The Bihar Control of Crimes Act, 2024
Bihar · state statute
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AN
to make special provisions ,o.,n. .-oilJ of anti-sociat elements acting in anymanner prejudicial to the maintenance of public order, and for matters .o"nn..i"itherewith.
Be it passed by the Legislature of the state of Bihar in the seventy fifth yearof the Republic of India as follows:
1. short title, extent
"ro ""-::flJ;:;',.-1. This Act may be called the Bihar Control of Crimes AcI,2OZ4.2. It extends to the whole of the State of Bihar.
3. It shall come into force immedtately on publication in Bihar Gazette.2. Defination. -
In this Act, unless the context otherwise requires_
a. "acting in any manner prejudicial to the maintenance of public order,,means a person is engaged, or is making preparations for engaging, inany of his activities as anti_social etemen[, which affects aOr"e.Jefy-, o.are likely to affect adversely the maintenance of public order,Explanation: - For the purpose of this sub_section, public order shall bedeemed to have been affected adversely, or shall be deemed fif<efy tobe affected adversely, inter alia, if any of the activities of any of thepersons referred to in sub-section (b) direcuy or indirecfly, is'causinjor calculated to cause any harm, danger or alarm or a feefing oiinsecurity, among the general public or iny section thereof or a giaveor widespread dano-er to life or public health or ecological syste-m oidisturb the life of the community thereby resulti-ng in' tosi ofconfidence in administration
b. "Anti-social element,, means a person who
i. commits, or attempts to cornmit or abets the commission of anyoffence punishable under chapter XVI or Chapter XVII of the Indianpenal Code; or
ii. commits or abets the commission of, any offence connected withtrafficking in women and chirdren under the Immorar Traffic
( prevention) Act, 1956; or
iii. commits or abets the commission of any offence under theProtection of Children from Sexual Offences Ac.,201.2; otiv. by words or otherwise promotes or attempts to promote ongrounds of religion, race, language. caste or community or anyother grounds whatsoever, feelings of enmity or hatred'betweendifferent religions, racial or language groups or castes; orv. has been found passing indecent remlrks to, or teasing women orgirls; or
vi, has been declared as a Goonda as per provisions of Bihar police
Manual, 1978; or
vii. commits or attempts to commit or abets the commission of offenceof manufacturing or selling or transporting or transferring or illicit
fr6n rrq" (rr<tur<q). fiqd, 2024 11
d.
trafficking or converting or repairing or testing or proving anyfirea,rm or ammunition, or being mJmb"r of ari organised crimesyndicate or any person on its behalf possesses o, cirrie, fi."u.,or firearms or ammunition in contravenuon to the provisions of theArms Act, 1959.
Explanation-1: For the purpose of this sub_section, ,,illicit trafficking,,means the acquisition, sale, delivery, movement or transfer offirearms and ammunition into, from oi within the teriitory of India,if the firearms and ammunition are not marked in accordance withthe provisions of the Arms Act. 1959 or are being trafflcked incontravention of the provisions of the said Act incluiing smuggledfirearms of foreign make or prohibited arms and prohi-b-ited
ammunition.
Explanation-2: For the purpose of this sub_section, ..organ,zed crimesyndicat€".means a group of two or more personi who, actingeither singly or collectively, as a syndicate or gang induiging iiactivities of organized crime.
Explanation-3: "Organized crime,, means any continuing unlawfulactivity by any person, singly or collectively, either as a member ofan organized crime syndicate or on behalf of such syndicate, byuse of violence or threat of violence or intimidation or coercion, orother- unlawful means, with the objective of gaining pecuniarybenefits. or gaining undue economic or other advintage for himselfor any person; or
viii.commits or attempts to commit or abets the commission of anyoffence in respect of sand, punishable under the Mines andMinerals (Development and Regulation) Act, 1957 (Central Act 67of 1957) or under the Bihar f,4inerals (Cbncession and prevention ofIllegal lvllning, Transport and Storagej Rules, 2019 or any other lawfor the time being in force; or
ix. distills, manufactures, stores, transports, sells or distributes anyliquor, intoxicating drug or other intoxicant in contravention of anyof the provisions of the Bihar Excise & prohibition Act, 2016;Narcotics Drugs and psychotropic Substances Act, 1985, asamended from time to time or any other law prohibiting suchactivities for the time being in force, and the ruies, notificauonsand orders made thereunder, or in contravention of iny other lawfor the time being in force, or who knowingly expends or appliesany money or supplies any animal, vehicle. vessel or otherconveyance or any receptacle or any other material whatsoever infurtherance or support of the doing of any of the above mentionedthings by or through any other person, or who abets in any othermanner the doing of any such thing; or
x. commits or attempts to commit or abets the commission of anyoffence, punishable under Chapter XI of the InformationTechnology Act, 2000 (Central Act 2t of 2OO0); orxi. either by hlmself or as a member of or leajer of a gang illegallyand unauthorisedly, by use of force or threat or b-y any olheiunlawful means, takes possession or attempts to take possessionof any land or house or any other property whether belonging to
.. the Government, local authority or any other person.
