LexThe Assam Criminal Law Amendment Act, 1934
Assam · state statute
Open in Lexace · Ask the AI about this actIll or 1934] Assa m C rim inal L aw A mendment A ct
ASSAM ACT II I OF 19 34
T H E A SS A M C R IM IN A L LA W A M E N D M E N T
A C T , 1934*
[Published in the Assam Ga zet lee o f the 9th May 1934.]
Preinshle.
Whereas it is expedient to supplement the ordi
nary criminal law in Assam ;
An d where as the previous sanction of the
Governor-G enera l has been obtained under sub-section
(3) of section BOA of the Government of India A ct to
the passing o f this A ct ;
It is hereby enacted as follo ws:—
1.(1 ) This Ac t may be called the Assam Cri min al Sh ort title
Law Amendment A ct , 19 34 • co m m en ce -
’ raent, extent
and dura
(2) It extend s to the whole of Assa m. tion.
(3) This section and section 2 shall come in to
force at once.
• k [The remaining provis ions o f this Ac t, in whole
or in part, shall come into force in such areas a nd on
such dates as the (appropriate Governmen t) i , m ay by
notification in the [official Gaze tte] ? specify and
or this purpose different dates may be specified for
different areas].
2. In this Ac t, unless ther e is anything repugnant
V of 1 8 » fl . in the subject or co ntext, “ the Cod e” means the Code
of Crim inal Procedure, 18 98 .
Definitio n.
•F o r Statement of Objects and Reasons, s it As sa m Gazctti
{ Balraordiiay) dated 9ih M ar ch, 1934 : for Proceedings in Count il,
stt As sa m G a n tl i, 1934, Part V I , pages 337— 339, 869— TO T
787— 835, 8 6 1 -8 8 0 .
1. Substituted by Assam Act I I o f 1986 for the words ‘ ‘T he
rem ain der of the Act shall come into forre in such area and on
such date as ths Local G ovrcntn ent ma y by notification direct”.
2. Substitu ted by the A , O . 1937 for “ L . G ” .
». Substituted by the A. O. 1937 “for Assa m C a n t o " .
A ssam C ri m in al L aw A me nd me nt A ct [A ssam A ct
PowtFofthe [ar.d 'th e ap prop ria te Gove. n me nt’ mea ns, in
appropriate rel ation to an y of the matt ers enu me rated in List
to^Tr™c"t V * n die Seventh Sche dule to |th e Co nstituti on ]!
trial by-Central Gover nment, and in rel ation to any oth er
Comm fe- j f matt er, the [State Gov ern ment] ’.
3.(1 ) Th e [app ropriat e Gover nment]? may,
by order in writin g dir ect th at any person accused
ot any offence specified in th e First Schedule shall
be trie d by Comm issioners app oin ted und er thi s Act.
(2) No orde r un de r sub-section (1) shall be
made in respect of or be dee med to include, any
perso n who has been com mitted un de r the Cod e
for trial before a High Co urt, but save as afo ie-
said an order under tha t sub section ma y be ma de
in resp ect of. or ma y inclu de, any person accused
of an y offence specified in the First Schedule whether
tl c offence was com mit ted before or after the com
mencement of the Act.
Appoin tme nt 4.(1 ) Commissioners for the trial of person s
and quali- un de r this Act shall be app oin ted by the [ap pro -
fication of priate Ge vernme nt. ] 4
Comrois-
lo nen .
(2) Su ch Comm issione rs may be ap po inted for
the whole of Assam or for any pa rt thereof, or
for the trial of any pa rti cu lar accused pers on or
persons-
(3) All trials under this Act shall be held by
thr ee Commissioners, of whom at least two shall
be persons who at the tim e of ap po int me nt un de r
thr ee years served as or execis ed the pow er of,
Sessions Judg es or Add ition al Sessions Judges, or are
persons qualified [un der clause (2) of Article 217 of
the Con stitutio n ] 5 for ap po int men t as Judg es o f a
Hig h Court.
(4) At any time before the com mencement of
the tri al of any person under this Act, the [ap
pro pri ate Gover nment]4 may, by an ord er in writin g
stating th e reasons therefore, withd raw the case of
such pers on from the Comm issioners ap po int ed for
the trial an d transfer it for tria l to thr ee oth er
Commissioners app ointed in this beh alf.
OF 1934] Assam C rime s vl i .aw jVme nd mb nt A ct
(5) At any lim e in course of trial or befor
com mencement of tria l if th accused has any
able app reh ensio n th at lie will no t have a fair
the han ds of the Commissioner s app oin ted
[ap prop ria te Go vernme nt] ! as aforesaid he sha ll li
the r igh t to move the [app ro pr iate Go ve rnme nt]1 for
transfer of the case to thr ee oth er Commissio; ers to
be app oin ted by the [app ropriat e Go ve rn men t.]1
5. (1) Comm issio ners app oin ted under this
ma y tak e co gnisance of offences witho ut the accused
being com mitted to them for trial, an d in trying
accu sed persons, shall, subject to the provisions of
section 13, record evi den ce in the ma nner pres cribed
in section 356 of th e Code and shall, in othe r respec ts
also, sub ject to the Act and to any rules ma de
thereu nd er follow the pro -tM titf p --c"cribcd bv the
Cod e for the t ria l o f w ar ra nt cases by Mag istates.
(2) In the eve nt of any difference of opinio n
am ong the Com miss ione rs, the op nio n of the m ajo rity
shall prev ail.
6. (1) Th e Com missioners may pass upon an y Po wers of
person con victed by them anv sentence aut hor ised by C o m ra is-
law for the pun ishme nt of the offence of which such s ,o n e r t'
person is con victed.
