LexThe Gujarat Habitual Offenders Act, 1959.
Gujarat · state statute
Open in Lexace · Ask the AI about this act$27
'I'BBBODAY HAlJlTUALOIIBIDBBSACT,1959.
CON~TS.
,
PBIlAJOLB.
SJWnONS.
CHAPTER I.
PBEIJVTNABY.
1. Short title, extent and commencement.
2. Definitions.
CRAPTER II.
RlwIsTRATION OJ' HABITUAL OnENDERS AND RESTRICTION OJ'
THEIR MOVEMENTS.
•
3. Power of State Government to direct r~ation of habitual offenders.
I
4. Procedure for preparing a register o.f habitual offenders.
5. Charge o.f register and alterations therein.
6. Power to. take finger and palm impression, foot-prints and photographs
at any time.
7. Registered Offenders to notify change of residence and to report them-
selves. -
8. Procedure by District Magistrates Qn change of residence o.f habitual
Offender to other district.
9. Duration of registration and re-registration of habitual offendeTIi.
10. Right to. make representations against re-registration, etc.
11. Power to restrict movements of registered Offenders.
12. Power to cancel or alter restrictions of movements.
13. PQwers under sections 11 and 12 also exercisable by certain Magki;rate3.
CHAPTER IIL
CORRECTIVE T1tArNING QF HABITUAL OFFEh'DEP.S.
14. Establishment Qf corrective settlements.
15. PQwer to direct habitual offenders to receive corre,tiTe training.
16. PQwer to tre.n8fer Qr discharge from om:rective settlement.
/
SBtmo •
CHAPTER IV.
11. Penaltyfor failure to complywith certain provisionsof the Act.
18. Arrest of persons found out side restriction area or corrective settlement.
19. Enhanced punishment for certain previously convicted persons.
2(). Punishment for certain registered Offenders found under suspicious
• circumstances.
21. Penalty for failure to arrest a habitual OHender.
CHAPTER v.
~ous.
22. Btu-of Jurisdiction.
23. Bar of ~ Proceedings.
24. Power to delegate.
25. Power to make rules.
26. Savings.
27. Repeal and Savings.
THE ScmmULE •
•
•
BOJIIBI;'f.Af1tWe.LXI01'1•• ~
[To BoKBAY ILunro.u. OnDDBBS AcT, 1959.]
~-- , "'~ 'J.Jm-19~the ~ •• Vaioing of habitual oIenden
• ~ \A 2..- ,4 3, C":\ ~ "llr
WHEREAS it is expedien to make -better Pl'O~iaio~ for the,....,..treatment~ "'\
training of habitual offend, tr ~t~r ~t~ ; l! IB~r.eQy~~~ ~ R Pq ~ ~
in the Tenth Year of the Repub~e of India as fOllows:- r
£"1)V~L
PuLnlIlUBY.
1. (1) This Act may be called the Bombay Habit~ Offenders .Act, 1959. ~tti~
(2) It extends to the whole of tht ..st.h <j6;~' ~
(3) It shall come into force on such date 88 the State Government m.ay, by
notificatioo iD the CfjficitJlGafJttl8,appoint.
2. In this Act, unlessthe context otherwiserequUes,-
Vof (a) •• Code " ~e~s the Code of Criminal Procedure, 1898;
1898.
(6) "(lQrrective settlement" means any plao6 established, approved or certified
as a corrective settlement under section 14 ;
f l\:licl
o ,~~ "'Atm•••
(.) U habitual offender n means any person who, ~iDCehis attahring the age
of eiglheD years,-
~
Definitions.
••• • ",.. 0Ji: ••••• .hi, 1.[t" :••. LXI
(j) •• prescribed » mtaD8 pzescribed by iules made UDder this Act ;
(g) ••regist.eredofleJlder••tneanBa habitual otllDder!egisteredor re--xegi.stered
underthis Act ;
Jp)••8Cheduledof1'enoo•• means an oifencespecifiedin the Scheduleor an
offenooanalogousth~reto ;
•
, CHAPTER II. •
I powwol
State
~tudiNct
~~
~
REGISTRATION 01' HABITUAL OPRNDEBS AND RlCSTRIOTION 01'
THEIl\ MovEDNT8.
