The Assam Forest (Amendment) Act, 1943

ASSAM ACT II OF 1943
THE ASSAM FOREST (AMENDMENT) ACT, 1943. 
[Passed by the Assam Legislature]
( Received the-assent cf the Governor on the 30th March 1943 ). 
[Published in the Assam Gazette of the 7th April 1943] 
An Act further to amend the Assam Forest Regulation,  
1891
Preamble. Whereas it is expedient further to amend the 
Assam Forest Regulation, 1891, for the purposes 
hereinafter appearing ;
It is hereby enacted as follows :—
Short title. j  (j) This ^ c t may be called the Assam
Forest (Amendment) Act, 1943.
(2) It shall apply to the whole of the territories 
to which the Regulation now applies and shall 
come into force at once.
2. After sub-section (2) of section 60 of the 
Assam Forest Regulation, 1891 (hereinafter
(4) referred to as the said Regulation), the following
Regulation 
VII of 
1891.
Insertion of
new 
sections 
and v -  ■  -
to section 60 sub-sections shall be inserted, namely :— 
of Regula-
1 8 9 1  V I1  ° f “ (3) A n y Forest Officer or Police Officer who 
vexatiously or maliciously arrests any person on 
the pretence that he is suspected of having been 
concerned in any forest offence or otherwise as 
provided by section 60(1) of this Regulation shall 
be punished with imprisonment for a term which 
may extend to six months, or with fine which 
may extend to five hundred rupees, or with 
both.
(4) No Forest Officer or Police Officer shall 
detain in custody a person arrested under sub­
section (1) of this section for a longer period than 
under all the circumstances of the case is reason­
able ; and such period shall not exceed twenty- 
four hours exclusive of the time necessary for 
the journey from the place of arrest to the 
Magistrate’s Court having jurisdiction in the case, 
or to the Officer in charge of the nearest police 
station.”
Repeal of 3. Section 63 of the said Regulation is hereby 
S S X ° ' ' ' P ' * d -
VII of 1891.
Regulation 
VII 
189)
of
[Price 1 anna or  it/.] 
A. G. P. (L.C.) No. 14-500+500—31-5-1943.

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