(2) I f any trial under H i, Act it is found th at
the accused person has com mitted any offence
wh ether such offence is or is not an offence specified
in the First Schedule, the Com missioners may cot v ict
such parson of such offence and pass any sentence
aut horised by la w for the punishm- nt thereof.
4-'J The prov isions of the Cod e, so far only as Ap plicat ion
the y are not incons iste nt wi th tlie provsions of, or the o{ Code
special proced ure prescribed by or under, this Act r j Crimin al
shall app ly to the proc eedings of Commissioners Pr oc ee di ng s 0
appointed under this Act, and such Com mis sion er of Commis-
shall have all the p owers . conferre d by the C ode o n a wo oe rs.
Co urt of Sessions exercisin g orginal jurisdic tion .
1 Substitute*! by the ' . O. I “ 3J for ‘ 'Local Government” .
>-
9 Assam C riminal L aw A mendment A ct [Assa m A ct,
Prcedure
for trial of
coccaccusad
wh o surren
ders or Is
arretted af
ter com mcn-
ccm ent o f
tria l o r con
clusion of
pt c v i o u t
d ia l.
8. No tw ith sta nding an yt hi ng co nta ine d in this
Act or in any ot he r Act —
(1 ) (a) if after the co mm enc cm nt o f a tria l
by Comm ission ers tin de r thi s A ct an y
pers on surrenders or is arr ested who, in
the opi nion of the [a pp ro pr ia te Go ver n
m en t]* mig ht, if he ha d sur ren de red or
bt en -rrcsted before the co mm encem ent of
th : t.i al , hav e bee n tri ed jo int ly with th e
person- un der tria l the [a pp ro pr ia te
G ov rr rm n t] * ma y dire ct th at he sha ll
b e p li rc d on his tria l jo int ly wi th such
«, th .-r nn sn ns nt the said tria l:
Provide d th at the na me of such perso n was
inclu ded with the nam es of th e person s
un de r trial in the o rd er un de r sub -sec tion
(1 ) of section 3 dir ect ing the ir tri al o r in
the rep ort under claus e (a ) of sub-secti on
(1 ) of sectio n 173 of t he Code;
(6 ) when any pet son in respec t of who m a
dir ect ion has been ma de un de r sub-cl ause
(a ) is produce d before the Commissi oners ,
any evide nce alr ead y rec ord ed in th e tri al
may be ad mi tte d as eviden ce ag ain st him
or in his favour ;
(2 ) in a tria l by Com missi oners un de r this
Ac t o l an y pers on who has su rre nd ere d
or been arr est ed afte r the conc lusio n o f a
previ ous tria l un de r ibis Ac t at wh ich , in
the opin ion of the Commissi oners , he
migh , if he had sur ren der ed or been arre s
ted before the com me nce me nt of such
previ ous tri al, hav e bee n tried jo in tly
with the person s then tried an y evid ence
rec oid ed in such prev ious tr ia l may be
ad mi tte d as evide nce aga inst him or in
his fa vo ur :
Provi ded th at the na me of such person was
inclu ded with the nam es of th e perso ns
previo usly trie d jn the ord er un de r sub
sectio n (1 ) of sectio n 3 directi ng th eir
trial or in the rep or t un de r clau se (a ) of
sub-sect ion (I ) of sectio n 17 3 of the
Code.
•Sub stituted by the A O. 1937 for "Local Government” .
I
K t O F 19 34 ] Assa m C rim ina l L aw A mendment A ct
(3 ) whe re an y evid enc e reco rded in th e ab
senc e of the accused pers on is ad m itt ed
un de r sub-c lausc (b ), of clause (1 ) or
clause (2 ) th e Comm issione rs ma y on
the ir own mot ion recall any witnes s who
has given such evid ence in or de r th at he
ma y be fu rth er exa mined or cross-
exa mi ned an d shal l, at t he instan ce of the
accused pers on or his ple ade r, rec all any
suc h witnes s for such purp ose, unless, in
the opi nio n of the Comm issione rs, for
reason s to be reco rded in wr itin g, it is
no t necessary in the i nte res t of jus tic e th at
the witn ess shou ld be recalle d.
79
(4 ) Th e provisi ons o f th is secti on shall ap ply —
(i ) to the tri al of persons who sur ren der ed or
wer e arr ested before the da te of th e
com me nce me nt of this Act, in respec t o f any
offence for which they have not a t such
da te been plac ed on tria l, as well as to
the tri al of person s who surrend'-r o r are
arr ested aft er th at date;
I (if ) to the ad miss ion of an y evid ence r ec or de d,
wh eth er such evid enc e was rec ord ed be
fore or a fte r th e said dat e i n a tri al un der
this Act.
9. (1 ) Com missi oners try ing an offence un de r Tende r of
this Ac t may , wi th a v’cw to ob tai nin g the ev iden ce P a r d o n«
of any person supp osed to have been dire ctly
con cern ed in or privy to , the offence , tend er a par don
to suc h pers on on con dition of his making a full
an d tru e discl osure of the w hole of the circ ums tanc es
within his kno wledge rela tive , to the offen ce an d to
ever y ot he r perso n con cer ned , wh eth er as pr in ci pa l
or ab ett or , in th e comm ission thereof.
(2 ) Wh ere , in the case of an y offen ce for the
tri al of whi ch by Comm issione rs an ord er ha s been
mad e un de r sub-sect ion (1 ) of sect icn 3, a pa rdo n
has, befor e the passing of such ord er, bee n tend ered
to an d acce pte d by any perso n un der section 337
of the Co de, the prov ision of sub-section s (2 ) an d (3 )
of th at section of th e Cod e shall app ly as if t he accused
pers on ha d been com mi tte d for tria l to th e Com
missioners.
