in relation to all bonds
executed under this section as if the Commissioner or the
District Magistrate or the Tribunal were the Court of
Magistrate.
8. Nature of evidence -  The Commissioner or the District Magistrate
or the Tribunal may for the purpose of satisfying himself or itself as to
whether the conditions necessary for the making or confirmation of an
order under section 3 or section 6 exist or not, take into consideration
any evidence which he or it considers to have probative value, and the
provisions of the Indian Evidence Act, 1872 (Act 1 of 1872) shall not
apply.
9. Rescission of order - The Commissioner or the District Magistrate
may at any time rescind an order made under section 3, whether or not
such order was confirmed on appeal under section 6.
10. Punishment for contravention of orders under sections 3 to 6 -
Whoever contravenes any order made under section 3, section 4,
section 5 or section 6 shall be punishable with rigorous imprisonment
for a term which may extend to three years but shall not be less than
six months, and with fine which may extend to three thousand rupees
but shall not be less than one thousand rupees.
11. Forcible removal of externed Goonda re-entering, etc., a
contravention of order - (1) Where, after an order is made against a
person under section 3, section 4, section 5, or section 6, such person,-
(a) has failed to remove himself from the district or part
thereof as directed by the order, or
(b) has re-entered the area, from which he was ordered to
remove himself during the period of operation of that order-
the Commissioner or the District Magistrate, as the case
may be, may cause him to be arrested and removed in police
custody to such place outside the area specified in the said
order as he may direct.
 (2) Any officer-in-charge of the police station may arrest without
warrant any person reasonably suspected of an act or omission
specified in sub-section (1), and shall forthwith forward the person so
arrested to the nearest Executive Magistrate, who shall cause him to be
forwarded to the Commissioner or the District Magistrate, as the case
may be, who may thereupon cause the person to be removed in police
custody to such place outside the area specified in  the said order as he
may direct.
 (3) The provisions of this section are in addition to, and not in
derogation of, the provisions of section 10.
12. Cognizance of offence - No Magistrate shall take cognizance of any
offence punishable under section 10, except –
(a) upon a report in writing of the facts constituting such
offence made by an officer-in-charge of the police station; or
(b) upon information received from any person other than
an officer-in-charge of the police station, or upon his own
knowledge or suspicion, that such offence has been
committed.
13. Bar of jurisdiction of courts - No order made in exercise of any
power conferred by or under this Act shall be called in question in any
court.
14. Protection of action taken under the Act-(1) No suit, prosecution
or other legal proceeding shall lie against any person for anything
which is in good faith done or intended to be done in pursuance of this
Act, or of any order made thereunder.
 (2) No suit or other legal proceeding shall lie against the
Government for any damage caused or likely to be caused by anything
which is in good faith done or intended to be done in pursuance of this
Act or of any order made thereunder.
15. Power to make rules -  (1) The Government may, by notification
published in the Andhra Pradesh  Gazette, make rules for carrying out
all or any of the purposes of this Act.
 (2) Every rule made under this Act, shall immediately after it is
made, be laid before each House of the State Legislature, if it is in
session and if it is not in session, in the session immediately following
for a total period of fourteen days which may be comprised in one
session or in two successive sessions and if before the expiration of the
session in which it is so laid or the session immediately following, both
Houses agree in making any modification in the rule or in the
annulment of the rule, the rule shall, from the date on which the
modification or annulment is notified  in the Andhra Pradesh  Gazette,
have effect only in such modified form or shall stand annulled, as the
case may be, so however, that any such modification or annulment
shall be without prejudice to the validity of anything previously done
under that rule.
16. Repeal of Ordinance 13 of 1979 - The Andhra Pradesh Prevention
of Anti-Social and Hazardous Activities Ordinance, 1979, is hereby
repealed.

‹ Prev All Andhra Pradesh acts Next ›