The Chennai City Police (Extension to the cities of Avadi and Tambaram) Act, 2022

THE CHENNAI CITY POLICE (EXTENSION TO THE CITIES OF AVADI AND TAMBARAM)  
ACT, 2022  
ACT NO. 07 OF 2022 
 
 ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Extension of Tamil Nadu Act III of 1888. 
4. Power of Government to authorize Commissioner of Police and certain other police 
officers in cities of Avadi and Tambaram to exercise powers of District Magistrates and 
Executive Magistrates under Code of Criminal Procedure, 1973. 
5. Police force functioning in cities of Avadi and Tambaram immediately before date of 
publication of this Act to be deemed to be police force constituted under City Police Act 
as extended. 
6. Control of Director General of Police over Commissioner of Police for Avadi and 
Tambaram. 
7. Construction of reference to laws not in force in cities of Avadi and Tambaram. 
8. Repeal of corresponding law. 
9. Savings. 
10. Construction of reference to authorities where new authorities have been constituted. 
11. Powers of courts and other authorities for purposes of facilitating application  of City 
Police Act. 
12. Power to remove difficulties. 
13. Power to amend Schedules. 
14. Power to make rules. 
15. Repeal and saving. 
 
 
 
 
 
 
 
THE CHENNAI CITY POLICE (EXTENSION TO THE CITIES OF AVADI AND TAMBARAM)  
ACT, 2022  
ACT NO. 07 OF 2022 
[21st January 2022] 
An Act to extend the provisions of the Chennai City Police Act, 1888 to the Cities of Avadi and 
Tambaram. 
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventy-second 
Year of the Republic of India as follows:— 
1.Short title and commencement. — (1) This Act may be called the Chennai City Police 
(Extension to the cities of Avadi and Tambaram) Act, 2022. 
(2) It shall be deemed to have come into force on the 1st day of January 2022. 
 
2. Definitions. — In this Act, unless the context otherwise requires,— 
1) “city of Avadi” means the local area comprising the limits of the police stations 
specified in Schedule I;  
(2) “city of Tambaram” means the local area comprising the limits of the police  
stations specified in Schedule II;  
(3) “City Police Act” means the Chennai City Police Act, 1888;  
(4) “date of publication of this Act” means the date of publication of the Chennai  
City Police (Extension to the cities of Avadi and Tambaram) Act, 2022 in the Tamil Nadu 
Government Gazette;  
(5) “Government” means the Government of Tamil Nadu;  
(6) “law in force” includes any enactment, Act, regulation, order, by-law, rule, 
scheme or notification in force in the whole or in any part of the State or any instrument having 
the force of law in the whole or in any part of the State;  
(7) “Schedule” means a Schedule appended to this Act;  
(8) “State” means the State of Tamil Nadu. 
 
3. Extension of Tamil Nadu Act III of 1888.  – (1) With effect on and from the date of 
publication of this Act, the City Police Act as in force immediately before the date of publicatio n 
of this Act, shall stand extended to, and shall be in force, in the cities of Avadi and Tambaram  
(2) In the City Police Act, as extended to the cities of Avadi and Tambaram,—  
(a) any reference to the city of Chennai (other than the reference in section  3) 
shall, 
by reason of this Act, be construed as a reference to the city of Avadi or the city of Tambaram, 
as the case may be;  
(b) any reference to the Commissioner of Police for Chennai shall, by reason of  
this Act, be construed as a reference to the Commissioner of Police for Avadi or the 
Commissioner of Police for Tambaram, as the case may be. 
 
4. Power of Government to authori ze Commissioner of Police and certain other police 
officers in cities of Avadi and Tambaram to exercise powers of District Magistrates and 
Executive Magistrates under Code of Criminal Procedure, 1973 . — (1) Without prejudice to 
the provisions contained in section 7 of the City Police Act, the Government may, by notification, 
and subject to such conditions and limitation as may be specified therein, empower,— 
   (a) the Commissioner of Police for Avadi or the Commissioner of Police 
for  Tambaram, to exercise and perform in relation to the city of Avadi or the city of Tambaram, 
as the case may be, the powers and duties of an Executive Magistrate and of a District 
Magistrate under such of the provisions of the Code of Criminal Procedure, 1973 (hereinafter in 
this section referred to as the said Code) or of any other law in force relating to matters with 
respect to which the State Legislature has power to make laws for the State, as may be 
specified in the notification;   
 