"Commissioner" means the Commissioner of a Division and lncludesany officer specially empowered by the State Government to exerciseall or any of the powers of Commissioner under this Act."Detention order" means an order of detention made under Section 12of this Act.
t2 frtn 'rqc (ortlqrrq), u qrd, zozt
e, District Magistrate,, includes an Additional District Magistrate orother_officer specially empowered by the State Goveinment inbehalf.
any
th is
f, The phrase "commits an offence,, wherever used in relation to an anti_social element in this Act. means a person, against whom, duringtwenty-four months immediately preceding the cJmmencement of anyaction under this Act, not less than two cases in which police reporthas been filed in the Court of law showing his involvement in offencesreferred to in sub-section (b).g. the word "abet,, shall have the same meaning as assigned to it underSection 107 of the Indian penal Code, 1g61.3. Externment, etc., of anti-social elements, _
1. Where it appears to the District Magistrate that-any person is an anti-social element, and(i) that his movements or acts in the dlstrict or any part thereof orin any part of the State are causing or are caliuiated to causealarm, danger or harm to persons or property; and(I) that his activities as mentioned in sub-clause (i) cannot beprevented without removing him from tne specified place orplaces.
a.
b.
th-e District Magistrate.sha[ by notice in writing inform him of the generarnature of the material allegation. against_ him in respec[ of clauses (al "rd (b) ;;;shall give him a reasonabre opportunity of tendering in exptanation .ig'araing irie;.-2. The person against whom an order unoer ihis s"aion'ii propoi"l iobe made shall have the right to consult and be defended dy
" .;;;;of his choice and shall be given a reasonable opportunity of examininghimself, if he so desires, and also of examining any other witnesseithat he may wish to prcduce in support of his Jxplanation, ,ntess foireasons to be recorded in writing the District Magistrate is of opinionthat the request js made for the purpose of vexation or delay.3. The District Magistrate on being satisfied that the conditions specified
.in clauses (a) and (b) of sub_section (1) exist, may by order in writing_(a) direct him to remove himserf outsidi the district or. purt tnu."oi, i.any part of the State as the case may be, by such route, if any,and within such time as may be specified in the order anO [o resisifrom entering the district or the specified part thereof or of theState, until the expiry of such period. not exceeding six months asmay be specified in the order;
(b) (i) require such.person to notify his movements or to reporthimself or to do both, in such minner, at such time and to suchauthority or person as may be specified in the order;(ii) prohibit or restrict possession or use by him of any such articleas may be specified in the order;
(iii) direct him otherwise to conduct himself in such manner as maybe specified in the order; until the expiry of such period, noiexceeding six months as may be specified in the order.4. Permission to return temporarily. -
. The District Magistrate. may, by an order permit any person in respect ofwhom an order has been made under clause (a) of sub_section (3) of Section 3 toenter or return, for temporary period, into or to the area from which he was directedto remove himserf, subject to such conditions as the District Magistrate may speiiryand may at any time rescind any such permission.
5. Extension of period of order _
. The District Magistrate may, after giving except where for reasons to berecorded in writing he is satisfied that it ii imfracticabre so to do. to the person
:.oncelned, an opportunity of making a representation in that behalf extenO fromtime to time in the interest of the generar pubric, the period specified in the order
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(ifflrqrrur), ,t4 qd, zozt 13
made under Section 3, but the period so extended shall in no case exceed two yearsin the aggregate.
6. Appeal. -t. 4n, person aggrieved by an order made under section 3 or section 4 orsection 5 may appear to the commissioner within rineen oays rrom in-edate of such order.
2. The Commissioner may either confirm the order with or withoutmodification or set it aside and may, pending disposaf of tn" uppuJ,stay the operation of the order subject to such terms, if ant;;:-;;thinks fit.
