The ASSAM CRIMINAL LAW AMENDMENT ACT, 1934

111011' 1934) As:.AM CRrulNAL I.Aw AMENDMENT AaT 
ASSAM ACT III OF 1934 
THE ASSAM CRIMINAL LAW AMENDMENT 
ACT, 1934• 
(Published in the Assam Ga::,tlJte of the 9th May 1934.J 
. PtCllll~l e. 
Whereas it is expedient to impplcmcnt the ordi-
nary criminal law in Assam ; 
And whereas the previous sanction of the 
Govcrnor·General has been obtained under sub·section 
(S) of section BOA of the Government of India Act lo 
the passing of this Act ; 
It Cl hereby enacted as follows:-
1.(1) This Act may be called the As!lam Criminal Short title 
Law Amendment Act, 1934 ; commcnce-mco1, uteat 
and du.ra 
(2) It extends to the w~ole of Assam. tfoo. 
(3) Thh section and section 2 sltall come in to 
force at once. 
l. [The remaining provi£ions of this Act, in whole 
or in part, shall come into force in such areas and on 
such dates as the (appropriate Govemment)l, may by 
notification io the (official Gazette] ~ specify and 
or this p~rpo>e differen' d~tcs may be specified for 
different areas]. 
Definilion. 2. In this Act, unless there is anything repu1nant 
v of 1898. in the subject or context, "the Code" means the Code 
of Crim inal Procedure, 1898. 
•For Staiemct11 or Obj~cts and Rcaaont, Sii Auam ~dk 
(Jt.troordinry) dated 91b Marc:h, 1936: (or Pl"OC('cdings in Coundl, 
su .Assam Ga::;Mu, 1936, Part VI, paga 337-319, 669--1'0'1 
717--HS, 861-888. 
1. Subetitutcd by Atlam Act U of 1986 for the worda "The 
remaincl.r or the Act ah:ill come into fott'e in 1uch area and on 
euch date u tb• Local Covremoe<it may by notification dire<.'t ". 
2. Subetituted by tho A. 0. 19S1 for "L. G". 
f. lubllitwed by tht A.O. 1113T "for A.mim C~11U". 
AssAM Cru~1JNAt. LAW A MeND\lEN'l' ACT [Aaur Ac:r 
Pow~r of the [ar.d <th e approp 1-iate Gove nment' means, in 
0Ps>roPnatct relati on to any of the matters enum erated in List 
to~e;. I,. in the Seventh Scl1t:clule to ithe ConstitutionE 
trial by t:cntraJ Governme nt, met in relation to any other 
C?Ollllll&- matter , the (State Go\'ernmcnt]i:. 
llOBCJh ID 
·~"'4!~!il";erulf.ii'eases . - .:.--
3.(1) The (appropri atr. Go,·«'rnme nfJ~ may, 
by order in '''riting direct that C!nv person accused 
OJ any ollt-nce '>pe~ rn~c1 in th~ Fir I Scht'du le sbu l 
be tried h)' Cornmi11ionr1·s appointed undu thi s Act. 
(2) No ordt'r unckr sub-section (1) 'hall be 
m ade in rcsptct of or be· dc<'m• d to include, any 
person wl o ha~ bc·cn c111111ni11ctl undf'r the Code 
for tral l1cfmc a IIigh Court, hut sa,·c as afo1e-
4aid ;m order under thnt sub section mar he mat.le 
in respect of, or ma}' inclu<lr, any perwn accuse d 
of any offence ~p eri tii: d i11 the First :=id1cdulc whether 
t ! <' offence wn!I rommitt<·cl hcfore or afl<•r the coin­
menct'mt'nt of the Act. 
Appoin tment 4.( I) Commissiom·n for 1lw trial of persons 
and quali- under this Act "hall be appointed hy the f appro­
&cati~ or priate Gcv crnmcnt.]' 
Oommu-
1oncn. 
(2) Such Commi~sioncn may be appointed for 
the whole· of ~sam or for any part thereof, or 
for the trial of m 1} par1kular accused person or 
perso r.s. 
(3} All trials under this Act shall be held by 
three Commissioners, of whom at least two shall 
be J:Crsons who at the time of appointment under 
this section arc servin~ as, and have for at lcaat 
three years served ai; or cxccised the power of, 
Sessions J udgcs or Addilionnl Sessions Judges, or arc 
pel'!'.ons qualified [under clause (2) of Article 217 of 
the Constituti on r for appointment as Judges of a 
High Court. 
(4) l\t any time before the commencement of 
the trial of any person under this ~ct, the (ap­
propriate Government]" may, by an order in writing 
stating the reasons therefor<', withdraw the case of 
such person from the Commiss ionera app<)inted for 
the trial and transfer it for trial to three other 
Commi•,.ioncrs appointed in this behalf. 
1 Suhlitutcd by the A.O. 1950 f01' ''lhe Go\i:rnmenl of 
India Act, 1935." 
2 Substituted by A. 0. 1950 for "Prot'incial Government". 
I lntertcd by the A. O. 1937. 
• lubltftutcd by A. O. 1917 f• 'IL, G." 
I Sublti1Uted by w A, 0. 1950, 
II 
III OP 1931] 
(5) At any time io course of uial or befor i)F 
commencemen t of tri •• I if 1h • <.-cu .. cd has any re n­
able apprehension that he will not have a fair tra ~ 
the hand i; af the Commi~sioncrs appointed by e~ 
[appropriate Governmmljl as afor<'snid he shall ha <. 
the right to move tie [approp ria te Govcrnmen11 1 fol' "''•Jan~• 
trirufer of the r.ase to three other Commissio· e1 s to 
l.x; appointed by the [ap?ropri lie Government.]\ 
5. (I) Cotnmtssioncrs apr oi11tc<l under this Act Pr~u~ or 
may talcc cognis ance of olTcnn·s without the accus ed ~m~ 
I . . 1 I r • I l . . 11onc: s e111g comnuttcc 10 1 tern ror ma , aL< tn ll')'tng 
accused person s, i;hall, ~uhjc.n to the provisions or 
., ·ction 13, record~' iclencc in the m'1nner presc ribed 
in rection 356 of I he Coclc a11d shall, in other respects 
also, suhject to the Act ;ind to any rules made 
thl"fennder foll· \' thr. pr ... "''"r.C l"'"C r.rih~cl b·• t l\c 
Code for the trial cf w \rram c.1scs by Magistntcs. 