  (b) any officer subordinate to the Commissioner of Police for Avadi or the  
Commissioner of Police for Tambaram (not being an officer below the rank of an Assistant 
Commissioner of Police) to exercise and perform in relation to the city of Avadi or the city of 
Tambaram, as the case may be, the  powers and duties of an Executive Magistrate under such 
of the provisions of the said Code or of any other law in force relating to matters with respect to 
which the State Legislature has power to make laws for the State, as may be specified in the 
notification.  
(2) Every officer subordinate to the Commissioner of Police for Avadi or the  
Commissioner of Police for Tambaram, shall, in the exercise and performance of any powers 
and duties, which he is empowered to exercise or perform functions under sub -section (1), be 
subject to the general control of the respective Commissioner of Police in the same manner and 
to the same extent as an Executive Magistrate appointed under section 20 of the said Code 
would be subject to the general control of the District Magistrate appointed under that section. 
(3) The Commissioner of Police for Avadi or the Commissioner of Police for 
Tambaram, or any officer subordinate to such Commissioner, shall not be subject, in the 
exercise and performance of any powers and duties which he is empowered to exercise and 
perform under sub-section (1), to the general control of the District Magistrate appointed under 
section 20 of the said Code. 
 
5. Police force functioning in cities of Avadi and Tambaram immediately before date of 
publication of this Act to be deemed to be police force constituted under City Police Act 
as extended.— (1) The police force functioning in the city of Avadi and in the city of Tambaram, 
immediately before the date of publication of this Act (herei nafter in this section referred to as 
the existing police force) shall, on the date of publication of this Act, be deemed to be the police 
force constituted for the city of Avadi or the city of Tambaram, as the case may be, under the 
City Police Act as ext ended, by this Act and every member of the existing police force holding 
office immediately before the date of publication of this Act shall be deemed to be appointed on 
such date of publication, as members of the police force for the city of Avadi or the city of 
Tambaram, as the case may be.  
 
(2) All proceedings (including proceedings by way of investigations) pending  
before any police officer of the existing police force immediately before the date of publication of 
this Act, shall on the date of public ation of this Act, be deemed to be proceedings pending 
before him in his capacity as the holder of the office to which he is deemed to be appointed 
under sub-section (1) and shall be dealt with accordingly.  
 
(3) Where any power or function which may be exercised or discharged under 
any law by a District Magistrate or an Executive Magistrate immediately before the date of 
publication of this Act has been conferred on the Commissioner of Police for Avadi or the 
Commissioner of Police for Tambaram or any other police officer by or under the City Police Act 
as extended, all proceedings in relation to, or arising from, the exercise of such power or the 
discharge of such function pending immediately before such conferment before the District 
Magistrate or Executive Magistrate, as the case may be, shall on the conferment of such power 
or function on the Commissioner of Police for Avadi or the Commissioner of Police for 
Tambaram or other police officer, stand transferred to the Commissioner of Police for Avadi or 
the Commissioner of Police for Tambaram, or other police officer, as the case may be, and the 
officer to whom such proceedings stand so transferred shall either proceed de novo or from the 
stage of such transfer. 
 
6.Control of Director General of Police over  Commissioner of Police for Avadi and 
Tambaram. – 
(1) Notwithstanding anything contained in the City Police Act as extended, the  
Commissioner of Police for Avadi and the Commissioner of Police for Tambaram shall, in 
exercise of their functions under the City Police Act as extended, be under the control and 
direction of the Director -General of Police for the State, subject to any rules that may be made 
under sub-section (2). 
 (2) It shall be competent to the Government to make rules to limit and regulate the  
exercise of the powers of control and direction conferred on the Director -General of Police by 
subsection (1) in respect of the Commissioner of Police for Avadi and the Commissioner of 
Police for Tambaram.  
 (3) Nothing in this section shall apply in relation to the powers and functions which  
may be exercised or discharged by the Commissioner of Police for Avadi or the Commissioner 
of Police for Tambaram, as the case may be, under any law as a District Magistrate or an 
Executive Magistrate. 
 
7. Construction of reference to laws not in force in cities of Avadi and Tambaram. — (1) 
Any reference in the City Police Act as extended by this Act to a law which is not in force in the 
cities of Avadi or Tambaram, on the date of publication of this Act shall, in relation to those 
cities, be construed as a reference to the corresponding law, if any, in force in the said cities.  
 (2) Any reference to the Tamil Nadu District Police Act, 1859 in any law in force in  
the cities of Avadi and Tambaram shall, in relation to those cities, be construed, on and after the 
date of publication of this Act, as reference to the City Police Act. 
 
8. Repeal of corresponding law. — If, immediately before the date of publication of this Act, 
there is any law in force in the ci ties of Avadi or Tambaram including the Tamil Nadu District 
Police Act, 1859 (hereinafter in this section referred to as the Central Act) and the provisions of 
the City Police Act specified in the Schedule to the Central Act and extended by way of 
notification under section 54 -A of the Central Act corresponding to the City Police Act, such 
corresponding law shall, on the date of publication of this Act, stand repealed in relation to the 
cities of Avadi or Tambaram, as the case may be, to the extent to which  the corresponding law 
relates to matters with respect to which the State Legislature has power to make laws for the 
State. 
 