80 Assa m C riminal L aw A mendment A ct [A ssam
(3) For th e pur pos e of sections 339 an d 339A o f
the Code pardon s tender ed un de r suo-section (0)
an d sub-s ection (2) shall be deemed respectively
to nave been .endeted under sections 338 and 337
of the Code .
exclude'per? [*) In a ny rial by Commissioners appo int ed
« o n » o r under this Act, the Comm issioners may , if they thin k
public from fit, ord er at any stage of the triu l tha t the pu blic
plac e of genera lly or any pa rti cu lar person sha ll not have
l n a access to, or be or rem ain in, the room or building
used for the tri al.
(2) Where in the course of any such trial ti e
[Govern me nt]1 Prosecu tor certifies in w rit'n g to the
Commission rs that it is exped ien t in the interests of
the public peace or safety, or of the pea ce or safety of
any of the witnesses in the trial th at the pu blic
gen era lly shou ld not have access to or Ire or rem ain
in, the room or building used for the tria l, the
Comm issioncis may o rder accord ingly.
Po we r to 11 . [, ) When any acc use d, in tri al by Cont-
d« l with missioners app ointed under this Act, has by' his
accu sed ^ vol untary act render ed him self incapb lc of ap pearing
before the Comm issioners or resists his pro ductio n
before them or behaves before them in a pcrsistcnly
dist rderly ma nners , the Ccm m'ssii.m rs ma y, at any
stage of the tri al by ord ets in wr iting made after
such inq uiry as they thin k fit, disp ense wit h die
att endance of suc h accused for such perio d as they
may think lit and proceed with the tr i.J in his
absence, pro vid ed the accused is repres ent ed by a
ple ader.
(2) Wh ere a plea is requ ire d in answer to a
cha rge from an accused whose attend an ce has been
dispe nsed with un de r sub-sec tion (1), such accused
shall be deemed to plea d no t guilty.
1 Substituted bv the A. O. 19 50 for “ Crown” .
tff 4934] A ssam C rim inal L aw A mendm ent A ct
(3) An ord er un de r sub-section (1) dispe nsin g
wi th the attend an ce o f an accused shall not affect his
right of being presen t in person if he has become
cap able of appearing or appears before the Com mis
sioners and under tak es to beh ave in an ord eily
ma nner.
(4) No twithstanding any thing con tain ed in the
Code, no finding, sentence or ord er passed in a trial by
Commissioners appointed un de r this Act shall be held
to be illegal by any Co urt by reason of any omission or
irregu lari ty wha tsoe ver arising from the absence of an y
or all of accused whose att endance has been dispensed
with under s ub-section (1).
12. No twith sta nding anyth ing con tain ed in the Special rule
Ind ian Evide nce Act, 1872, whe n the statem ent of any d eviden ce
of 1 172 person has been reco rded by any Ma gis trate, such
sta temen t may be admi tte d in evidence in any tria l
before Comm issione rs app oin ted under this Act if such
perso n is dead or c ann ot be found or is incapa ble of
giving evidence, and the C omm issioners a re of opin ion
th at such death , dis app ear anc e or incapa city has been
caused in the interest of the accused.
13. (1) In any tria l by Commissioners app oin ted Sp eci al pro -
under th u Act, a Commissioner may dictate the Cvi- ” ,! on’ fo r
dence of an y w itness in narra tive form to a sten ogra-
pher. typist or clerk, who shall take down the sam e:
Provid ed tha t the Com missioners may cause any
pa rti cu lar question o r answer to be so ta ken down.
(2) Th e evidence tak en dow n under jb-sec tion
(1), or a transc ript or copy there of, shall be signed
by the G- mmissioners aft er they have corr ecte d any
clerical errors ther ein , an d on s uch signature shall lorm
pa rt o f th e record .
(3) Notwi thstan din g anyth ing con tain ed in sec
tion 356 of the Co de where evidence is recorded in
the ma nner pro vided in sub-s ections (1 ) and (2) it shall
uvt b e necessary for the Commissioners to record any
me mo ran dum of such evidence.
14. Th e [ap prop ria te Gov ern ment]* may, by noti- Rule-m ak-
fication in the [Official Ga&Utjt* make rules not po w er *
inconsistent with this Act to prov ide for all or any of p riai”t>P;”L
thc following matter s, na mely:— ve ro men t
(i) the limes and place s a t which Commissioners
app oin ted under this A c t may sit ,
• Su bstit uted by th e A. O . 1937 for ' ‘Local Go vernm ent’* ,
f Substituted by the A. O . 1937 for •• Jsjs w Guecile” .