(2) In the event of a•)" diffc1cnce of opinion 
among the Commis~ioncrc:, tht• opnion of the major ity 
1hall prevail. 
6. ( 1) The Cornmis,;ion<·rs m'l~· pass upon any Powe~ . of 
person convicted hv th em ,'\nv ~"rll1·nce authoris<'Cl by Cornnus­
Jaw for the puni shment of the offrnce of whid1 c;uch ~•o nen. 
penon is convicted. 
(2) If an1 trial 11nrl1 r 11 i Act it is f11rmd that 
the accu 1ed person h s conu nitte<l anr ofTenrc 
whether such ofTt nr.c ii; 01 is rtOI an ofiencc Sp•cified 
in the First Schedule, the Ccm.nissioncr.., mn.y co. vict 
such p:\rson of ~uch olfrnce and pan anr sentence 
authorised by la w for the punisluni nt thc1col. 
{7) The prov1~io•1s of the C clc, so far only as Applicatio n 
they arc not i11con<iiJtent \\ ith the 'Pl'Ov!ions of, or the of t~ ~c 
special procedu re pre~crihr.d hy nr und,.r , thi~ .\ct t~mm~I 
shall . apply to t~c proceeding! of Commi~~i?ncrs Prucce~S'Jo 
appo1nu:d under tlus Ar.t, and <Juch C1nmmcs1oner or Commis­
shall have all thr. power.;. collferrcd by the Code on a aiooen. 
Court of Scssinns c.xcrci ing orginal juri diction . 
l Sub11i111t•·•I b)' rlie \ 0 l••!:ll for "Local Gove1nm.cnt". 
78 
Prccdurc 
for trial ol 
coceaccuted 
who 1urttn• 
dcra or I• 
arrcatcd af. 
tcr commcn· 
cement o ( 
trial or i:on· 
cluaion of 
p r c vi o u 1 
aai a.1. 
-
8. Notwith11anding any thin g contained in this 
Ac t or in any other Act-
(I) (a) if after the commcncc mnt of a trial 
by Commissioners und er this Act any 
person sw r01drrs or is nrrested who, in 
the opinion or the [appropriate Govcrn­
menq • might, if he had &urrcnde rcd or 
ht ::n , rrcstcd before the commenceme nt of 
tli-: l.ial, have been tried joint ly with the 
p< a ~011 1mder:: trial the [appropri ate 
Gunrr,m nt]* may direct that he shall 
br. pl red on hia. tdal jointly with such 
, th .. r pt'1 sons nt the said trial : 
l'ro vi<lcd that the name of n1ch person was 
inc:ludcd wi1h the namc.s of the persons 
u1•dcr trial in the order un1Jcr sub- section 
(I) uf scctior. S di recting their trial or in 
the 1cport under clause (a) of sub-sccti.>n 
( I) of scl·tion !7S of the Code; 
(b) wJ.en tiny pe1son in respect of whom a 
dlre<.tion has been made unckr 1ub-clause 
(a) is pM<iuccd before the Commiuioncn, 
any evidence already Tl"COrdcd in the trial 
m:ly he admitted :t~ evidence aga inst him 
or h1 his favour; 
(2) in a trial by Commi.sioncn t.1ndcr tbfl 
.\ t 111 uny person who has su1 rendered 
or been arret;tcd after the concl usion of a 
prc,iuus tr al under this A< tat which, in 
th1: opinion of the C.ommm1o ners, be 
migh , if he hntl ~ urrcnd c r cd or been arre1-
ted bcfort- the comm<"ncement of such 
prev:ous trial, have been tried Jointly 
with the persons thCll tried any evidence 
re~o. ded in r.uch previous trial may be 
admitted a~ C\'idcncc agairut him or in 
hb favour: 
Provided th:it the name of such person wu 
included with the names or the persona 
previous ly tried in the order under sub· 
sectio11 (I) of section 3 directing their 
trial or in the report ur.dcr clause (a) of 
sub-tection (I) of scctioll 173 of the 
Code. 
•S1.1b11i1uttd by the A 0. 1937 for ''Louil Gor.mmeni'. 
lft OP 19HJ 
(S) where any evidence recorded in the ab· 
sence of the accukd person is admitted 
under 11ub-clausc ( b ), of clause ( 1) or 
clause (2) the Commi~ sioncrs may on 
their O\\'ll motion recall any witness who 
has given ;;uch evidence in order that he 
may be further examined or cro.'ls­
cxamlned and shall, at the instance of the 
accused p ~nou or his pleader, recall any 
such witness for such purpose, unless, in 
the opioiun of the Commissioners , for 
rcaaon s to be recorded ia writing, it is 
not necessary in the iulc1·cst of justice that 
the wilncss should be recalled. 
(4) 'l'bc provisions of this section shall apply-
( i) to the trial of persons who surrendered or 
were armtcrl before ti e date of the 
commencement of this Act, in re11pcct of any 
offence for which they l'.lVC not at such 
date been placed on 1 ri.i.l, a:. well as to 
the trial or pcnon'i who snrrcnd,...r or arc 
arrested after that date; 
(ii) to the admlsdon of any evidence recorded. 
whether such evidence was recorded be­
fore or af1er the sa·d date in a trial uader 
this Act. 
19 
t. (1) Commissionen tryir .g an offence under 1'cndtt of 
thi1 Act may, with a view to ohtaining the evidence Pardon, 
of any person supposed to have been directly 
concerned in or privy to, the offence, tender a pardon 
to 1uch person on condilion of bis making a full 
and true disclosure of the whole of the circumstances 
within hi• knowledge relative, to the offence and to 
cnry other per:son concerned, whether as principal 
or abettor, in the commhsion thcrt!of. 
