LexThe Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this actTHE SCHEDULED CASTES AND THE SCHEDULED TRIBES
(PREVENTION OF ATROCITIES) ACT, 1989
No. 33 OF 1989
[ 11th September, 1989.]
An Act to prevent the commission of offences of atrocities against the members of
the Scheduled Castes and the Scheduled Tribes , to provide for Special Courts
for the trial of such offences and for t he relief and rehabilitation of the victims of
such offences and for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Fortieth Year of the Republic of India as
Follows :-
CHAPTER I
PRELIMINARY
Short title, 1. (1) This Act may be called the Scheduled Castes and the Scheduled
extent and Tribes (Prevention of Atrocities) Act, 1989.
commence-
ment. (2) It extends to the whole of India except the State of Jammu & Kash-
mir.
(3) It shall come into force on such date as the Central Government may,
by notification in the Official Gazette, appoint.
Definitions. 2. (1) In this Act unless the context otherwise requires,-
(a) “atrocity” means an offence punishable under section 3;
(b) “Code” means the Code of Criminal Procedure, 1973 (2 of 1974);
(c) “Scheduled Castes and Scheduled Tribes” shall have the mean-
ings assigned to them respectively under clause (24) and clause (25) of
article 366 of the Constitution:
(d) “Special Court” means a Court of Session specified as a Special
Court in section 14;
(e) “Special Public Prosecutor” means a Public Prosecutor specified
as a Special Public Prosecutor or an advocate referred to in section 15;
(f) words and expressions unsed but not defined in this Act and de-
fined in the Code or the Indian Penal Code (45 of 1860) shall have the
meanings assigned to them respectively in the Code, or as the case may
be, in the Indian Penal Code.
(2) Any reference in this Act to any enactment or any provision thereof
shall in relation to an area in which such enactment or such provision is not in
force, be construed as a reference to the corresponding law, if any, in force in
that area.
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CHAPTER II
OFFENCES OF ATROCITIES
Punishment 3. (1) Whoever, not being a member of a Scheduled Caste or a Scheduled
for offences of Tribe,-
atrocities. (i) forces a member of a Scheduled Caste or a Scheduled Tribe to
drink or eat any inedible or obnoxious substance;
(ii) acts with intent to cause inju ry, insult or annoyance to any member
of a Scheduled Caste, or a Scheduled Tribe by dumping excreta, waste matter,
carcasses or any other obnoxious substance in his premises or neighbourhood;
(iii) forcibly removes clothes from the person of a member of a Schedul-
ed Caste or a Scheduled Tribe or parades him naked or with painted face or
body or commits any similar act which is derogatory to human dignity;
(iv) wrongfully occupies or cultivat es any land owned by, or allotted to,
or notified by any competent authority to be allotted to, a member of a Scheduled
Caste or a Scheduled Tribe or gets the land allotted to him transferred;
(v) wrongfully dispossesses a member of a Scheduled Caste or a
Scheduled Tribe from his land or premises or interferes with the enjoyment of his
rights over any land, premises or water;
(vi) compels or entices a member of a Scheduled Caste or a Scheduled
Tribe to do ‘begar’ or other similar forms of forced or bonded labour other than
any compulsory service for public purposes imposed by Government;
(vii) forces or intimidates a member of a Scheduled Caste or a Schedul-
ed Tribe not to vote or to vote to a particular candidate or to vote in a manner
other than that provided by law;
(viii) institutes false, malicious or vexatious suit or criminal or other legal
proceedings against a member of a Scheduled Caste or a Scheduled Tribe.
(ix) gives any false or frivolous info rmation to any public servant and
thereby causes such public servant to us e his lawful power to the injury or
annoyance of a member of a Scheduled Caste or a Scheduled Tribe;
(x) intentionally insults or intimidates with intent to humiliate a member of
a Scheduled Caste or a Scheduled Tribe in any place within public view;
(xi) assaults or uses force to any woman belonging to a Scheduled
Caste or a Scheduled Tribe with intent to dishonour or outrage her modesty;
(xii) being in a position to dominate the will of a woman belonging to a
Scheduled Caste or a Scheduled Tribe and us es that position to exploit her
sexually to which she would not have otherwise agreed;
(xiii) corrupts or fouls the water of any spring, reservoir or any other
source ordinarily used by members of the Scheduled Castes or a Scheduled
Tribes so as to render it less fit for the purpose for which it is ordinarily used;
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(xiv) denies a member of a Scheduled Caste or a Scheduled Tribe any
customary right of passage to a place of public resort or obstructs such member
so as to prevent him from using or havi ng access to a place of public resort to
which other members of public or any se ction thereof have a right to use or
access to;
(xv) forces or causes a member of a Scheduled Caste or a
Scheduled Tribe to leave his house, village or other place of
residence,
shall be punishable with imprisonment for a term which shall not be less than six
months but which may extend to five years and with fine.