3. The State Govemment may direct the District Magistrate to make a register
of habitual ofFenders-withiJJ"hisdistrict) by entering therein the names and other
prescribed partiCulars of such offenders.
1'rocled1mltor 4. For the pJUPose of carrying out the dirootion given Under section 3, the
=-a District Magistrate or any offioorappointed by him in this 'behalf shall, by notice
in the prescribed ft rID to be serv~din the prescribed manner, call upon every habitual
offeDdIaI. offender in the district-
(a) to appear before him at a time and place specified in the notice ;
(b)to furnish such iniormati('D 88 may be necessaiY to enable him to enter
the name and other prescribed particulars of the habitual offender in tl;le
register; and
(~)to allow the finger and palm impressions, foot-prints and photographs of
the habitual offender to be ta1ceD:
flroVid:edt~ the name and other prescribed p.!rtioulars of a habitual offender
shall not he ellter6d in the register,funle he has bi8n gh-en reasonAble oppo1tunity
of showing cause why such entry should not be made.
=~5. (1) The register shall be placed in the keeping of the Superintendent of P,)1ice
at___Of,lie district wlIo shall, frojntime to time, repott to the District ~strate any
tbeniD. &1teiations whioh ought, in ljis opinion, to be made therein.
(2) A.ft;erthe register has been placed in the keeping of the Superintendent of
Police no'fr~try s.hallbe made in the register,nor shallany entty be cancelled,
~xcept by or under, an order in writingof the DiatJict ~ate.
6. The District Magistrate, or any officer appointed by him in this behalf, may
at.any time order the.r and pWl impressions.foot..~inta and ~otographs, of
any registered oft'enderto be taken.
li931
'I. (1) Every registered offender IbU notify to such authority, and
manner, 88 may be preacribed. any cMnge or iatended clumge cif his
residence:
in such RegiIfered
ordinary offenders to
notify llbaDge
of rtldiden(;6
• ~~~rl
Ptovided that where 81lch oft'ender eMngeA, or intends to change, his ordinary them861v68•
•residenceto anotherdistrict (wh.etli8rwithinthe Stateor not) he shallnotifythe
eltangeor intended changeto the District Magistrate.
(2) The Dmmct 1rfa.giBtt&temay, by order in writing, direct that any registered
-«ender shaD-
(Q)report himself once in each month, or where tjbe District Magistrate for
reuons specified in the order so directs, more frequently, to such authority, and
in 8U<'Jl m~r, as may be ~ ~ the order, and
(b) n9tify any absence or intended absence from his ordkary resUlenoeto the
aforesaid authority: .
Provided that the District :Magistrate may ~xempt any such offender from notify-
ing any absencp or inter.ded absence from his ordinary residence for such p'&iod, and
under such conditions, as to him appear r~nab1e.
8. (1) Where any registered offender changes his ordinary residence to another ProcedU18by
district within the State, the District Magistrate of the district in which the {)ffender~ot
illregistered Ilhallinfor,mthe DiStrict Magistrate of the other distI ict of such change, :=fand at the lIUIletime fUiniahhim with the name and other particulars relating to the residence or
registered oft'ewle~in tije register. . ~~ to
other diItriot.
(2) On the receipt of such information, the District Magistrate of the other
district shall enter in his register the name and other particu.Jats of t registered
offender furnished to him, and inform the District Magistrate of the first district
of such re~:ration, and eupon such District Magistrate sh.allcancel from his
register the entry relating to that offender :
Provided that where a registered oft'enderclmr.geahis ordinAr.yresidence to another
district outside the State, ~ District Magistrate of the first distric.,'tsht\ll, while
furnishing the District M:agistrate of the other district ""ith the name and other
partieuJ3rs of the registered oft'end.el', make a req'llest to that District Magistrate
tJlat he may be informed of the &tepe, if any, "Which may have been taken in
relation to the off«lder under any law for the time being in force in that other
district; and upon the receipt ofsuch information the District Magistrate of the first
district shall cancel from his register the entry relating to that offender.