(2) Where, in the case of any offence for the 
trial of which by Commissioners an order has been 
made under sub-section (I) of secticn 3, a pardon 
has, before the passing of such order, been tendered 
to and accept ed by any person under sect ion 337 
of the Code, the provision of sub-m:tions (2) and (S) 
of that 1ection of the Code ~ball apply as if the accused 
penon had been committed for trial to the Com~ 
miuloDen. 
-
.. 
80 [A111.u ACJt 
(3) For the purpo«; of sections 339 and 339A of 
the Code I .t1dn11s rcnd<'tcd ender suu-scction (ll) 
and SU U•S1:c1fon (:l.} ~}i.11( be de, lllt:d fCS(X."Cth cJy 
to 11avc b<.rn .cnde1d Uu(kr sections 3:30 and 337 
of1hc Code. 
cx:h:<l:' 1 ~ 10. (1) 111 111y r'al hy Corumis-.ionrr:. app1•i11lcd 
10m ~ under this Act, the C:ommi "ioncrs m ty, if they think 
public Crom tit, orclrr ul .Ul) st.ige of the tri11 I thal th~ public 
rl~cc or gcnc1ally or any p~rticul:lr pcnf)o ~hall nol have 
•rial. accn~ to, or br. or remain in, the room or building 
Power to 
deal with 
refractor y 
accused. 
used fo1· the trial. 
(2) \\ }11 l"C in the l'OUl'Se of ;my Slit Ji ll i:tl tf•c 
[Goverr1111e11tjl Pro:;ecutor cer1ifics in \n.lt •ng to the 
Co 1:mi~sion"1 :>that it is c1trcciic11t in the inttrest.s of 
the public· peace or safet •,or of the prac:c or safety of 
any of the witnci.scs in the trial that the public 
gcnu ally 5houlcl uut !•ave acce t•> or he: or remain 
in, the: room or lmil<ling used for the trial, the 
Commi~sionc1 s lll•l}' or<lr:r ::u cortlinglr . 
11 '(I) Wheu any accuscJ, i11 lrial by Com­
missioners appointLtl unc.ler thi \ct, bas by his 
voluntary act n·nd< red himself incapblc of ~ppcari113 
hcfore the Commi ioner-. or resist' his produc tiou 
b<'forc- t licm m bf'hav<·s befort" thc:m in a. pcr:.U.tcnlr 
due rtlcrl)' mannrr~. the Ccmn1·,sio11c rs may, at any 
sta~c of th•· t1 i:tl b~ ordets in writing made after 
such inquiry a> t11c} thjuk :lit, dispcn c with the 
attendance of 'U< h acciu.uJ for such period a~ they 
ma} think f,t and prol;ct<l \\ith the tri .. 1 in his 
absence, provided the accused is rcprcscnttd by a 
plcade1. 
(2) \\'her a plea is rt>qui1c<l in an~Mcr to a 
charge from an n<:cUfed who c attcncJ. nee has been 
di 1ipcn~cd wilh under '.'llb-"cction ( 1), such accmed 
shall be dccmc c1 tl1 plc:ul not gu illy. 
-----
Sul-d1tutrd by the A, O. l!ISO for "Crown", 
(3) An order under sub
4 
cction (1) l3isp..:n1ing 
with the a ttendance of "n accu~cd shall not: afl(·ct his 
righ t of being present in penon if he i1as hr.come 
capable of appearing M appeau befor,• th~ Commis.-
1ionen1 and undertakes to brha\'r. ,in an ordedy 
manne r . 
(4) Nolwt thstanding anything contained in the 
Code, no finding, sentence or order passed in a trial by 
Comm issioners appoint.-d uudcr this Ad shall Le held 
to be illegal by any Coun oy reason of any omission or 
irre gularity whataocvcr arising from the absenct> of any 
9T a ll of accused whose attendance has beeu dispensed 
with unde r sub-section ( 1 ). 
12. N"o l~ ith1landing an yLbi ng co111 a.iucd in the $p~c1nl rule 
Ind ian Evidence Act, 18 72, when the Sl.<l.Lcmcnl or any cl evidence 
i llf 1172 person has been recorded by any Magistrat<-, such 
atatem eu t may be admitted in evidence in any trial 
befor e Commissioners appointed under this Act if rnch 
person is dead or cannot be fow1d or is inctt pahle of 
giving e\•iden c:e, an d th~ Commi!>~1oners an: of opi11ion 
that such death, disappearance or incapacity has been 
caused in the inter est of the accused. 
13. (1) I n any trial by Commissiouers appointer..! Spn:fal pr•>­
undcr thiJ Act , a Comm.i:>!lioncc may dil:tat~ the cvi- ~··s:ond"· for 
d f . · · f rrc;or mg CJICC o a ny w1tness 1n narrative or1.11 to a Slcnogr a.. c·•idcncc 
pher: typist or clerk, who shall take do" n the same: ' · 
Provided that the Commh3ioners may r.ausc any 
par ticu la1 queation or a nswer to be so laken down. 
(2) The evidence taken dov.n undCl ub section 
(1), or a transcript or copy thereof, .~hall lJe sig~e<l 
by the C· mmissioncrs after they haH: rom·<·terl an • 
clerical crrons therein. a11d on su<.:h signatme shall form 
par t of the record. 
(3) Not .... ith5tauding a.1ything comain~d in ,rc­
tion 356 of the Code where c' idcncc i:> rect,rded in 
the ma11.ner p rovided in 11ub-sections (1) aud (jJ it sh.lll 
uot be neceuary for the CoJ'DJllhi1ioncrs to record ;my 
memora n!lnm of such c,dcfence. 
H . The [a1,propriate Govcrnmentj• may, !Jy noti• ~l ""·niak­
fication in the l Ojfici.ll (;a.:ellcJ I> make I ulcs n 11 1 ~& rowers 
i ncom1i st~t with ~his Act to provide for all or :in~· 11f :ria~:P~~:~: 
the following matters, namely;- .-croment 
(i) the times and places :lt which Go111mi"sionc1!: 
iip pointed under this .\n may 11it • 
• Subaututtd by lhe A. U. l'JJ7 for "Local r:o""~mn< 11t". 
t Sub:.tit11tctl b} the .\. O. 1937 for •·.issam (uit,tUe'', 
o?. 