7. Recognizance for certain purposes. _
1. The District Magistrate or the Commissioner may, for the purpose of_a. Securing the.attendance of any person against whom an order isproposed to be made under Section 3 oi has been made but itioperation has been stayed under Section 6; orb. Securing the due observance of any direction, requirement,prohibition, restriction or condition specified in an'order .uJ" irirespect of any person under Section 3, Section 4, Section 5 orSection 6 require such person to enter into a bond, with or withoutsureties, and the provisions of the Code of Criminal pro."Jri",
1973 sha mutatis mutandis apply in relation to sucn Uona iiEeyappry in reration to bonds executed or required to be executedunder the said Code.
2. In particular, and without prejudge to the generality of the foregoingprovisio ns:
a. the District tvlagistrate while issuing notice to any person undersub-section (1) of section 3, may islue warrant foi his arrest withendorsement thereon of a direction in terms of the provisions ofSection 71 of the said Code and the provisions of Sections 70 to g9
of the said Code shall, so far as may be apply in relation to suihwarrant as if the District Magistrate were a Court;b. if any person who is required to execute a bond ior the observanceof any direction, requirement, prohibition, restriction or conditionfails to do so, he.shall be commifted to prison or, if he is utr"uJVlnprison, be detained in prison until the period for which ihedirection, requirement, prohibition, restriction or condition is tooperate or until the time he executes the bond with or withouisureties, as- the case may be, in terms of the order, ana tneprovisions of Sections Lfg, LZO, f27, !22, 123 and 124 of the saidcode shall m.utatis mutandis apply as if the District Magistrate orthe Commissloner were a Court;
c. Sections 445, 447 and 448 of the said Code shall rnufaflsmutandis appry in reration to aI bonds executed under this sectionas if the District Magistrate or the Commissioner were a Court.8. Nature of evidence. -
himself as to whether the condition necessary ror ttre maring or confirmation of anorder under section 3 or section 5 exist or not take into coniideration any evideniewhich tle- considers to have probative varue and the provisions of the Indian EvidenceAct, La72, shall not appty thereto.
9. Rescission of order.. -The.District Magistrate or the commissioner may atany time rescind an order made under Section 3, whether or not such order wasconfirmed on appeal under Section 6.
10. Revocation or modification of orders. _
Order under Sections 3, 4, 5 and 6 may at any time be revoked or modifiedby the state Government provided that the revocation oi mooirication shall not be aBar to the making of a fresh order under Section 3 against the same p"rron in *y
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case where fresh facts have arisen after an order of revocation or modification of theorder by the State Government.
11. Forcible removal of externedcontravention of order and detention. _
anti-social element in case of
1. Where, after an order_is made against any person under Section 3,Section 4, Section 5 or Section 6 suih person_
a. has failed to remove himself from the district or part thereof or anypart of the State as directed by the order; orb. has re-entered the area, from which he was ordered to removehimself durtng the period of operation of that order.the District Magistrate may cause him to be arrested and removed inpolice custody to such place outside the area specified in the saidorder as he may direct and subject to such conditio"a ;, ;;y;;necessary.
2. Any police Officer may arrest without warrant any person reasonahlvsuspected of an act.or omission specified in suU_sectron 11);;;;h.iiforthwith forward the person so arrested to the nearesf' erecrtireMagistrate who shall cause him to be forwardea to tfre OistiictMagistrate who may thereupon cause such person to be detained incustody for not more than the period of three months,
12. power to make "rolll"otT;ll"s certain persons. - The stareGovernment may. -1. If it is satisfied that there is reason to fear that an anti-sociar erementcannot be prev-ented.from acting in any manner prejudicial to themaintenance of public order otherwisi than by t"n" i_rLOiui"detention of such person, make an order directing that such anti_soililelement be detained.