(3) Uwn the entry of the name and other particulars of a registered offender in
any register in the State under sub-eection.(2}, the prm~oIl8 of this Act and the
nales made thereWider sliall apply to him as if he haa been registered, in pursuance
of a direction given ttnder section 3, in the register of the district to which he has
changed hiB ordinary residence.
9. (1) Subject to the provisi n of snlrsection (3), tJie registration of a habitual Duration of
.fider under this Act ihaJt Unless earlieic.noelled,cease to be in £0 00 On the ~
~ 'i:l:.1frQmt1aedate olJUChregimation, and on wah canoel1atio.oor~~Cl6ad __ flt_. 01-•••••••
-r-<l, oft' 1.
[tIU :Bom.IiII
(I) ~1Uting the cuceDatiDn,or ezpiry ofchIratien.ofregistiation a habi-
tual •••• ..,. be r.e-"8iaLerulin aocordauce • •• proviaiou of tlUs Act
r8h#ng to regiatJatioI\,u often as he is convicted ofone or more of the echedu1ed
oHeneesat &I\Y time after snob canceDati(¥l.,or expiry; and eubject to the provisions
c4 ~ (3), the re-reg.istrationabaft,un1eaBearlier cancelled,ceaseto be in
. fOrceOIl the expiry of five years froni. the date of such re-registration.
(3) Whet'e a registered offender is, during the ~od of registration or re-registra-
ticI1,oonviJ;rt;edof one or more of the scheduled o1fencesand 86Iltenced to a stibstan-
ave term of impriBOIUllent,the duration of registration or re-registration lIhall
be u:tended for a period of five ~from the date of his release from such
Dn~t.
11. (1) Any pe1'BOllaggrievectby the registration (Ifre-regjstrationof his name
DI¥lersection 4, or as the case.may be, section 9 or by an order under sub-section (2)
Ofsection 7. may within the preecribed period make a representation to the State
GoMrmneDtagainst BUchregistration, re-registration or order.
(') ~e State Government &lulll,after ~ering the representation, and giving
the agg~ed person an opportunity of befug heard, either confirm or cancel the
regj&tration, re-registration or order, &sl1e case may be, and shall in the case of
confirmation record a brief statement of the reasOIlBtherefor.
••1IilIIG•••••
of
u. (1) If in the opinion of the State Government it is necessary or expedient
in the interests of the general public 0 to do, the State Government may, subject to
the provisiODSof sub-section (4), by er direct that any registered offender shall be
*-fricted in his movements to such area, and for such period not exceeding three
18"J8,as may be specified in the omtt'.
(2) &for making any 8UC~ order the State Government. shall take into
0fJIIiJideratia the follewin8 matters, that is to .y,- _
(a) the nMu;reof the oft'encesof which the registered offender has been convicted,
a.nd the cireum.stan.eesin wh.jeh the offences were committed ;
(6) whether the registered offender followa any lawftU ~upatiQn, Ilnd whetJler
Brmhoccupation is conducive to an honest and settled way of life and is not p1erely
pretence for the purpose of facilitating the ooxniniAionof crime;
(D)the suitability of the area to wilich his movement8 are to be restricted ; and
(4) the manne in which the registered offender may earn his living within the
• . n area, and the adequacy of arrangementB which are, or are likely to be,
nailable therefor.
(3) A copy of the order shall be served on the regisrered offen4er in the preaaribed
manner. )
(4) The period Jpecifi.edin an order under sn1rsection(1) shall in no case extena
beyond the period of registration or re-registration, as the case may be, -referred to
in section 9.
lIbaD.OO1U'VJerthe
maybe applicable.
11. TheState Govet'IlDlellt D1&Y,hy order,cauoeJany ord81'madeunder section11,
or del auyareaspecifiedin &IIerder UDdert1Iat aectioD:
PIoridai W bef4q JllAkiM ~ ta.State
_m8.m~~~ •••nm.~.