(ri the procedure of auch Commi!!!ionei1 in· 
dudiog the appointment and powers of 
their Prc&ident, aud the procedure to be 
adopted in the event of any Commisaioncr 
being pre\ cnted from attending throughout 
•he trial of any accwed peuon ; 
(iir) 1he \:Onducl of and the proGedure at trial?, 
the manner in which pro~ecutiuru before 
such Commitsioncrs ahall be conducted 
and the appointment and poweri> of per• 
wn& conducting such prose cutions ; 
\u) the c•ccutton of :entcnccs p;med by auch 
Commissioners ; 
{i>) the ttmpor.1ry CU!tody ot 1clcasr on bail 
,,r person• referred to or included in any 
vrder made under ! uh-section (1) of eccaioii 
,t, and the tran smission of records to the 
Cvmmis!ioners , .md 
(Li) any matter \\ hich <1.ppcu1 to the [appro· 
pdat e Government] 1 to te ncccnary for 
1 arrying into effect the prod.aion1 of thu 
\ct relating to or ..ncilary, to trials before 
Com mis5ionen. 
A·lpe.U. ..i.nu 15. ) ) .-\m peuon t.om1etcd on a l1 J.J held b}· 
·c0116rm1· Commi'!ioncr.s under tbh .\ct may appeal (the High 
•i~• Court r~ 1 the State uf Assam] .i and liUch appeal shall 
he di:iJ>osc.d of by the High Court in thr manner pro­
"ided in Chapter XXXI of the Code. 
(ZJ \\hen the CuD11Dm1oneu p.a11 ~ 1cntaicc of 
dcarh , the record of the proceedings before them 1baU 
I c :>ubmittcd to the High Cowl and the -'Cntence rhall 
not be executed uni~• it is coft.fiimed by dae High 
Court which shall c.'\cr~iM: in respect of such proceed .. 
100:1 all thr powers conferred on the High Court by 
l;haptcJ XXV II of the Code. 
1 ~vbJtitutcJ by the ' · O , 19H 1or • Lou.I Go\CUlmeat •. 
2 ~ttl:iuit.uted (,y th• .__ U. l?iQ for •'the Hip Clo111t ol Judicatutt 4t lint 
\\illi,.,. iD Dcng.iU' '. 
UJ OP 193•) 33 
16. (1) Whert-, in the opinfon of th" [apprupri· Po;1wcr of~he 
ate Govemmcni] ', thtrc are re:.soniihle groundt fur ~"ropn:m .__,. • b uO'fenuaeni 
ix:.ileYJDf t at anr person- IA.> deal with 
cntaln •llJ· 
(i) ia a member of an associa~on c.f \\ hieh the r-1• 
object• and methods include the commb· 
sion of any offence focluded in the St"c-ond 
Schedule or the doing of any act with :i 
view to interfere hv \•iolcucc or du·cat 11f 
violence wi~h the :idminiltration of jug. 
iicc •: or 
(i;) hu btcn innigat~ or is being cnntroll~d by 
a member of any association with ::i vie" tu 
, the commfasion or doing of anr md1 
olf ence or act · or 
(iii ) bas done or is doinc an>' act to :i~)ist 1 iae 
oper~tiona of any such aasociation : l'J 
tbe {appropriate Government] 1 may1 after gl\·111g the 
pl!'rtoD or pcrsoru concerned such rcasomr.ble oppor­
tunity to e1pl•in hi1 conduct &a may be practic:i.ble, bv 
e.rdu in writing, give any or all of the followin~ dittc:· 
cioa1, aa.mely, that such person-
(•) shall notify hi1 reaidcncc and anv ch:rnge (\!' 
retidencc to aucb authority as mav I)~ 
specified in the ordu : 
(•) shall report him111elf to the police in such 
manner and at such perio<b as rnay he 10 
spcdfif'd: 
M shall conduct himself in such manner or 
abttaio from iuch act• u mar hr: so 
specified : 
(~) .hall retide or remain in any area ''' 
specified: 
(I} ahall nol cntu, raide in or remain in any 
area 10 apecified : · 
~ 
(/) lhall be committed to cwtody in •jail ; nnd 
may at any time add to, amend, vary 
or rcaclnd any order made under this 
section: 
----- ·- ---· - - ---...___.-..,.._.-
Mlfttwa ~ tile A. 0, ltl7 for "wsal ae,-mmm''. 
\ssAM C'.iuw1NAL LAW A m~o:-.tr.~r AC'!'T' 
Pro\'ided thnt ~uch 01der ~hall be reviewed by 
lhe [npp1opri le Governmentl 1 :it the end of one )'enr 
from the date. of the making of the ortlc1, :J.nd shall mlt 
remdin in force for more thnu one ye:11 unit' !I upon 
such rr.\ icw the [nppropl'irate Government J I direct~ its 
comi1111am·<". 
(2) The [appl'opriatc Go\'c-rnrncnt] I i11 its order 
under suh-scction (1 mav direct-
( ) the annt witho ut warrant of the pcnon 
in respect of whom the ortJer is made at 
any pl:i.cc where he mav ))(' found by any 
police officer or h}' • O) [serv:mt of the 
'10,·crmrectl !! to wliom the order may be 
dirrcte1J or endorsed by or under the 
genernl or 11pcdal authority of the I appro­
priate Go\'Crn mf'nt I ! ; 
(b) the 5c.uch of any plnt'c. spec ified in the ord er 
which in lhr opiniou of the [appropriate 
Government} 1 has been, is heinic or h 
about to he used by such person for the 
purpose of doing an~ act, or committi ng 
ny offences nf the nature dc<1crihed in 
~ub·~ection (I). 
