The Himachal Pradesh Police (Protection of Railways) Act, 1969

THE HIMACHAL PRADESH POLICE (PROTECTION OF 
RAILWAYS) ACT, 1969 
ARRANGEMENT OF SECTIONS 
Sections: 
1.  Short title, extent and commencement. 
2.  Enhanced punishments of derelictions of duty by police in 
certain circumstances. 
3.  Repeal and Savings. 
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THE HIMACHAL PRADESH POLICE (PROTECTION ON 
RAILWAYS) ACT, 1969 
(ACT NO. 2 OF 1970)1 
(Received the assent of the President on the 13th January, 1970 and was 
published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated the 4th April, 
1970, pp. 287-288). 
An Act to provide enhanced punishments for certain derelictions of duty by 
members of the police forces.   
BE it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twentieth Year of the Republic of India as follows:-   
1. Short title, extent and commencement.- (1) This Act may be called 
the Himachal Pradesh Police (Protection of Railways) Act, 1969.   
(2) It extends to the whole of Himachal Pradesh.  
(3) It shall come into force at once.    
2. Enhanced punishments of derelictions of duty by police in certain 
circumstances.- It shall be an offence punishable under this Act for any member 
of a police force whose duty for the time being is to protect from acts of violence 
any passenger or goods being conveyed upon any railway (as defined in the India 
Railway Act, 1890) (9 of 1890), to fail in the proper performance of that duty, and 
notwithstanding anything to the contrary contained in any law or order for the 
time being in force regulating discipline in the police force of which he is a 
member but without prejudice to any other punishment to which he may be liable 
thereunder, such member of a police force of which he is a member but without 
prejudice to any other punishment to which he may be liable thereunder, such 
member of a police force shall be liable, on conviction for such offence by a 
competent criminal court, to be punished with rigorous imprisonment for a term 
which may extend to ten years or, if on the occasion of this offence any loss of 
human life occurs, with death or imprisonment for life or rigorous imprisonment 
                                                 
1. For Statement of Objects and Reasons see the Rajpatra, Himachal Pradesh (Extra-
ordinary), dated 31st, May, 1969, p. 382 
2  THE HIMACHAL PRADESH POLICE (PROTECTION ON RAILWAYS) ACT, 1969 
 
for a period which may extend to ten years.   
3. Repeal and Savings.- The East Punjab Police (Protection of Railways) 
Act, 1947 (12 of 1947), as in force in the areas added to Himachal Pradesh under 
section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), is hereby 
repealed:   
Provided that anything done or any action taken or any proceedings 
commenced or continued under the said Act shall be deemed to have been done, 
taken, commenced or continued under the corresponding provision of this Act.    
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