I
t (1)88it at110•• p!O __ of." •• _(~. poowe1'Iof tJle Stat&Ponn UDder
ao.~ ~ ~ 11and~ marbe exuciBed'" by a 1ttaPate havingucliioDa 11
powerto &Oi 1mderseotion110of the Oode,hut wifihoutprejudiceto the exerciseof~~:
.....,.... UJ¥lerthat seetionof tlleCode. bycert6in
~., (e) A M~te acting Undersection 11 or 12 ahaJlfollow,as nearly as may be,
the Ji'oeedure Jaid down in sectionS11', 118, 114;IUSand 117of the Codefor an
order requiringsecu,ityfor goodbehaviour:
Provided that the order iD.wtitiug l'eferredto in sootion112of the Codeshall, in
addition to setting fo"th the substance of fJle.informationreceived,state the term,
n~ exceeding~ee yeartJ,during whichthe order ofreatrictianahallbe inforce.
(8) Wherethe Sf8te Governmtnt has &lreadymade an order under sooilion11
in r.e&pectof a habitual oft'ender,the Magistrate shall not exercise any powers
conferred by this section in xespect of the MIntl habitual o&nder, d~ any pexiod
in whichthe order ofthe 8f8te Governmentisin force.
CHAPTERm.
14. (1) For the purpose of placing therein such ha.bitual offenders a8 are EstabUsh.
directed to xooeivecorrectivetraining undor this Act, ~heState Governmentmay, !I1emGf
by notifioation in tho OJftoialGatette, establish ana :maintain in the ita'te as :::ce:::fBm&nycorrective settlements as it tJriDksit. .
(9) The State Governmentmay also approve or certify any.privately managed
inafi:tution(whetherknownas a settlement or othetwiBe)as a corrective settlement
for the purposesof this Act. ,
15. (1) Where the Sf8te Governmentis 8atis:fi~ from the report of the District p~ to
~te or othenvise, that it is expedient with a view to the refOl"nl.ation of ~tual
a registeredoflenderandthe preventitinof crime,that the registeredo:tl'enderBhonldoffenderl to
receivetraining of a cor:rectivecharaeter for a 8Ubstantialperiod,the State Govelll-~.
mentmaybyorderin writingdirect that ,theregisteredoffendershallreceivetraining :rot::'of" COIfGVe character for such period, not exeeeding the duration of his
registration or re-r~tion, as may be specified in the order.
(9) Wherea habitual oft'ende, who ie not more than forty yeara of age,- •
(G)is convicted of any o:ft'encepunishablewitJI.imprisonment,or
(6)isrequiredinpnrsuaJl(leof seetioWIO of the Codeto exeentea bondfor his
goodbehaviour,and the court or the M'.agistmteis 8!ltisfiedfrom the evidence in
the ~ .00 other ~teriaJB on record tDat it is expedient with a view to his
Hf~tion and the prevention of crime, fiat he.aould receive training of
a correctivecharacter for a BUbstantialperiod. the (»urt or the Magistratemay,
inlieuofaen~neinghimforllld1.ofI~ OJ.',•• the cue maybe,reqv.iriP.ghimto
UiBOU.'telftIDh bond, ~ that he shall receW~corrective training for Rcb term
JaOt" tUn twoJ101'more ilIr.o.•• ,.... II the Ooari or the lIagistratAI
-, Mt-ujne.
59U BorJsbDrB 0Jtt••• Aet; 1SS9
feY)Before giving -any~ 1U14wIllb-tection (1) or 811b-eection(I) the
8fIlti&~ the eo1Iltor the ~te. as the case may be, shaD-
e.)COJ1lJIl1tthe officerprescribedon theoapacity of the eorreetivesettlements
to receive the habitaal offender,
(6)take in.floconsiderationthe ~ ana mental conditionof tJle offender,
_ JU8sUitabilityfor receiving corrective ~ in a corrective settlement,
and
(e)give a reuonabJe oppoif;unityto tJle offender to ahow ea1llMlwhy such
direction ahould not be ~ .
(4) A habitual oifender, in rfllpect of whom a direction to recehte corrective
~ Me been ~, shall be plaCedin a correctivesettlementfor the ~ of
his training, and whilein Bllchsettlement shall be treated in sueh m&nIlerand
~ l!II!ehtrai.ning as may ~ pteeoribed.