Assam C rim ina l L aw A mendment A ct c
(n the proc edu re of such Commissio ners in
clud ing the ap po int men t an d powers of
the ir Pres ident, an d the pro ced ure to be
ado pted in the eve nt of an y Com missi oner
being p rev ent ed from att en ding thr ou gh ou t
the tri al of any accu sed pers on ;
{H i) the con du ct of and the proc ed ure at trials ,
the ma nn er in whi ch pro sec utio ns before
such Comm ission ers shall be con duc ted
an d the ap po iu tm en t an d pow ers of pe r
sons c ond uct ing such pro sec utio ns ;
u'v ) the exec utio n of sen tence s pas sed by such
Com missi oners ;
if ) the tem por ary custody or release on bail
of persons refe rred to or inc lud ed in any
or de r ma de u nd er s ub-s ecti on (I ) of se ctio n
3. and the tran smissio n of reco rds to the
Comm issione rs ; and
(t i) any ma tter which appears to the [app ro
pri ate Gov crnm entJ 1 2 to be nece ssary for
car rying in to effect the prov isio ns of this
Ve t rel ating to or an cil ary , to tria ls befor e
Commi ssioners-
Ap peals and 15- ,1. ' Any pers on con vict ed on a trial held by
< oa&rm»- Comm issione rs un de r this Act ma y ap pe al [th e Hig h
,l ** * Co urt ft i the St ate of Assa m] i an d suc h ap pe al shall
be disposed of by the Hig h Co ur t in th e ma nn er pro
vid ed in Ch ap ter X X X I of th e Cod e.
(2 j When the Com missi oners pass a sen tenc e of
de ath , the reco rd of the pro cee ding s bef ore them shal l
be sub mitted to the Hig h Co urt an d th e sen ten ce shall
not be exe cute d unless it is conf irme d by th e High
Co urt which sha ll exerc ise in res pec t o f such pro cee d
ings all the power s con ferred on the Hi gh Co urt bv
Ch apt ei X X V II of the Cod e-
1 Substituted by di e A- O . HM ? loy ‘ Loca l Go xer nm ent” .
2 Sub ni tu ted by the A. (J . 19S0 for ’’th e High C ou rt of Ju dic atu re
V il li v n in Benga l’
Ill or 19.34] Assam C bim inai L aw A mendment A ct 83
16. (1 ) Whe re, in the opi nio n of the [a pp ro pr i- P«wer of th e
at e Go ve rnm en t] *, there a re reas ona ble grou nds for “PP r°pnate
belie ving th at any p e rs o n -
certain «» «-
(» ') is a me mb er of a n assoc iatio n of whi ch the P**”
obje cts an d met hod s incl ude the counnus-
sion of any of fence incl ude d in th e Second
Sch edu le or the doing of any act wi th a
view to inte rfere by violence or th rea t o f
viole nce wi th the adm inis trat ion of ju s
tic e’: or
6») has been in stig ate d or is bein g con trolled by
a me mb er of any assoc iatio n with a viev io
th e com mis sion or doin g of any such
offence or ac t : or
(/it) has don e or is doin g any act to assist the
opera tion s of any such association : or
th e [a pp ro pr ia te Go ve rnm en t] * 1 m ay , aft er giving the
pers on or persons con cer ned such rea son able op po r
tu ni ty to ei pl ai n hi B c on du ct as ma y be practic abl e, by
« d e r i n wr iti ng , give an y or a il of the f ollowing dir ec
tions, nam ely, th at such per son —
(a) shall noti fy his reside nce an d any cha nge of
resid ence to such au tho rity as ma y be
specified in th e o rd er :
(4 ) shal l rep or t him sel f to the police in such
man ne r an d at such perio ds as may be in
specified :
(c) shall con du ct him self in such ma nn er or
ab sta in from such act s as mav he so
spe cified :
(d ) sha ll reaide or rem ain in any are a so
spe cifi ed:
(*) shall no t e nte r, resi de in or rem ain in any
area so spe cif ied :
>
( / ) shal l be co mm itte d to cus tody in ja il ; an d
ma y at any tim e ad d to, am end , va ry
or resc ind any or de r mad e under this
section :
,
1 MaMtatrc hy the A . O. 1 07 for “ Lo cal Gc vej aun em ".
m \ s»am C r im in a l L a w A u e n d m k n t A c t [ A ss am A c t
Provided th at such orde r shall be reviewed by
the [ap pro pri ate Gov ernm ent] i a t the end of on e ye ar
from the date or the making of the o rder, and shall not
remain in force for more tha n one yea r unless upon
such review the [ap prop ria te Gover nm ent ] 1 2 3 dire cts its
continu ance.
(2) Th e [ap prop ria te Go ver nm ent ] • in its ord er
und er sub-section (1) may dire ct—
(./) the arrest witho ut warrant of the pers on
in respect of whom the ortle r is made at
any place whe re he may be found by any
police officer or by any (servant of the
Gov ernm ent] 5 to who m the ord er may Ire
directed or endorsed by or under the
gene ral or special autho rity of the [ap pro
priate Gover nm ent ! i ;
(i) the search of any place specified in the ord er
which in the opinion of the [ap prop ria te
Gover nment] 1 has been , is being or is
abo ut to be used by such pers on for the
purp ose of doing any ac t, or com mittin g
any offence, of the na tur e des cribed in
sub-se ction (1).
Se rvic e o f I 7 . (1) An ord er made un de r sub-section (1) of
ord er * un- section 1 G shall l> c served on the person in respect of
der se ction whom it is m ade in the ma nner provided in the Code
for the service of a summ ons, an d upo n such service
such person shall be deem ed to have had due notice
thereo f.
(2) If an ord er ma de un de r sub-section (1) of
section 1 G is not served personally on th e person in
respect of whom it is m ade, and due dilig ence has, in
the opin ion of the [app ropriat e Governm ent] been
exercised to effect such serv ice, the [ap prop ria te Go
vern ment] 1 may, by a notification pub lish ed in the
(Official Ga zette | ■ and in such newspap ers as i t thinks
fit, direct the said person to appear liefore s uch (ser van t
of the Governme nt] 2 at such place and with in such
period as may be specified in the notification for the
purpose of receiving the o rder.
1 Substituted Ey the A. O . 193 7 for ' ‘Local G overn me nt” .
2 “ Servants of the G rown” were s ubs tituted for “ officer o f the Go vernm ent” by A.O.