9. Savings. – (1) The repeal by section 8 of any corresponding law shall not affect—  
(a) the previous operation of any such law or  anything done or duly suffered thereunder; 
or  
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any 
such law; or  
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed 
against any such law; or  
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, 
obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, 
legal proceeding or remedy may be instit uted, continued or enforced and any such penalty, 
forfeiture or punishment may be imposed as if the City Police Act had not been extended.  
(2) Subject to the provisions of sub -section (1), anything done or any action taken, 
including any appointment or delegation made, notification, order, instruction or direction issued, 
rule, regulation, form, by -law or scheme framed, certificate, permit or licence  granted or 
registration effected under such corresponding law, in relation to the cities of Avadi or 
Tambaram, shall be deemed to have been done or taken under the corresponding provisions of 
the City Police Act and shall continue in force accordingly, unless and until superseded by 
anything done or any action taken under the said City Police Act as extended. 
 
10.Construction of reference to authorities where new authorities have been 
constituted.— Any reference by whatever form or words in any law in force to any authority 
competent on the date immediately preceding the date of publication of this Act, to exerci se any 
power or discharge any function in the cities of Avadi or Tambaram, shall, where a 
corresponding new authority has been constituted by or under the City Police Act as extended 
or under this Act to the said cities, have effect as if it were a reference to that new authority. 
 
11. Powers of courts and other authorities for purposes of facilitating application of City 
Police Act.— For the purpose of facilitating the application, in the city of Avadi and in the city of 
Tambaram, of the City Police Act as extended, any court or other authority may construe the 
said Act with such alteration not affecting the substance as may be necessary or proper to 
adapt it to the matter before the court or other authority. 
 
12. Power to remove difficulties. — If any difficu lty arises in giving effect to the provisions of 
the City Police Act as extended by this Act, to the cities of Avadi and Tambaram, the 
Government may, as occasion may require, by order, do anything which appear to them to be 
necessary for the purpose of removing the difficulty:  
Provided that no such order shall be made after the expiry of two years from the date of 
the commencement of this Act. 
 
13.Power to amend Schedules.—The Government may, by notification, amend the Schedules, 
so as to include or exclude any police station. 
 
14. Power to make rules. – (1) The Government may make rules for carrying out all or any of 
the purposes of this Act.  
(2) All rules made or notification issued under this Act shall be published in the Tamil 
Nadu Government Gazette, a nd unless they are expressed to come into force on a particular 
day, shall come into force on the day on which they are so published. 
(3) Every rule made or notification or order issued under this Act shall, as soon as 
possible after it is made or issued, be placed on the table of the Legislative Assembly, and if 
before the expiry of the session in which it is so placed or the next session, the Legislative 
Assembly agrees that the rule or notification or order should not be made or issued, the rule or 
notification or order 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 validity of anything previously done under that rule or notification or order. 
 
15. Repeal and saving.  – (1) The Chennai City Police (Extension to the cities of Avadi and 
Tambaram) Ordinance, 2021 is hereby repealed.  
2) Notwithstanding such repeal, anything done or any action taken or any direction given 
under the said Ordinance, shall be deemed to have been done or taken or given under this Act. 
 
 
SCHEDULE – I 
City of Avadi 
[See section 2(1)] 
Sl. No. Police Stations. 
1. Ambattur 
2. Ambattur Estate 
3. Avadi 
4. Ennore 
5. Kattur 
6. Korattur 
7. Manali 
8. ManaliPudunagar 
9. Mangadu 
10. Minjur 
11. M.M Colony 
12 Muthupudhupet 
13. Nazarethpet 
14. Pattabiram 
15. Poonamalle 
16. Redhills 
17. Sathangadu 
18. Sevvapet 
19. Sholavaram 
20. SRMC 
21. Tank Factory 
22. Thirumullaivoil 
23. Thirunindravur 
24. Thirunindravur 
25. Vellavedu 
 
SCHEDULE – II 
City of Tambaram 
[See section 2(2)] 
Sl.No. Police Stations. 
1. Chrompet 
2. Chitlapakkam 
3. Guduvanchery 
4. Kannagi Nagar 
5. Kanathur 
6. Kelambakkam 
7. Kundrathur 
8. Maraimalai Nagar 
9. Manimangalam 
10. Otteri 
11. Pallavaram 
12. Pallikaranai 
13. Peerkankaranai 
14. Perumbakkam 
15. Selaiyur 
16. Semmanchery 
17. Shankar Nagar 
18. Somangalam 
19. Tambaram 
20. Thazhambur 
 

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