16. The ~te Government, or any oftieer authorisedby it in this behalf, may
at any time by order in writing direet any: habitual offender who may be in ,
a ~ settlement to be transf6rred to imother corrective settlement or to be
discltargedtherefrom ; and accordinglyhe shall be 80 transferred orJ as the case
maybe,~.
CHAPTER IV.
~ b 17. A habitual offenderwhowitJioutlaWfule:z:euae,the burden of provingW'AiCh
failure 10 ahalllie him -ClOIDplywitlt upon,
oert.m
~ ~ (II) fails to appear in compliancHlwith a notille issued under section 4:, or
~heAeL
(0)intentionally omits to furnish any informationrequired under that section,
or furnishes a8 true any information which he know&, or has reason to
b1elieve,to be false or--doesnot believe to be true, or
(e)refusesto allowhis fingerand palm impreBBions,foot-priIitaand photographs
be fJlkenby any person acting und.eTsn Ol'tiel' passed under section 6, or
• (d) fails i»cempIywith the provisionsor 8Ub-tlection(1)of _tiOD 7 or with an
order of the Distriet Magistrate under sub-section (2) thereof or with an order
under section 11,
may be AlTested without warrant, and be ~ed-
(a) on fi.rstconviction, "it]i impri80nmentfor a term whieh may extend to
six lJlOJ:ltJ1sor with fiMwhiChmay extend to two hundred rupees,or~ith both,
ADd
XL"of
Il1O.
if the~1icaI-"" ~ •..t __ ~ ._....3-:.. •••••••" ~~... nM.•.• -.... _ ~_.... • ~ fIDIlDI!I8U1 a cca~.
~ in a corrective ~ it tatiBW iaal it is expedient with a "jew to
U reformation and the prevention01 orim , tJlat 'he eboald reaeive training of
• ~ eDaracterfor a 8IIbItantiat ~ the 00IIl1i may,in lieu of aenteneing
tie offenderto any puniahment under this eection, direct. after giving JUan8IL
epportuuity of"showing C&ue (and after oonsulting the officer pr4llSCribed011 tile
.pacity of the corrective settlements to recene him) that he shAll receive correc-
tive training in a corrective settlement for such term not exceeding three years.
Mit maydeterm.ine.
18. If any person-:- .AneH .,
(eI)is found outSide the area to which his movements have been nstrieted ill I;:r--.OODtl'8ventionof the eonditioDllunder which he is permitted to leave sueh area, Ucle~
or oorre~
MtitJeaaea'
(6) escapes from any corrective 8Gttlement in whieh he is placed.
he may be arrested withou.t warrant by a police offi.eer,pol·co patil or viIlcge watch-
man and taken before a Magistrate who, on proof of the facts, may order him tG
be l'6Jllovedto such area or to sueh col'1'6Ctive8ettlem~mt, there to he dealt with in
accordance with this Act and the rules made thereunder.
19. (1) Whoever, baing a person in respect of whom a direction has been mado Enlum-d
under section 11 or section Ill, and having boon convicted of any of the scheduled ~
offencesfalling under Part I of the Schedule: is convjcted of the same or of any other ~
eoheduled offence falling in that Part shall, on conviction, be punished "\\-ithimprison- conviotecl
ment for life or with imprisonment for a term which may extend to ten y6lU'$. j;(>lSODl.
(2) Nothing in this section shalla:ffect the liability ofsuch person to any further
or other punishment to which he may be liable under the Indian Penal Code or
any other law. \
20. Whoever. being a pers n in respect of whom a direction has heen made p~
UDder section 11 or sootion US,ill found jn any place under such oiroumstancet- Cor.oerWa
as to satisfy the court-" ==(a)that he was about to commit, or aid in the commission of, theft or:;tm::-1ObJ............or oiJ'eum-
""~J' &t noaa.
(6) that he was making preparation for committing theft or robbery, shall,
on conviction, be punished with imprisonment for a term whioh may extend t(1
three years, and shall also be liable to a fine which may extond to one
thousand rupees.
21. If a police patel or a village watchman having an opportunity to arrest ony Penal6y b
person under section 18, fails to ~ him in oi~auoel whichare not beyondfailureio
his control, he sbiill on conviction be punished with simple imprisontnent for h:~taaiatennwhichmayextendtoone month 01' trith fiDe fticb may extend to fiveoliDDder•
•••• a-mpees, (It 'th both.