1937 , “ Go vernment" again has been sub stituted for “ Cr ow n" by A. O. 1*50.
3 Substituted bv th e A. O . 1937 for “ Assam Ga zette ” .
ct H I of 1934] Ass am C riminal L aw A mendment Act
18. (I) Anv [ser van t of the Government]1 au tho
rised in'thi s 1 chair by general or special order of the
[ap prop ria te Gover nm ent ) 2 may arrest witho ut war
ra nt any person against whom a reasonable suspicion
exists th at he is a person in respect of whom an
ord er might lawfully be made, u nd er sub-section fl ) of
section lb .
85
Power io
arres t with
out * war
rant
(2) Any officer exercising the power con ferted by
sub -sec tion (1) may , at the time of making the arre st,
search any place and seize any pro per ty whi ch is, or
is re aso nab ly suspe cted of being, used by such perso n
for the par poe e of doin g any ac t, or com mittin g any
offence of the na tur e described in sub-sc tio n (1) of
section 16, and may req uir e in writin g any police
officer sub ord ina te to him an d not below the ran k of
a Sub-I nsp ect or or any officer ill-cha rge of a police
station as define d in the Cod e, whe ther in the same
or a different dis trict or jurisdic tion to search any
such place an d seize any such pro perty . Th e officer
to whom such req uisitio n is addre ssed shall thereu pon
search the place or place s specified in the requ isition
and forw ard the pro perty foun d, if any, to the officer
at whose requ est the search was mad e. Th e provisions
of the Code, so far as they can be ma de ap pli
cab le, shall app ly to any sta rch made tin der this
sub-sec tion .
(3) Any officer mak ing an arrest und er sub-section
(1) sha ll forthw ith rep ort the fact to the [ap pro pri ate
Governm ent | and may. by order in writin g, com mit
anv p erso n so arrested to custody [lending receipt of
tile ord ers o f the [app ropriat e Governme nt! 2 and the
[app ropriat e Gove rn merit] 2 may by gene ral or special
ord er specify : the custody to which such person
shall be comm itted :
Prov ided th at no pers n shall be detain ed in cus
tody un de r this section lor a period exceeding fifteen
days, save un de r a special ord er of the (ap prop ria te
Governme nt) and no pers on shall in any case be
detained in custo dy under this section for a period
exceeding two mon ths.
J "S erva nts o f the Cro wn” were substituted fo r "o ffice r o f the Go vernme nt’! I»y A*Q-
1937, "G ov ern me nt” ng iin has been vib slit'ited for "C ro w n” by A, O. 1980.
2 Su buintted by the A. O. I W for ‘Local Gov ernm ent’.
20. ( I} Whoever knowingly an d wilfully disob eys
I S u foot note 2 pr ep ag t
i Ste foot no te l pre pag e.
Assa m C riminal L aw A mendment A ct A ssa m A o t
Eaf orcrme nt 19. fl ) Th e [ap pro priat e Go vernm ent] I an d e very
or «r j [je rv an t ot the Go ver nm ent ] 2 to who m any cop y of
any o rde r made un de r section 16 Jias bee n dir ect ed or
endors ed by or under the g ene ral or speci al au tho rit y
of the (app ro pr iat e Go ver nm ent ] 1 ma y use any
and every means neres sary to enfo rce com pli anc e with
such ord er.
(2 ) Any officer exercisi ng an y o( th e powers con
ferred by section 18 may use any and every means
necessary to the . full exercise of such powers.
Penalties for
ordeii^uii- : u iy di rec tion in an ord er made un de r sub -sec tion (1 )
denections ° f section 16 shall be pun isha ble with imp risonme nt
16 and 17 for a ter m whic h ma y exte nd to th ree years or with
fine o r with both.
(2 ) Whoever fails to com ply with any dir ec tio n in
a notific ation pub lish ed un der sub- sect ion (2 ) of secti on
17 shall,, unless he proves th at he had no kno wledge of
the notific ation, or tha t it was no t possible for him to
comp ly therew ith an d th at he has take n all rea sona ble
steps to m ake know n to the officer before whom he was
dir ect ed to ap pe ar the p lac e where he may be found
an d th e caus e whic h rend ered it not possible for hi m
to comply ther ewi th, be pun isha ble with im pri son me nt
for a ter m which may exte nd to thr ee yea rs n r with
fine or with both.
(3 ) No twi thst and ing an yth ing con tain ed in the
Cod e, any offence u nd er this section shall be a cogn i
zable and non -ba ilab le offence, for which a w ar ra nt
shall ordin ari ly issue in the first instance.
Power of 2 1 . (1 ) Every pers on in resp ect of who m an
photogra- ord er has been ma de un der sub- sect ion (1 ) of sec tion
phiog etc., j g sh al l, if so dire cted by an y officer aut ho ris ed in
Pr«p ec t ’ o f t h i s b e h a lf by gene ral or specia l or de r of th e [a pp ro -
whom order pr iat e Go ver nm ent ] 1 — -
has bee en (a ) pe rm it him self to be ph oto gra ph ed ;
(4) allow his finger pri nts to be tak en ;
(e) furnis h such officer with spec imen s of his
ha nd wr itin g an d sig natur e ;
(rf) att en d at such times an d place s as such
officer may di rec t for all or any o f th e
forego ing pur poses .
I I I or 1934 ] A ssam C ri m ia l L aw A mendme nt A ct 87
(2)I f any person fails to comply with or attem pts
to avoid any dire ction given iu acco rdan ce wit h the
provisions of sub-section (1), he shall be punis hable
with imp risonme nt whic h ma y exte nd to six mo nth s,
• or with fine which may exten d to one thousand rupees
or with both.