(2) Whoever, not being a member of a Scheduled Caste or a Scheduled
Tribe,-
(i) gives or fabricates false evidenc e intending thereby to cause, or
knowing it to be likely that he will t hereby cause, any member of a Scheduled
Caste or a Scheduled Tribe to be convicted of an offence which is capital by the
law for the time being in force shall be punished with imprisonment for life and
with fine; and if an innocent member of a Scheduled Caste or a Scheduled Tribe
be convicted and executed in consequence of such false or fabricated evidence,
the person who gives or fabricates such false evidence, shall be punished with
death;
(ii) gives or fabricates false evidence intending thereby to cause, or
knowing it to be likely that he will t hereby cause, any member of a Scheduled
Caste or a Scheduled Tribe to be convicted of an offence which is not capital but
punishable with imprisonment for a term of seven years or upwards, shall be
punishable with imprisonment for a term which shall not be less than six months
but which may extend to seven years or upwards and with fine;
(iii) commits mischief by fire or any explosive substance intending to
cause or knowing it to be likely that he will thereby cause damage to any property
belonging to a member of a Scheduled Caste or a Scheduled Tribe, shall be
punishable with imprisonment for a term which shall not be less than six months
but which may extend to seven years and with fine;
(iv) commits mischief by fire or any explosive substance intending to
cause or knowing it to be likely that he will thereby cause destruction of any
building which is ordinarily used as a pl ace of worship or as a place for human
dwelling or as a place for custody of the property by a member of a Scheduled
Caste or a Scheduled Tribe, shall be punishable with imprisonment for life and
with fine;
(v) commits any offence under the Indian Penal Code (45 of 1860)
punishable with imprisonment for a term of ten years or more against a person or
property on the ground that such person is a member of a Scheduled Caste or a
Scheduled Tribe or such property belongs to such member, shall be punishable
with imprisonment for life and with fine;
(vi) knowingly or having reason to believe that an offence has been
committed under this Chapter, causes any evidence of the commission of that
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offence to disappear with the intenti on of screening the offender from legal
punishment, or with that intention give s any information respecting the offence
which he knows or believes to be false, shall be punishable with the punishment
provided for that offence; or
(vii) being a public servant, commits any offence under this section, shall
be punishable with imprisonment for a term which shall not be less than one year
but which may extend to the punishment provided for that offence.
Punishment 4. Whoever, being a public servant but not being a member of a Scheduled
for neglect Caste or a Scheduled Tribe, wilfully neglects his duties required to be performed
of duties. by him under this Act, shall be puni shable with imprisonment for a term which
shall not be less than six months but which may extend to one year.
Enhanced 5. Whoever, having already been convicted of an offence under this Chapter
punishment is convicted for the second offence or any offence subsequent to the second
for subse- offence, shall be punishable with im prisonment for a term which shall not be less
quent convic- than one year but which may extend to the punishment provided for that offence.
tion.
Application 6. Subject to the other provisions of this Act, the provisions of section 34,
of certain Chapter III, Chapter IV, Chapter V, Chapter VA, Section 149 and Chapter XXIII
provisions of of the Indian Penal Code (45 of 1860), shall, so far as may be, apply for the
pur-
the Indian poses of this Act as they apply for the purposes of the Indian Penal Code.
Penal Code.
Forfeiture of 7. (1) Where a person has been convicted of any offence punishable under
property of this Chapter, the Special Court may, in addition to awarding any punishment, by
certain per- order in writing, declare that any property, movable or immovable or both, be-
sons. longing to the person, which has been used for the commission of that offence,
shall stand forfeited to Government.
(2) Where any person is accused of any offence under this Chapter, it
shall be open to the Special Court trying hi m to pass an order that all or any of
the properties, movable or immovable or both, belonging to him, shall, during the
period of such trial, be attached, and w here such trial ends in conviction, the
property so attached shall be liable to forfeitu re to the extent it is required for the
purpose of realisation of any fine imposed under this Chapter.
Presumption 8. In a prosecution for an offence under th is Chapter, if it is proved that -
as to offences.
(a) the accused rendered any financial assistance to a person accused
of, or reasonably suspected of committi ng, an offence under this Chapter, the
Special Court shall presume, unless the contrary is proved, that such person had
abetted the offence;
(b) a group of persons committed an offence under this Chapter and if it
is proved that the offence committed was a sequel to any existing dispute regard-
ing land or any other matter, it shall be presumed that the offence was committed
in furtherance of the common intention or in prosecution of the common object.