Servic..: of I 7. ( l) An order made u ncler 1ub·scction (I) of 
11rder1 un- ~ec1ion I fi shall he served on tl1e person in r~spcct of 
du "·ction whom it is made in the manner provided in rhe Code 16 
for 1hc scrvk" c.f n suinmons, and upon ·uch st>rvice 
s11ch per on shnll he clc<emed to have had due: notice 
thereof. 
(2) If an order made under ~ub -~c ction (I) of 
section I (i i~ not ser.-erl personally on the perton in 
respect of whom it is made, and due diligence has, in 
the opinion of the [appropriate Covcrnrnent] 1, been 
c;.;crciscd to effect such service, the [appropriate Go­
\'ernmentl 1 may, by a notification published in the 
I Official G:uettc] 1 and in such newspapers a' it tbinka 
fit, d11 cct the said pc111011 to appr.ar before uch (st'.rvant 
of the Governml'.ntl ! at such pfat·e and within such 
period as may be SJ>t'd6ed in the notification for the 
p11rpose ofrcoriving the order. 
I Su\Jatltuled Ly the A.O. J!l37 for " l.AOtl Government''. 
2 "'\enanu of the Crown·• were 1ulmitutcd fur "offiCt'r oftbc Goorttnment'' by 4\.0 . 
lC\37, "Co\'crnmcnt" ng:ain h:1s ~n suhstitutcd for "Crown" by A.O. 1950, 
l Sumtitutcd hv tl1r i\. O. l«>l7 1'<1r "\~111 C'~UUI'!". 
18. (l) Any f~cav:rnt r.fthe Go\'er.1mcntl' authn- Power .'f 
risell in• this l Ii.ill I )' g1 ll('J .. ll or 11pccial ordr r or the sr,r,Mt. :~r~ 
[ . ( I . . I o1 approp11nlc 10\t,;1 nmriit ma)' nrr(".)l WJI 1out \\'ar· itant 
rant any person ngainst whom -: reascin:ihlc 3uspicion 
t•Xil>ls that he is . 1 per-on in n•<:prrt of whnm ~in 
nrUf'!l might lt1wl11(1\• hr 111a1lr. U•llll"t' !lllh•<('C" linn f1) Of 
liCl tion H•. 
(2) Any offic~1 exe1ci~ing tlte power ronrcraed hy 
1U1Mrc·ti11n (1) m. y, at the time <lf mnking the arre~t, 
searcl any place and ~e1ze u11y p1'<1pen~ which is, or 
is rea inably sus p cc te<l ol b~intZ. th::,I b) such person 
tor till' purpO!e of doing a1} ~" 1, 111 ronnnitling :rny 
offont·c of the nature d crihrd in sub-sc ·ti on (l ) or 
,eclion ]h, and may rcquir,.. in writing any polic~ 
oflircr i;uhordinntc to him nnrl 1101 below 1 he ranl of 
a Sub-Inspector or any ollkcr in-l'harge of a polit'I" 
station a~ dcllnl'<I in the Codt-, wh:ther in the same 
or a dilTr-rcni district or jurisrlii'tion to ;;em·ch :tn\" 
such pince :tml <:cizc uny sur.h pro(>l'rty. The officC"1· 
to whom such rcqui:iitior1 i~ adcJrr !~d ~h.lll thereu1>0ll 
search the pJ;ice or places specified i11 the rl"qPisi•ion 
and fornard the propc.rt found, if .my, 10 1hc officer 
at whose rn.111e:it the :,e.lfch wa<; made. Thr pr0\+ .. ion11 
nf th~ Code, so far n~ I hey r.nn be maJe appli­
cable, shall npply t'> nn} se.1r\'11 ni~dc under this 
11111>-!tl'tion. 
(3) Any officer making an a1rest under \Ub·:;ection 
(1) shall forthwith report the I act to the. r appropriatr 
Govcrnm c>nt I.:, nud ma·. hy mder in wntiug, commit 
an ~· person so nrrr:itt·d to custndy pending receipt of 
the oi·dcr!i of the { nppniprinte Governme nt I t: an<l lhr: 
[appropriitc C:ovcmmcntl: m:iy hy genrial or special 
order ~pccify : the c11 1ody tn which sud1 person 
shaU be <:ommittc1l ; 
Pro\ idecl thnl 1111 pr1 11 :.h.111 h, detained i11 cu~-
tody under 1 1 is ~i ction I• •1 a period exceeding fifteen 
davs, s.we un der :i special order ol the I appropriall'" 
Governm ent l -, and n., pt>rson shall in any cast- Le 
detained in cn~t ody undel' this ~rc:tion for a period 
cxc-eeding two monfh~. 
J "ServanlJ of the Crown" were "-'bstitutcu r,,, "officw or the Govrrnmco1 '! t.y A.O· 
1957, "Gov rrnment" ng,i11 l1:u hel'n s~mtit 1tr.tl for"r.ro\1n'' h\ A.O. 1911) 
2 Sllb1Umted by th,. A. 0. IQ37 fut '[.,c,r, 1 CoHrnment' . 
AnAu Aot 
!Jlfo~t'm~t IQ, 'J) 1 hr. [npp ropri:it<' r.O\•,.rnmrnl] l :and et'CI'}' 
Of orden [.1en11nt of the Gu\'Crnmcnt]2 lO whom an}' copy of 
Zi.n)' order made undrr sectio11 16 ha~ heen directed or 
t'ndor sed b}' or unck1· the general 01· specia l nuthority 
ot th C" (appropriate Government] I may use• any 
and c-very means ncrr~sary to enforC'f' compliance with 
tuch order. 
(2) Anr offic1·1 c xerci:.ing any of the po\\ r.b con­
fcitefl by ~ectiun IR ma} u~e 3ny a nd c\ er\" mems 
uec-1",~.t ry to thr. full rxercise ot mch power ... . 
Pr.naltira for 20. (I ) Whot'\'er knowin~l) a11d wilfully dixoueys 
hrdhc• "' .u1y Ju ~r.tion in an order made nn<lt>.r cub- tion (I) 
~ C::C,i= of srcticm !Ci shall !Jc pnnishnble with imprisonment 
h; and l i for n t.-rm which m:iy e'Ctend to d1ree ye:m~ or wit h 
fine or with hoth. 