22. Th e power to issue search warrants conferred p o w w 0 ,
by section 98 of the Co de shall be deeme d to inc lud e ,ea rch.
a power to issue warr ants auth orising the search o f any
plac e in whi ch an y Ma gis tra te ment ioned in that
section has reason to b elieve tha t any offence specified
in the First Sch edu le has bee n, is being or is ab ou t to
be com mit ted , and the seizure of any thin g foun d
therein or thereon which the officer executing the
warr ant has reason to believe has bee n, is bein g or is
intend ed to be, used for the comm ission o f any such
of fe nc e: and the provisi ons of the Co de , so fa r as they
can be mad e ap pl ica bl e shall ap ply to searches
ma de unde r the aut hor ity of any wa rra nt
issued und er this section, and to the disposal o f any
property seized in an y such search and an order for
search issued by the [ap pro pria te Go ve rn me nt] ;’ unde r
sub-section (2) o f section 16 shall be deeme d to be a
search war ant issued by the Dis trict M ag ist ra te '
ha vin g jur isd icti on in the pla ce specified ther ein, and
ma y be exc ute d by the person to whom the orde r is
addressed in the man ner prov ided in this sectio n.
23. (1) Wi thi n one mon th from the date of an
order by the [app rop riat e Go ve rnme nt] ! under sub- fe ru tto y of
sec tion (l) of section 16, the [app ropr iate Go ve rn me nt] 1
shall place befo re two persons, who shall be eith er J
Sessions J ud ge s or Ad dit ion al Sessions Jud ge s ha vin g,
in eithe r case, exercised for at least five years the
powers of a Sessions Ju dg e or Ad dit ion al Sessions
Ju d g e , the mat eria l facts and circu msta nces in its
possession on whi ch the order has been based or whi ch
are relev ant to the inq uiry, together with any such
facts and circu msta nces relating to the case whic h
ma y have subse quent ly come into its possession, and a
statem ent o f the alleg ation s agai ust the pci son iu
respect of whom the order has been made and his
answers to the m, if furnished by him . Th e said J ud ge s
shall consi der the facts and circum stance s and the
allega tions and answers an d shall report to the [ap pro
pri ate Go ve rn m en t]! wheth er or not in their opin ion
there is la wful and suffi cien t cause for the order.
(2) O n recei pt of the said report , the [appr opria te
Go ve rn me nt] ! shall consid er the same and shall pass
such order there on, as appears to the [app ropriate
Go ve rn me nt] ! to be ju st or prope r.
1 Substituted by the, A.O . 1937, fo r ’ ‘L oca l Gov t” .
Assam C riminal L aw A mendment A ut [A ssa m A ct
»
(3) Nothing in this section -hall en tit le any
person against whom an ord er has been ma de under
sub-section (1) of section hi ( att. id in per son or to
ap pe ar by pleade r i n a ny matter con nec ted w ith the
reference to the said J udg es, and liic proceed ings and
rep ort of the said J udges shall be confiden tial.
^suspend P ' When an order under sub-section (11 of
opera tion oi •e ®t *on 16 has been made again.;' a person, the [ap pro -
ider und er p ria te Gover nm ent ]! may at any tone, wi thou t con di-
secti nn 1 C . tlons or upo n any conditio ns which such p > rson
accepts, dir ect the suspension or can cell atio n ol such
ord er.
(2) If any con diti on on which an o rd er- lias been
suspen ded or cancelled is in the opin ion of tb .. [ap pro
pria te Go ve rnme ntj’ not fulfilled, tl- [a pp ro pr iate
Gover nment]! may jevo kc die so. .; en sio u or can cel
lation, and ther eup on the person in whose favo ur
the suspension or can cell atio n was made ma y, if at
large, be arre sted by any police officer witho ut
wa rra nt, and the ord er under sub section 1) of section
16 shall be deem ed to be in full force.
(3) If the conditio ns on whit h such suspension or
can cell atio n has been made inclu de the exe cution of
a bond with or wit hou t sureties, the [app ropriate
Governmen t |! may nt once proceed to recover the
penalty of such bond.
(4) A Magistrate ol the first class shali in defa ult
of paym ent of such penalty issue, on - ppli cati on m ade
in this be ha lfb y ati officer o f th e [app iopr iatc Gov ern
me nt] ! specially emp owered , a warrant for the
att achm en t and sale o f the movab le pro per ty belong ing
to the defaulter or his esta te if In be bea d. On the
issue of such a wa rra nt the provi itms of sub . sections
(3) and (4) o f section 514 ol tl v Code shall apply to
such recovery.
25. (I) Th e [ap prop ria te Goy a nm cu t] ’ shall b y
Lonujoittees o r t j c , w r i | j11g > a p p O j n | s u c i. p, ,<.,n s 3 ,, f,i
to constitute visiting committees for the purp oses of
this Act, and shall by rules prescribe the functions
which these committees shall exercise.
(2 Such rules shall prov ide for oeriodical visit ,to
persons under restrain t by reason of an orde r mad e
uudcr sub-section (1) of section 16.