.) JIO-1t H .M-11
f :
•• No ooart ab.allquestion th.evalidity of ..,. dizeotionor orderilSlltd 1IDder
tlaia.w.
BRGllepl •• No suit, prosecution or other legal proceedings sballlie &gainm;the State
pa ••••• r Oov mment or any person for anything which is in good faith done or intended
to be done uder this Act.
1__ II. The Stat~ Government may. by notification in the OfficialGaMle, direct
d~ that any power exercisable by it under this Act except the power under section 2lS
may also 00 exel'Cisedsubject to such conditions (if any) as may be specified in tbe
aotificetioD, by such officer not below the rank of a District Ma~atl8te .s may ••
apeoifiedtheteiD.
•• U. (1) The 8tate Go'Vemment may, by notification mthe ~ GaIsIiIB,
hIIeL make rules for carrying out the purposes of this Act.
(8) In partieuJar, and without prejudice to the generality of the foregoing po'ftr
aIGhrules may pro'Videfor all or any of the following matters. namely :-
(4) the form of notice under saction 4:and the manner in which IUch notioe
may be served;
(b) the form of the register of habitual offenders and the particulara to be
entered thezein ;
(D)the authority to _hom and the manner in _hich any change or intended
cba11geof ordiDal'y residence shall 00 notified under sub-section (1) of section 7 ;
(d) the natuze of restrictions to be observed by registered offenders whose
movements have been restricted ;
(6) the grant of certificate of identity to registered offendeD and inspection
of 8UChcertificates ;
(J) the conditions under which the oifenden may be permitted to leave the area
to whieh their movements have been restricted or the conective settlements ia
which they have been placed;
(g) the terms upon which o1fendera may be 4i1llharged from eorrecti.e eettle·
monts;
(1) the working, management, control and IlUpervision of correctiw settle.
meDta including the discipline and conduct of peraons placed therein ;
(t) the conditioJl&for, and the manner of, approving or certifying privately
ID~ sett1eIQents ;
(J1the appoiDtmentof llOn-oftlcialYiaitorsfor oorreetift eettleIQeDt8;
(i) t1le~ aM -"'stw.Doe. udu ftich members of the family of
& habitual ofh¥Jer m&1be peauitW w., . hiIJl i'Da coueotiw I8ttlemeDt ;
(1) th Bombay Habitual OfFenders Restriction Aet, 1t17,
(2) the Byderabad Habitual Offenders (Restriction a.nd Settlement) Act.
1954, and
_1(l) the ptIiodical "view of the~.,... whoeemo'tl8meDtaha. beu
1II8tricted or who aze placedin eD:ttei*i•• ~ under this jet ;
(.) &Dy other matter which is to be or may be pzescribed under this Act.
(3) In making rules under this Act the State Government may provide that
• c»ntravention of any of the rules shall be punishable with fine whie1:lmay extend
to One hundred rupees.
(4) .Allrules made under this Act shaU, as lIOOnas lPay be after they aze made,
<helaid before the State u,gislaf:ure.
sa. Nothing in this Act shall affect the powersof any competent authority under •••••
uy other law fortlie time being in forc6 to make an order of restriction or detention,
and any order passed or direction made wWerthis Act in 80 far as it oonft.ictswith
'any order made by a competent authority under such law shall be deemed te be
iuoperative while the order UDdersuch la if remains in force.
'1ft. On the commencement of this Aet, the following .Acts, that is to 8&y,- BepeMud
aavma-.
J!Ioa
LIof
IN7.