(2) Wltoe\C"t fail~ Lo comply with nny direction in 
a notification pul• li~hed under sub-,cction (2) of section 
17 1haJJ, unles.c: he pro"·c.1 that he had no knowledge of 
the notificat fon, or th:\l it wa' not f>Olhible for him to 
co mply therewith and thnL he has taken all rcnsonablt­
steps to mak e kno\vn to the offir.er hcfore whom he was 
directed to appear the place where lie may be found 
and the <'awe which rendered it not po."5iblt for him 
to r.omply thcrr.with, hr: punishable with imprit1i>nment 
for a term which mav r:xtt"n<l to three years nr with 
fine or with both. · 
(3) Xotwiths1anding anything contain ed in the 
Code, any offence under this section ahall be a cogni­
zable and non-bailable offence, for which a wa1'rant 
shall ordinarily issue in the fir;t in~tance. 
Power or 21. (1) Every person in respe ct of whom an 
photorra· order has been mnde under sub-section (I) of section 
phio1 c~ .. 16 shall, if ~o directed by any officer authorised in 
~~~ ~r tb~s beh;tr by general or ~pt"cial order of the (appro-
whom order pnate < 1ovemment] l -
bu beccn (a) permit himself to be photog1 apbed ; made wader 
1rction tit 
(6) allow hi' finger print s to be taken : 
(t) f umish such officer with specimens of his 
handwriting and signature ; 
(d) attend M ~uch times and places :u such 
offic.er may direct for atJ or an\' of the 
foregoing purposes. 
I S11 foot oote 2 prep.,, 
~. Su foot note I prepa"to. 
I tt 01 lHtJ As!lUt CRWIAL Lt.w AMANDY!.NrAcT 
(2)If any person fails lo co1nply with or ,1llcroph 
to avoid any direction given iu accordance with the 
proviJiom of sub-section ( l), he shall be punishable 
with imprisonment which may extend to siit mo•tths, 
or with fine which may extend to one thousaucl rupees 
or with both. 
37 
22. The power to issue search warra11t9 coufcrrcd Po~'U 01 
by section 98 of the Code shall be deemed to mclude aea rc:a. 
a power to usue warrants authorising th!" search of any 
place in which any Magittratc m<'ntioned tu that 
tection haa reason to belie'-c that any offence specified 
in the First Sch,dulc hlls been, is being or is about to 
be committed, au<l the •eizurc of anything found 
therein or thereon which the officrr e..-<e<:Uting the 
warrant hu reason to belic'e bas been, is being or i1 
inte1tded to be, used for the commia!lion of any such 
offence : and the provi1ions of the Gode, so far as the) 
can be madr. applicable ~hall appl) lo •ca1 che1 
made under the authorilV ol anv wanant 
i11ued under this section, and to the diap0aal ol any 
property seized in any aucb earch and an N der for 
search issued by tl;te [appropriate Guvtmment];' under 
1ub-scction (2) of section 16 1hall l>c deemed to be il 
1carcb warant issued by the Di~tdct Magistrate ' 
havin•jurisdiction in the plat.e !ipccificJ therein. and 
ruay be exruted by the pencm to whom the order ia 
addre.\~ed in tlie manner provided in this 1eclioo. 
23. (1) Within one month fron1 the date of an 
order by the [appropriate GovcrnmcutjJ under 1ub- Sctuthly or 
section( l) of section 16, the [app1opria1c Government p '~!>'two 
ahall place before two persons, who ,liall be either JU ·• 
Seaiom Judge' 111· Additional St·S!ions Judges ha\'ing, 
in either case, exercised for at leai.t 6\·e years the 
powers of a Ses~ions .J udgc or Additional Sessions 
J udgc. the material facu ancl ci1cumstances in its 
po11e1aion on which the order ha~ bt:cn based or which 
ue relevant to the inquiry, logcthc1 with any such 
facts and circumstances 1clati11g to the cas~ '"'hic11 
ml}' have subsequently come into hs p•>!IS~~~foo. ancl a 
atatemcnt of the allegations against the pcuon in 
re1pec- of whom the order has been made and hia 
amwe11 to theru, if furnisbc<l by him. I he said Judges 
1hall comidel· the facta and 1:ircunutancc:. and the 
allqation1 and ansv. en and ~hall rcpotl to th~ I a.ppro· 
priate Go\·ermnent)l. whether or· not m tht'ir opinion 
there is lawful and sufficient cnuse for the order. 
(2) On reccipl of the said report, the Lappl"Opriate 
GovernmentP shall consider till same aod ~11all jJtt'.\! 
such 01der thereon. as appeari. to the (appropriate 
Government] l to be just or proper. 
• Subst&tutcJ by the, ,\,O, J9371 1ur f•Lo1..al Oovt"• 
... 
(3} Noilung in this ·c· •on h a.t1} 
peraon agaiun whom :m or f r hns uccs u under 
sub-section ( 1} of tt tfon J tt d in I r n or tc 
appear b) plca<lcr in ·lll} lllitttcr l'A111111. tea v. 'th toe 
rr(ercnce ti) the ~aid .JudgCJ, ;11 d l.11c I rocccdiug and 
report of the said Jmlge,. ~1, II h1 c·onfadcmial . . 
Po~er du J•l. (l } Wh~·u .rn ord1 r 11m1 ... r l>Ub-secfon (l \ of 
09!~:ft~, 1 •cciion I 'J Jin~ been made again • a pcrs u the L l!P' CJ· 
tdl'r u:;d~ priatc r:~, c111mt'11lJ l usa) t .in;: time, \ ith ut condi­
sectinn 16. tion~ !•r upon any r1.mclitions ' hi h .uch p rson 
4Ccrptt, dirct:t lhc s11spcmi•m or 1 nnc:ellation ul ~uch 
order. 