(3) No person in respect of whom any suc h order
has been made req uir ing h int to notify his resi den ce
or change of residence or to re por t him self to t he police
or to abstain from any specified act , shall be dee med
to be under res traint fur the purp oses of su bs ec tio n
P X
II OF 193 4J Assam C ri m in al L aw A me nd me nt A ct 39
26. Th e (app ropriat e Governor, h | J hall make ' e n o n t
to every person who is placed u n d er re st ra in t by u^Kje r r e s .
reason ol an order un dc i .ib- s > ti n "I ce tio n 16, m in t and
a m onthly allowant:t ■ c ' . support ol s • h amo unt as th e ir de pe nd -
is, in die opin ion ol die ,.i| •pin pria t nin ent], ence.
adequate lor the up ; ly ••• Ld w i may also
make to any rn > m be u of his Family or near . lativcs
who arc dependent on lu. i lor supp ort such allo wan ce
as may seem o the [app ropriat e. Gover nm ent ]
ap pro priat e in a ll the < '.rcuicsi.:nccs ol the ease.
Expla natio n.- In tin , o mm the expressio n “ under
restraint” has the s.- : n • • y ■ ■ in ; ' 2.> .
27. Th e [ app ropri.it ' I •ovi-rutm nt ]l may ma ke
rules prov iding I ’ m the pr oc ed ur e ’« be followed
rega rdin g the un til.c> '-: n o re i lcn< ind report to
the police l> y persons io ; upect ot oi orde rs have
been m ade under iectimi 16, d t the pla ce an d
ma nn er of cus tody ol all persons m< ted or co mmitter
to or detained in em tor b un de r trim . t
Power to
atakc rules.
Public atio n
of rules.28. AU rule s ma de un de r this Ac.t shall be
pu bli shed in tin G'/l ;. j' -' an d on such
publication shall hav e rf ie d as tf enacted in this Act.
29. No suit, pn iecutn n other ! ■ . d proceed ing B ar io su its ,
shall lie aga inst air, pc: • mi tho, which is m l ' ^ c ‘^ " t
go od fa ith 'lone m • > do it y ' j e . . j proceed-
Act, and the powe r. « r,j < t ..-ctiny t- 9 1 ol th to gs -
Code shall not b cxi , ; - I • .sm -i n | any pers on
arrested, com mitted or detained in custody under
this Act-
Explanation. No m r e a r s don- a used with
ou t reasonable oi legitim ate t . .use or care sh al l be
deemed as dorn- or used in ; sod I.nth.
, 30. Th e Ind ian Press ' I uc . cir low ers ) Act ,
S X T x x il l 1931, shall, in its •pplha t o A .r .c am enn.d
•f 19 31 . in the following man u :—
(1) Alte r section 2 oi dv \c i, me fod ew ing sue*
hea ding and sections shaii ■ : mse t- d , uam ch
« Prohibition r f pnbiiraf' n ■ > } ft lam information.
2A. Th e [S tate < ■ ; m , c l |* ma y, by nod -
fication in the official Ga zet te, pr < hi bn ! l"
ci th er absolutel y or subject to such condi- P £ ” mol
tions and r. striclw ox as may be ..epntiecl c c r,aJn ;n ro r.
in the notifica tion , the pub lica tion in any uiaiion .
new spa per , book or oth er docume nt ol any
class of i nfo rmation which, in the opi nion
of the [State Cover-uiAnt]*, tends l o
create an atm osp her e favourable *o the
gaining of ad her ent s to .he terro rist mov e
ment. ______ . •' _______
1 Snbstituled by t ie A. O 19 37 i- r ‘L- O” . j t
2 Substituted by th e A. () 1937 tor .. ’ -m
3 This Act ha ibce n rrpc n’trl try H e press <c bj» x liona “ic
Matter) Act, IgSl (Act 56 of lo t) .
« Substituted oy A. O 195° f° r ‘rovinuat .ovcmid'.nt.
90 Assa m C rimin al L aw am en dm en t A ct [Assam act
Pro hibition 2B. Ne ither the nam e n? r the designa tion nor
Oa
(.m e‘’ any words , signs or visible repr esentation s
t»!n wt tne s- disclosing ihc ide ntity of any witness in
, r i a trial by Commissioners appoin ted under
the Assam Crimina l Law Am end me nt
Act, 1931, shall, witho ut the permission
of the Commissioners , or, alt er th e ter mina
tion of the trial, wit hou t the perm ission
of the [ Gover nme nt by w hich the Com mis
sioners were app oin ted ] 1 be pub lished in
any newspape rs, book or ot her docum ent.
(2 j In sub-section £1) of section 4 of the Act
afte r clause (» ) the following words and clauses shall
be inserted, na mely:—
“ or which
(j) give any inform atio n in con traventi on of
a notification un de r section 2-A, or
(4) disclose the ide ntity of any witness in
con trav ention o f the provisions of section 2 -B .”
‘o r r r t r ;?" * 3 ' ' Whoever knowingly has in his possession
uf certain any new spaper, book or oth er docume nt—
proh ibite d
dosuiacntt. ( n\ die importation of which has b een pro hib it- VIII of
ed under t he Sea Customs Act, 1 078, or 1878,
( /> copies w h cre o l have been dec lared to be
forfeited to [G overn me nt] 3 under any law
for the time being in force,
shall be pun ishable wit h im pri sonm ent which nsay
extend to t hre e yea rs or vith ft .c or with bo th.