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Conferment 9. (1) Notwithstanding anything contained in the Code or in any other pro-
powers. vision of this Act, the State Government may, if it consider it necessary or exped-
ient so to do, -
(a) for the prevention of and for coping with any offence under this Act, or
(b) for any case or class or group of cases under this Act,
in any district or part thereof, confer, by notification in the Official Gazette, on any
officer of the State Government, the pow ers exercisable by a police officer under
the Code in such district or part thereof or , as the case may be, for such case or
class or group of cases, and in particular, the powers of arrest, investigation and
prosecution of persons before any Special Court.
(2) All officer of police and all other officers of Government shall assist the
officer referred to in sub-section (1) in the execution of the provisions of this Act
or any rule, scheme or order made thereunder.
(3) The provisions of the Code shall, so far as may be, apply to the
exercise of the powers by an officer under sub-section (1).
CHAPTER III
EXTERNMENT
Removal 10. (1) Where the Special Court is satisfied, upon a complaint, or a police re-
of person port that a person is likely to commi t an offence under Chapter II of this Act in
likely to any area included in ‘Scheduled Areas’ or ‘tribal areas’, as referred to in article
commit 244 of the Constitution, it may, by order in writing, direct such person to remove
offence. himself beyond the limits of such area, by such route and within such time as
may be specified in the order, and not to return to that area from which he was
directed to remove himself for such per iod, not exceeding two years, as may be
specified in the order.
(2) The Special Court shall, along with the order under sub-section (1)
communicate to the person directed under that sub-section the grounds on which
such order has been made.
(3) The Special Court may revoke or modify the order made under sub-
section (1), for the reasons to be recorded in writing, on the representation made
by the person against whom such order has been made or by any other person
on his behalf within thirty days from the date of the order.
Procedure on 11. (1) If a person to whom a direction has been issued under section 10 to
failure of per- remove himself from any area-
son to remove
himself (a) fails to remove himself as directed; or
from area
and enter (b) having so removed himself ent ers such area within the period speci-
thereon fied in the order,
after
removal. otherwise than with the permission in writing of the Special Court under sub-
section (2), the Special Court may cause him to be arrested and removed in
police custody to such place outside such area as the Special Court may specify.
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(2) The Special Court may, by order in writing, permit any person in res-
pect of whom an order under section 10 has been made, to return to the area
from which he was directed to remove himself for such temporary period and
subject to such conditions as may be s pecified in such order and may require
him to execute a bond with or without surety for the due observation of the
conditions imposed.
(3) The Special Court may at any time revoke any such permission.
(4) Any person who, with such permission, returns to the area from which
he was directed to remove himself shall observe the conditions imposed, and at
the expiry of the temporary period for wh ich he was permitted to return, or on the
revocation of such permission before the ex piry of such temporary period, shall
remove himself outside such area and shall not return thereto within the
unexpired portion specified under section 10 without a fresh permission.
(5) If a person fails to observe any of the conditions imposed or to
remove himself accordingly or having so removed himself enters or returns to
such area without fresh permission the Special Court may cause him to be
arrested and removed in police custody to such place outside such area as the
Special Court may specify.
Taking mea- 12. (1) Every person against whom an order has been made under section
surements 10 shall, if so required by the Special Court, allow his measurements and
and photo- photographs to be taken by a police officer.
graphs, etc.,
of persons (2) If any person referred to in sub-section (1), when required to allow his
against whom measurements or photographs to be ta ken resists or refuses to allow his taking
order under of such measurements or photographs, it shall be lawful to use all necessary
section 10 is means to secure the taking thereof.
made.
(3) Resistance to or refusal to allow the taking of measurements or
photographs under sub-section (2) shall be deemed to be an offence under
section 186 of the Indian Penal Code (45 of 1860).
(4) Where an order under section 10 is revoked, all measurements and
photographs (including negatives) taken under sub-section (2) shall be destroyed
or made over to the person against whom such order is made.
Penalty for 13. Any person contravening an order of the Special Court made under sec-
non comp- tion 10 shall be punishable with imprisonment for a term which may extend to
liance of order one year and with fine.
under section
10.
CHAPTER IV
SPECIAL COURTS
Special 14. For the purpose of providing for speedy trial, the State Government shall,
Court. with the concurrence of the Chief Justic e of the High Court, by notification in the
Official Gazette, specify for each district a Court of Session to be a Special Court
to try the offences under this Act.
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Special 15. For every Special Court, the State Government shall, by notification in
Public Pro- the Official Gazette, specify a P ublic Prosecutor or appoint an advocate who has
secutor. been in practice as an advocate for not less than seven years, as a Special
Public Prosecutor for the purpose of conducting cases in that Court.