Hyd.
xmof
IBN.
tx:n (3) the 8aJ1TMhtra HabitUJiI Offendezs .Restriction Act, 1951.
a:l.shall stand repealed :
Provided that such repeal shall not aft'ect-
(a) the previoU8operation of any Act 80 repealed, or anything duly done or
suffered thereunder;
(b) any right, privilege, obligation or liability acquired, accrued or incurred
under any Act SO repea.led;
(e) any penalty, forfeiture or punishment incurred in respect of any o1fence
·eommitted against any Act 80 repealed ;
(d) any investigatioh, legal proceeding or remedy in respect of any such right,
~e, obligation, liability, penalty, forfeiture or punishment 88 af'ore38id;
.-nd any snob in-vest1gation,legal proceeding or remedy may be instituted, continued
or enforced and any such penalty, forfeiture or punishment ~ay 96 imposed, as if this
Aet had not been passed :
Provided further that, subject to the preceding proviso, anytb~ done or any
action taken (including orders or ru.1eamade, notioos issued and settlements esta-
blished or approved) under any Act 80 repealedJlluill. in 10 far as it is not inconsistent
with the provisions of this Act, be deemed to have been.done or taken under the
~ provisionsof this..w. and abancontinueinforoeaooordinglylmleai
aDd lIntil aupereeded by &I1)'1ihiD&done 81'av.YactielIltaken under iihiaAfi.
4eAU.) •••• B IIM-lla
· I
••• 0Il'tuea UDder the Indian PenalCode..
CJu:mmXII.
304
307
308
311
324
325
326
327
328
329
332
333
347
365
366A
:{66B
368
369
Counterfeiting com.
Counterfeiting Indian coin.
Making or selling instrument for eounterfeiting eem..'PtWringot selling instrument for counterfeiting l'ndiaIt
coin.
POeeesaionof instrument or material for the purpoee of
nsing the same {or cou.nterfeiting com.
Delivery of coin poese88ed with knowledge that it •
counterfeit.
Delivery of Indian coin, poese88ed with knowledge that
it is counterfeit.
P088eIl8ion of counterfeit coin by person who knew it •.
be counterfeit when he became poese88ed th&eof.
POllSe88ion of Indian coin by person who knew it to lie·
counterfeit when he' became poese88ed thereof.
CHAPTER XVI.
Culpable homicide not amounting to murder.
Attempt to murder.
Attempt to commit culpable homicide.
Being a thug.
Voluntarily causing hurt by dangerous weapons or meaIUI.
Voluntarily causing grievous hurt.
Voluntarily caWling grievous hurt by dangerous weapons
or means.
Voluntarily causing grievoWl hurt to extort property, or
. to constrain to an illegal act.
Causing hurt by means of poison, etc., with intent ••
commit an offence.
Voluntarily causing grievous hurt to extort property, O~
to constrain to an illegal act.
Volunta.rily causing hurt to d~ter public sorva.nt from
his duty.
Voluntarily causing grievous hurt to deter public sorvant
from his duty.
Wrongful confinement to extort property, or constrain
to illegal a.ct,
Kidnapping or abducting with intent secretly and wrong-
fully to confine person.
Procuration of minor girl.
Importation of girl from foreign country.
Wrongfully concoaling or keeping in confinoIr.ent, kid-
napped or abducted peison.
Kidnapping or abducting child under ten yeara wit.
intent to stoal from its f6rson.
319
380
382
3&
385
386
387
392
393
• 394:
395
391
398
399
400
401
402
4:11
414
451
4li2
460
0JUP1D XVU.
Theft.
Theft in dwelliDghouee,e1lt.
TheftafterpreparationmadeforcauaiDgdeath,hun01
le8traint in Older to the cODlDlittingof thetheft.
Extortion.
Putting person in fear of injwy in oMor to oommis
extortion.
Extortion by putting 8person in fear of death or grieYOQI
hurt.
Putting person in fear of death or of ineVOQl hurt, ill
order to commit extortion.
Robbery.
Attempt to oommit robbery.
Voluntarily causing hurt in committing robbery.
Dacoity.
Robbery or dacoity, with attempt to cause death .,
grievous hurt.
Attempt to commit robbery or daooity when armed witJa
deadly weapon.
Making preparation to commit daooity.
Belonging to 8 gang of daooits.
Belonging to a gang of thieves.
Assembling for purpose of committing dacoity.
Dishonestly receiving stolen property.
Assisting in concealment of stolen property.
House-tNspass in order to commit offence pmaiahab1e
with imprisoDJDBnt.
HOu.se-tl'68P8S8after preparation for hurt, lII&ult 01
wrongful restraint.
J.Jurkinghouse-tmsp8S8 or house-breakiDg.