(2) It an)' rnn lit on on which m urdcr J ~ l1ecn 
su•pendccl ur t'.alH ··llc1! i.:; in tl1c 11pini, 1 oft (&ppm· 
priat~ Gt1\ crtnw nlj 1 not fu lt1 Ile d • t I app1 opriatc 
< ;"' 1:111111rnt I~ ma) J l'\Ok1· •lie u.; cn&son or ca11r.cl­
latinn , and thercUp011 di( p1 I On in \\ h11SC: fll'OOllr'. 
the ~U:,prn~i1111 01 CJlll'. •Jlaitun Wl'ls 111. d1• mar, if al 
Jar1ee, l>e .•rr<·su cl by .my p(1licc ·ffi~t \dthout 
warram. ar.d th!! 01tlrr under •ub ects n I) uf section 
16 shall be dtcmnl lo hr in full force. 
(3) If the comlJtiuns un \ h'ch U• h ru I'!(; 'on 01 
c&nccllatitn l1a~ hcc u 111adc • cJu c the r.x ._u( :i of 
a bond \\ilh or \\Hhout ~usct"c:.c, the• [ap1 i prmlc 
<;o\em111ent I' may :-t oni;c p1ocr:cd ll• n CO\rl' thr: 
penalty of such h01ul. 
( ~) A ~fogistr:uc· of the na cl 1 3 sh l. 'n default 
ur flt1) mcnt nf such pen.lit} is~uc on l pliration rn. c.lc 
in rlii~ urhrtlfb~ a11 11llwer ufthC' r.1pprq11iatc C10\'Cru­
mr.111 J..I spcdnlly c111111;\•,1 r'Ctl, .1 ,. 1r nt for tl1r 
.rnachmcnt and sale of the lllov. ul propcrt} bc.lo11gins 
lo tlir. 11claultc:r ur hi cs tatr~ ii hr lie nc:itl. 011 the 
iu11c of ~ud1 n \1;-in.1111 llu· pro,i :uu:. of ~uh &'Ctim11 
(3) and (4) ofs1·!'.tio11 !il·:t ot ch· Cocl • hull n111>l> to 
•Ucl1 1e1.:ovcrv. 
\'11~t1•i 2.i. {I) 'l'lu~ [appruptiutc I •Cl\'• 1 nn cnt l' ball I 1y 
Comn11ttte3, order in writin~, appoi111 sue! pcrc ru a 1t thinJ.; fit 
to con tit111c \j iting • onu11ittc fo ihc pw p03es o. 
this Act, and shall br rules JH l cnb the fu actions 
which the~c C'1Jrnmit1rcs ,hail r..xcr~isr_ 
(2, ~"' It rules shall p10\ 1uc f'i •r 1cr1odical \ j~l a!!"l 
pcr11on11 unck1 H':>tinirtt b} reason of .w onkr maclc 
uuder sulMecti• •n ( I) ol •~lion 16. 
t3) No person 111 1< J>C<'.f of whom nn ~uch ottlc:r 
lms been mncJ,. rcr1uii i113 him tu 1101 'J} '11s rc_i,Jcucc 
or change ofrc~idcncc 01 ro 11•pOl'l himsdfto tlm police 
or to ab,tai11 frolll auy ~1>ccificd l t, h ll I c Lleemccl 
to be under restraint for tlw ()Ur po r,s of ~ub l>Crtion 
(1): 
II Oft 193 lj \">SAM CR• •~AL LAw ML !l.'D le!' r AaT 
:!6. 
39 
A 110\ 1\TICC• 
Pu~r:'r to 
141.1kc rnl•S• 
Puhhr;it10 11 
cf rules. 
11\alJOlh 
PrchlblUan 
cl namu, 
c:tc.1 orca­
tam wttno· 
IU · 
::!B. Neither the uame 1ur the dcaign atiun uor 
an) word , 1 111 or \i~ble representati on• 
disclo ing the 1dcntity of any witness in 
a iri I by CommWioncrs appointed und er 
the Aunm Crimit 1 Lnw Amendmtnl 
Act, I IJ3 , .,hall without the pcrmi'-'ion 
of the Commi sio1.cra, or1 after the termina­
tion of the. trial, without the pcrll1Wio n 
of the [Go\crnmcnt by which the Commis-
ioners were nppointed]l be publi5hed in 
<tll} newspaper , •>Ok or other docum ent . 
(:? In 'ub-·cction p) of section 4 or tuc Act 
• ftc1 cJau e (1 the followu1g word!; and dausa sht\ll 
h,. i11~,.1·t1 d. 11arncly :-
''tn 
(j) 
whid1 
gi,·c n11y i11f1.1ri i Ltion in 1.:ontraventi on of 
n 11otifkatio11 under :wction :?·A, or 
;t) disclose the identity of any witncH in 
Ct".ntrl\'t"ntion of the provi1i ons ol 'ectio n 2· B ... 
1o! Clc!:1~ion ":11. \\ h<•C\ et knowmgly has i u h.is 
uf P lcrtain any ncwi.papcr, book 01 other d ocumcn t­
probibi:ed 
dOIWllCnlr• n) tl1e import 1io11 of \\hicb Im been prohibit· VIII 01 
rd •1ndcr the Sen Customs Art, IUiB 01 1878. 
(b opiea whC'reof ha\·e licen dr.clared to be 
forfeited to [Gov<'rnmcntJ 3 u1.dc1 any Jaw 
ft•r the tirnc being in force-, 
baJI he punisb.1blc \Hlh hnpri•onmcnl \\ hich may 
c~tcncl lO three ycat'5 01 d1h fi c or with both. 
Pel\.llty ,.,. "02 \\'l • c\'CI It. in hi pos-~s1v11 any D\.'\\ ~-
11~eu1on uf paper book or other dl'l1.umc111 "I.· h cor taitlJ any 
<i'h.11mcou words, i •us or \:isihk acpre scntatioa:. wbich-
111t1tlog to OI 
"ac.uurqln; 
1h• cemmu· 
•ion of ~er• 
t•ln olfcla1cs. 