Penalty f» e “02 Who ever lias in his possession any news-
fouemon v!p aper book or ot he r do cu men t wfci h co nt ai ns an y
dotumcou w o r ds > signs or visible rep res entation s which—iM ll ln g to or
nDcouragln;
ihs cw nm ii-
'»n of eei- incite to or enc ourage , or tend to inc ite XI of 1878,
i« ln oSeaecs- to or to encoura ge, the commission of 1?0 8
any offence of murder, rob bery, dacoi ty,
or criminal int imida tion, or an y offence
punishable under the In dian Aims Act;
1878, the Explo siva Sub stance s Ac t, 1908,
or un de r section s 121, 122 A, 124
326, 329, 332, 386, 399, 400, 402, 435,
436 ,440, or 457 , *f the Indian Pen al
______ Code ;_____________________ _______________
1. Substituted by the A. O . 1937 forO JL. G.'!
2. Sections 31 io 35 inserted b> Assam Ast \ 11 o f 1933.
3. Sub » lu te d fo r ‘ His M ajes ty” by ibe A . 0 , 19 j0.
i n 07 193 41 Assam C riminal L aw A mpxdmext A< n 91
XXIII
1931.
of
or
(A ) dir ect ly or ind irectly express app rov al or
admi rat ion of any such offence in i man
ne r likely to enc ourage the com mis ion
of the offence,
shall, unless he proves th at he had such newspaper,
book or d ocum ent in his possession —
(i) in circum stance s indicating that he did
no t i nte nd th at it shou ld, and did not
know th at if could , be used for the
pur pose of disseminating any doc trin e
ten ding to fur the r or enc ourage the
ter roris t m o v o n rn t; or
(it) for the . pur pose of Zw w // < /r research or
stu dy n ot con nec ted with the furthe ran ce
or encoura geme nt of the terro rist move
me nt,
be pun isha ble wit h imp riso nment whic h mav
extend ed to three year s or with ‘fine' or both.
A u a a Act
i n of 1935.
“ 33. In s ection 31 an d 32, 'bo ok ', ‘do cume nt’ Meanin g of
and ‘news paper’ have the some me aning as in clauses “ book”
(1) (2) an d 5) respective ly of section 2 o f the In dian “ do cu m en t"
Pre s. (Emergency Pow ers) Act, 1931. " j y *
“34 (11 No Co urt shall ake c.ongnizance of Cognisance
an offence pu nis hable un de r section 31
section 32 except upo n co i pla int made
ord er of or under au tho rity frot the [ap prop ria te 32.'
Go ve rnme nt]1 or a District Magistrate em pow ered by
th e [ap prop ria te Gov ernm en t]' in this behalf.
(2) No comp laint shall be made un de r sub
sectio n (1) unles s the [app ropriat e Go ve rnme nt]’ or
th e Dis tric t M ag ist ral-, as th e case may be—
(n) is satisfied th at th e new spa per, hook of
docume nt in resp ect of which the offence
is alleged to hav e been co mmitted con
tain s words, signs or visible rep res ent a
tions whi ch ten d to furth er or enc ourage
the ter ror ist movem ent or the commission
of any offence in con nection with th at
m ov em en t, and
(4) is of opinio n tha t th e person alleged lo
have c om mitted the offence—
(1) int ended th at the new spa per, Ijook or
docume nt should, or knew tha t it could
be used for the purp ose of disse minating
any doctr ine ten din g to fur the r or enc our
age th e terror ist m ov em en t, or
(l») is a p erso n to who m the provisions of sub
sec tion (1) of section 16 of the Assam
Cr im ina l Law Am end me nt Act, 1914, ar
app lica ble.
□p o f op en ed
, under sec-
ti o n i 31 and
1, SubUituted by the A O. I i|7 f * i '<L,
92 Assa m C rim ina l L aw A mendment A ct [Ass am Aa
□Hence «
unde r “35. Notwith standing anyth ing con tain ed in the
see‘ Code, an offence punis hable under section 31 or
sttttioe 3J°ta*e c , *o n 3 2 ‘ 'hal l be cogniza ble and ba ila ble ."
b e cognizable
» ” d bailable. T he F irst S che dule
(See Section 3 and 6)
Any of Ik following offences, if in the opinion
of the [ap prop ria te Go ve rnmen t]1 the re are reason a
ble grounds for be lie ving th at sucih oflence has been
comm itted by ; ■ me mb er, or a p erson con trolled o r
instigated by a memb er, of any association of which
th e objects or method s inc lud e the commission of
anv of such offences, na m el y: —
(a) any offence punis hab le under any of the
following sections of the In di an Pen al XLV of
Cod e nan ielv , ections 121. 121-A, 122 ,8 W -
123, 118, 216, 302, 304. 326, 327, 328,
329, 32. 333 , 364, 385, 386, 387, 392
394. 393. 396, 397, 393, 399, 400, 401,’
<02 431, 435, 436, 437, 438, 440, 454
455, 457, 459, 460 and 506 ;
(ft) any offence un de r the
stances Act, 1908.
Explosive Sub - VI of 19 08
(c) any offence under the India n Arm s Act , X Io ft l7 l
1878 :
(d any atu rnpt or c onspira cy to comm it or
any a be inte nt of, any o f the above offences.
T he S econd S ch ed ul e
(See Section 16}
(1) An v offence pun ishabl e under any of the A c t x l y
following sections of the India n Penal of i860 ?
Code, nam ely, section 121. 12i-A, 122,
123. 148. 216, .302, 304, 326, 327, 329,
33-’ , 333. .392 , 394, 395, 396, 397, 398,
399, 400, 401, 402, 431, 435, 436, 437,
438, 440, 457, and 506.
(2) Anv offence under the Explosive Sub -
stance s Act, J90C. V I o f 19 °8 ’
(3) Any -lfe nc e under the In idan Arm s Ac t, x i of l«7(
1878.
(4) Any at te m pt or co nspiracy to com mit , or
anv ab etm en t of. any of the abov e
offences.
1 Su bitih tte d by the A. O . 1937 for " L .G ” .