Lurking house-tl'68pass or house-breaking in order
to commit offence punishable with i.mpri8oD.lD8Di.
Lurking house-tle6pass or ho1l88-1uUkiDgafter pwpua-
tion for hurt, assault or wroDgful restraint.
Lurking house-tl'68pass or house-breaking by night.
Lurking house-trespass or house-breaking by night iA
order to commit offencepunishable with impriaoDIn8l1S.
Lurking house-trespass 01' honse-breaking by night afte
preparation f(}rhurt, a.ssault, or wrongful nstraint.
Grievous hurt caused whilst committing lurking hoUII-
tlespass or honse-breaking. .
All persons jointly concmwd in lurking house-tr.puI or
muse-breaking by night punishable where ~ .,
grievous hurt caused by one of them.
IT ell_ ... ...••••••,
IT
OffenceuDder the &ppnsaion of Immom1 Tra& ill
Womenand GirlaAAst,19M•
LivDcOJl eamUtpof~
Vol.
LHI
FRmAY,
APRIL
15.
2011/CAITRA
25,
1933____________________
Separate
paging
k
given
to
this
Part
in
order
that
it
may
be
filed
as
a
Separate
Compimtion.__
The
following
Act
of
the
Gujarat
lamre,
having
been
assented
to
by
the
Governor
on
the
I3n
April,
2011,
is
hereby
published
for
general
'mtConan'on.
C.
J.
G()flff,
Secretary
to
the
Government
of
Gujarat
fegislative
and
Parliamentary
Affairs
Oepartment,
w
amend
the
short
tides
of
Bombay
Acts,
It
is
hereby
enacted
in
the
Sixty-second
Year
of
the
Republic
of
India
as
follows:-
1.
This
Act
may
be
called
the
Gujarat
Short
Tides
(Amendment)
Act,
2011.
2.
In
this
Act,
unless
the
context
otherwise
tmfaires,
the
vmrds
"Bombay
Act"
mean
the
Act
enacted
by
a
competent
legislature
or
other
competent
authority
before
Ist
Ivlay,
1960
for
the
State
of
Bombay
or,
as
the
case
may
be,
the
Province
of
Bombay
and
in
force
in
the
State
of
Gujarat
on
the
commencement
of
this
Act.
15-2
[PART
Notwithstanding
the
amendment
of
short
titles
of
Bombay
Acts
specified
incolmnn
4
of
the
Scbednle
by
section
3,
the
citation
of
those
Acts
byreference
to
the
nmnherand
yecrrespectively
specified
in
colmnn
2
and
3
of
the
Schedole
agmnst
those
Acts
__________________________________________________
PART
GUJARAT
EENT
GAZE
EX,
15
4-201
1
Sr"
No.
Yea
ofthe
A
1
2
4
I
Bo
1867
H
1868
~Bombay
Revenue
Jurmdiction
Act
4
18
79 79
Booomm
Jay
Lud
Re
t
5
Bo
ml
6
7
1887
BBB
V
1890
e
1
904
lo
11
Tac
Born
12
Hom,m
e
Borny
14
Born
Born.II
16
B
IX
17
e
Borny
d
pmvem
Sces
Born
2
q
Jay
He
G
21
Born
Tbe
Bombay
Renu,
Rote
~Ho
Rams
Connol
Act,
1947
24
Bo
1
25
26
Born
27
Tbe
Bombay
Building
(ComnJI
on
Bmenon,
1
29
Act
No.
2
3
4
56
19
57
y
Mo
VeMcles
A
1958
y
Mo
VeMcles
A
1958
58
1958
~m}baYA~1958r
Vehicles
(Fammon
of
59
Born
L
Tbe
Bombay
Loneries
(Control
T)
d
Com
o
A
1958
Born.
I
195
Tbe
Bombay
Stam
Famine
Relief
Fund
A
1958
1958
1958
Born
LVI
1959
Born.61
1959
e
Born
Rabi
o
A
1959
65
1959
Tbe
Bombay
Execution
of
Decrees
Born.
X
1960
Tbe
Bombay
Prevention
of
BeSfnnS
A
1959
6
7
19
Act,
Act,