{n 
1. 
int;itc to or encourage, or tc ml to incite Xl of 1878, 
10 01 to cn1 ••ur.1gc, the commis::.wn of VI of 1908. 
any offence uf mu1der, re bbery, daooity, ~.of 
ur c1im.inal intimidation, or any offence 
pu1illhablc u11<.lcr the Ind1a11 Aims Act; 
1878, the E plo .. h' :Suui.tancc:. .\ct, 19011, 
or undc1 ticctions t2l, 122 A, 124 
s211, 329, 3~2, aa6, 599, i:oo> 102. 435, 
436, •UO, or 1·7, ,.r die Indian Pcual 
Gode; 
. 
2. ::icct1011s 31 o SS fnocned b) A1 ,UJl Aet \II of l:J3j. 
III 11· 1934) 91 
XXllI of 
1931, 
nr 
(b) clircctl~· or in•li1 cctly ~:prrss npp1 ,•;.'ll or 
:Hlmiration :if any such offenc:e i11 .1 mau­
n~r Jikcly to encouragt: the comm;s ion 
of lhe o1Tencc, 
shnll, unle~s he proves th:it hr hn d c;ud1 new11>aper, 
book or docHmCnt in his pos~c.-~io11-
(i} i11 circurnstanc~s intlil'ating that he di<l 
not int end that il should, and did not 
know that i· could, he med for the 
purpo f: of di,scminnting any doctrine 
tending to further or encourage the 
terrorist movcmr.nt ; 01· 
(11) fr,1· the pui·pose of ha;•tt Jr.ft': rcr.cardt or 
studv not Mnncr.ted '' ith the furtherance 
Ol' CilC'Onragement nf the tern)Tist mO\'t'· 
ment, 
be puni shahle with impri~onment which mav 
extended to three ~·ciu, 01· wi11.J •fint.-' or hoth. 
"33. In secti•m 31 and 32, 'book' , 'documt"nf Meanio.: Qf 
and 'ne wtpnper' h:wc 1he some m~aning ~h in clauses "boo~" 
{l) (2) and 5) respectively of sccti,m !l .if the Indian ''doc1~1:1cnt'' 
Pren (Emergency Powers .\ct, t93l. •;~e,:.;ww 
"34 (1) No C'oui t ~hall take congni?'ance of Copiznnce 
an offence punid1able nnclcr section 31 or of offences 
section 32 exc<'pt upon r.o 1pLlin1 made by ~de~, ~ 
order of Ol' under amhorit:• fro1 the roppropria{e ~'f.m a 
Government] 1 01 IL Disll ict Magi,11ate empowcrl"d 11-. 
the [appropriate G01.7crnmcntl' i 1 thi~ behalf. · 
(%) No complaint shall ht' mnde under tub-
1ection (1) unle!I th<: [::ippropriatr. Governmentll al' 
the District Ma~istra lr1 aii 1 hr. case may bc-
{tt} is tatisfied that thr. newspaper, hool of 
document in respect of which the offence 
i1 allegrd to have be1'n i::ommittcd con­
taina words, signs or visible represcma­
tion1 which tend to further or encoun1ge 
the terrorist movement or the <'ommi111ion 
of any offence in conncctio11 with that 
mo ... ·en1cnl. and 
(b) ia of npillion that the. pc13(')Jl ~llegt.d 10 
have t•omrnittcd the otfence-
(•) intended that th• n<:wspaper, book o, 
document -;hould, or kuew that it could 
be- u"ed for !he purpo~e of disseminating 
any docldnc tending to further m encour­
age the terrorist movement , or· 
(o) i, ~person to whom the provisioM of 1ub­
aection (1) of section 16 of the Ailam 
Criminal Lrtw Amendment Act, 19H, ar 
app\icahl~. 
I 
I 5 
92 
Am 
:JBt:ucca "35. 
If Oder i:r.r • Code ~in 
l!on 81 or • ' " 
~ertiot' 32 l4lJCcfton :!· 
11 e ('(~t1i.z:1l Jc 
a nd bail:tltlc, 
Any of h foll \ · n off enc , if in tl1c opinion 
of the [nppropr"a tc Go nm nt) there are reasona­
ble grounds for b 1 c 1t g that . uc 1 offence has been 
committed by • member, or a person co11trollcd or 
instigated In- n m ml>e . of nnv a ociation of wh.iclt 
the objec1s or met 1 d m ude .he commission of 
any of such offer.c~, 1 a mcly :-
(a) any offence punishable under any ol the 
following scet"ons ('>f the Indian Pena) XLV or 
Code uam 1~, cctions J 21, 121-A, 122 1860. 
123, H8 2 6. 302, 304, !126, ~ 27, 328, 
~29, 3- . .333, 364, 385. .~86, .187' 392 
394. 39_,, 396, . n, 39a, ~99 , ioo, 401,' 
02 4'll, 43;;, 436, 4S7, 4~8, 440, 45• 
•rs, 457, 459, 4r.o and sou ; 
(b) a1l}' ofrcnOC! under the L"plosive S ub- n of IOO& stances Act, 1908. 
(r) any offence under t 1~ Indian \1·m~ Act , XI oF U71 ln70: 
(d any atl rnpt or conspiracy to commit or 
an} :ihe tmcnt of, :my of the aho\'C offences 
Ta1' SRco:-.:o , cuwur.'E 
(Sec Scclinn 16) 
(I) Anv orfencc punishable under any of the A XLV 
ioll0t ·ing s er ions r1f the Indi an Penal of c\s6o 
Code namr.Iy, :.. ction 12l. 121-A, 122, 
123. 148. ~16, 302> ~04, 326, 327, 329, 
33 • 333, 3!>2, 394. il95, 396, 397, 398, 
399, 400, !101. 402, 431' 435, •136, of37, 
438, 440, 4.'i7, anti 506. 
(2) Auy offence under the Explos ive Sub. V 
90 stances Act, 1908. I or I 8, 
(3) An) ofli·ncc under the Inidan Arms Act, XI o1 11111. )878. 
(4) Any attempt or conspiracr to commit, or 
nny abetmcut of. nny cf the above otfe11ccs. 
·---- ----~--~----~~------------~----~------------l S1.1bt1itnted by tht" A.O. 1937 fr,r "L.r:·•. 

‹ Prev All Assam acts Next ›