CHAPTER V
MISCELLANEOUS
Power of 16. The provisions of section 10A of the Protection of Civil Rights Act, 1955
State Govern- (22 of 1955) shall, so far as may be, apply for the purposes of imposition and
ment to impose realisation of collective fine and for all other matters connected therewith under
collective fine. this Act.
Preventive 17. (1) A District Magistrate or a Sub-divisional Magistrate or any other Exe-
action to be cutive Magistrate or any police offi cer not below the rank of a Deputy Superinten-
taken by tendent of Police may, on receiving information and after such inquiry as he may
the law and think necessary, has reason to believe that a person or a group of persons not
order machi- belonging to the Scheduled Castes or the Scheduled Tribes, residing in or fre-
nery. quenting any place within the local limits of his jurisdiction is likely to commit an
an offence or has threatened to commit any offence under this Act and is of the
opinion that there is sufficient ground for proceeding, declare such an area to be
an area prone to atrocities and take necessary action for keeping the peace and
good behaviour and maintenance of public order and tranquility and may take
preventive action.
(2) The provisions of Chapters VIII, X and XI of the Code shall, so far as
may be, apply for the purposes of sub-section (1).
(3) The State Government may, by notif ication in the Official Gazette,
make one or more schemes specifying the manner in which the officers referred
to in sub-section (1) shall take appropriate action specified in such scheme or
schemes to prevent atrocities and to rest ore the feeling of security amongst the
members of the Scheduled Castes and the Scheduled Tribes.
Section 438 18. Nothing in section 438 of the Code shall apply in relation to any case
of the code involving the arrest of any person on an accusation of having committed an
not to apply to offence under this Act.
persons
committing
an offence
under the Act.
Section 360 19. The provisions of section 360 of the Code and the provisions of the Prob-
of the Code ation of Offenders Act, 1958 (20 of 1958) shall not apply to any person above the
or the Provi- age of eighteen years who is found guilty of having committed an offence under
sions of the this Act.
Probation of
Offenders Act
not to apply to
persons guilty
of an offence
under the Act.
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Act to override 20. Save as otherwise provided in this Act, the provisions of this Act shall
other laws. have effect notwithstanding anythi ng inconsistent therewith contained in any
other law for the time being in force or any custom or usage or any instrument
having effect by virtue of any such law.
Duty of Govern- 21. (1) Subject to such rules as the Central Government may make in this
ment to ensure behalf, the State Government sha ll take such measures as may be necessary
effective imple- for the effect ive implementation of this Act.
mentation of
the Act. (2) In particular, and without prejudice to the generality of the foregoing
provisions, such measures may include,-
(i) the provision for adequate facilitie s, including legal aid to the
persons subjected to atrocities to enable them to avail themselves of
justice:
(ii) the provision for travelling and maintenance expenses to witness-
es, including the victims of atrocities, during investigation and trial of
offences under this Act;
(iii) the provision for the economic and social rehabilitation of the
victims of the atrocities;
(iv) the appointment of officers for in itiating or exercising supervision
over prosecutions for the contravention of the provisions of this Act;
(v) the setting up of committees at such appropriate levels as the
State Government may think fit to assi st that Government in formulation
or implementation of such measures;
(vi) provision for a periodic survey of the working of the provisions of
this Act with a view to suggesting measures for the better implementation
of the provision of this Act;
(vii) the identification of the areas where the members of the Schedul-
ed Castes and the Scheduled Tribes are likely to be subjected to atro-
cities and adoption of such measures so as to ensure safety for such
members.
(3) The Central Government shall take such steps as may be necessary
to co-ordinate the measures taken by the State Governments under sub-section
(1)
(4) The Central Government shall, every year, place on the table of each
House of Parliament a report on the meas ures taken by itself and by the State
Governments in pursuance of the provisions of this section.
Protection of 22. No suit, prosecution or other legal proceedings shall lie against the
action taken Central Government or against the State Government or any officer or authority
in good faith. of Government or any other pers on for anything which is in good faith done or in-
tended to be done under this Act.
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Power to 23. (1) The Central government may, by not ification in the Official Gazette,
make rules. make rules for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after
it is made, before each House of Parliament, while it is in session for a total
period of thirty days which may be comprised in one session or in two or more
successive sessions, and if, before the expi ry of the session immediately follow-
ing the session or the successive sessions aforesaid, both Houses agree in mak-
ing any modification in the rule or both Houses agree that the rule should not be
make, the rule shall thereafter have effect only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or annulment
shall be without prejudice to the validit y of anything previously done under that
rule.
V. S. RAMA DEVI,
Secy. to the Govt. of India.
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