2. lf, having regard to, the circumstances prevailing or likely to prevail inany area within the rocar rimits of the juriadiction 'of a DistrictI\4agistrate, the State Government is satisfied that it i, n"i"rru.V Io i'odo, it may by an order in writing direct, that during such p"lioO uimay be specified in the order, such Oisirtct Magistrlte may als-, tfsatisfied as provided in sub_section (l) exercise ihe power conferieAupon by the said sub_section:
Provided that the period specified in an order made by the StateGovernment under this sub_section shall not, in the first instanieexceed six months. but the State Government may, if satisfied aiaforesaid that it is necessary so to do, amend such'order to extenJsuch period from time to time by any piriod not exceeding six montniat any one time,
3. When any order is made by District Magistrate, he shall forthwithreport the fact to the. State Government together with the g.rnO.'onwhich the order has been made and such -otner particularJ ur, ln ni.opinion, have a bearing on the matter, and no such order sharr remainin force for morethan 12 days after the making tnereof unless, in tnemeantime, it has been approved by the State Government:Provided that where under Secflon'19 the grounds of detention arecommunicated by the officer making the order after five Oays but noilater than ten days from the date of detention, this, sub-section shallapply subject to the modification that. for the words;,twetre Oays,,, inewords ,'fifteen days,, shall be substituted.13. crounds of detention severable. _
. Where a person has been detained in pursuance of an order of detentionwhether made before or after the .o.,n"n."r"[ioi *,u-iinu. contror of crimes Act,2024 undet Section 12 which has been made on t*o o. ,o.u grounds, such order ofdetention shall be deemed to have been maae sepirateiv on each of such groundsand accordingly -
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a. such order shall not be deemed to be invalid or inoperative merelybecause one or some of the grounds is or are: -
i. vague;
ii. non-existent;
iii. non-relevant;
iv. not connected or.not proximately connected with such person; orv. invalid for any other reason whatsoever.
and it is not therefore possibre to hord that the Government or officer makingsuch order would have been satisfied as provided in section r2 with reference to thEremaining ground or grounds and made the order of detention.
b. The Government or offtcer making the order of detention shall bedeemed to have made the order oi detention under the said Sectionafter being satisfied as provided in that section with reference to theremaining ground or grounds.
14. Execution of detention order, _
The detention order may be executed at anyprovided for the execution of warrants of arrestProcedure, 1.973 (2 ot t974).
15. Power to regulate place and conditions of detention, _
Every person in respect of whom a detention order has been made shall beliable-
under such conditions, including
discipline and punishment for
Government may, by general or
15
place in India in the manner
under the Code of Criminal
a. to be detained in such place and
conditlons as to maintenance of
breaches or discipline as the State
special order, specify; and
b. to be removed from one place of detention to another place ofdetention, by order of the State Government.
16, Detention orders not to be invalid or inoperative on certaingrounds. -
No detention order shall be invalid or inoperative merely by reason_
a. that the person to be detained thereunder is outside the rimits of theterritoriar jurisdiction of the state covernment, or officer making tneorder; or
b. that the place of detention of such person is outside the said limits.17. Powers in relation to absconding person. _
1. If the State Government or the District Magistrate mentioned in sub_section (2) of Section 12 has reason to believe that a person in respeitof whom a detention order has been made, has absconded or iiconcealing hjmself so that the order cannot be executed, thiGovernment or the District Magistrate may_
a. make a report in writing of the fact to a Chief ludicial Magistrateor a Judicial Magistrate of the first class having jurisdictio; in theplace where the said person ordinarily resides;
b. by order notified on the official website direct the satd person toappear before such officer, at such place and within such period asmay be specified in the order.
2, Upon the making.of a report against any person under clause (a) ofsub-section (1), the provisions of Sections gZ, g3, g4 ana eS ofiheCode of Criminal procedure, t973 (Z of 1974) shall apply ln .esped oisuch person and his property as if the detention order'made igainsthim were a warrant issued by the Magistrate.
3. If such person fajls to comply with an order issued under Clause (b) ofsub-section (1), he shall, unless he proves that it was not possibie'forhim to comply therewith, and that he had, within the period
"p".inJin the order, informed the offlcer mentioned in the order'of thereasons which rendered compliance therewith impossible and of hiswhereabouts. or proves that it was not possible for him to so infor;the officer mentioned in the order, on conviction, be punished with
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imprisonment for a term which may extend to one year or with fine, orwith both.
4. Notwithstanding anything contained in the code of criminar procedure,
L973 (2 of f974) every offence under sub_section (3) shall becognizable.
18. Power to search and seize. -(1) The State Government or the District Magistrate, may, by general orspecial order, empower any police offiier not' betow [he rant orInspector of police to search any place, stop and search any vessel,vehicle or animal, and may seize anyihing which he has reason tobelieve, has been, is being, or is about t6 be used for any activiiywhich may, in any manner, be prejudicial to the maintenance'of publiiorder.
(2) Any police officer so empowered shall, forthwith, send report to theDistrict Magistrate of every seizure made by him, and till the receipi oitheir orders, may keep in custody anything so seized or take suchother steps for its safe custody, as he may think fit.(3) The District Magistrate may issue such oider, as he deems fit, for thedisp_osal of any such property seized under ilause (f) by deslrudlon,confiscation or in such other manner as he may d'irect and such anorder.. shall be subject to confirmation by the Advisory BoardconstitutedExcerpt shown. Open the full act in Lexace.