LexThe Telangana Public Safety (Measures) Enforcement Act, 2013.
Telangana · state statute
Open in Lexace · Ask the AI about this actTHE TELANGANA PUBLIC SAFETY (MEASURES) ENFORCEMENT
ACT, 2013.
(ACT NO. 6 OF 2013)
ARRANGEMENT OF SECTIONS
Sections
1. Short title, extent and commencement.
2. Definitions.
3. Liability to provide Public Safety Measures.
4. Liability for filing periodical returns.
5. Powers of Inspectors of Police to inspect premises.
6. Failure to provide Public Safety Measures.
7. Protection of action taken in good faith.
8. Savings.
9. Power to make rules.
THE TELANGANA PUBLIC SAFETY (MEASURES)
ENFORCEMENT ACT, 2013.1
ACT No. 6 OF 2013.
1. (1) This Act may be called the 2Telangana Public Safety
(Measures) Enforcement Act, 2013.
(2) It extends to the whole areas of Greater Hyderabad
Municipal Corporation, Vijayawada Municipal Corporation,
Vishakapatnam Municipal Corporation, the Corporations
constituted under the 3Telangana Municipal Corporations
Act, 1994, and such other areas and places as may be
identified and notified by the State Government from time to
time.
(3) It shall come into force on such date as the State
Government may, by notification in the 2Telangana Gazette
appoint.
2. In this Act unless the context otherwise requires,-
(a) “Establishment” means a place frequented by large
number of people with a likelihood of public gathering of
100 people or more at a time, such as commercial
establishments, industrial establishments, religious places,
educational institutions, hospitals, sports Complexes ,
railway stations, bus stations, places of organized
1. The Andhra Pradesh Public Safety (Measures) Enforcement Act, 2013
received the assent of the Governor on 04.06.2013. The said Act in force
in the combined State, as on 02.06.2014, has been adapted to the State
of Telangana, under section 101 of the Andhra Pradesh Reorganisation
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws
Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated
01.06.2016.
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
3. Adapted by G.O.Ms.No.143, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
Short title, extent
and
commencement.
Act 25 of 1994.
Definitions.
2 [Act No.6 of 2013]
congregations and such other establishments as the
Government, may by notification declare to be an
establishment for the purpose of this Act;
(b) “Government” means the State Government of
4Telangana;
(c) “Licence” means a valid permission or licen ce to
build or run an establishment obtained under 5the Greater
Hyderabad Municipal Corporation Act, 1955 or 6the
Telangana Municipal Corporations Act, 1994 or 7the
Telangana Cinemas (Regulation) Act, 1955 or 8the
Telangana Education Act, 1982 or any other Act or the rules
made under the relevant Acts for this purpose;
(d) “The Licenc ing (sanctioning) Authority” means an
authority competent to issue licen ce to build or run an
establishment under the Greater Hyderabad Municipal
Corporation Act, 1955 or the Telangana Municipal
Corporations Act, 1994 or the Telangana Cinemas
(Regulation) Act , 1955 or the Telangana Education Act,
1982 or an authority compete nt to issue permission or
licence for running an educational institution;
(e) “Notification” means a notification published by the
Government in the 4Telangana Gazette and the word notified
shall be construed accordingly;
4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.
5. Adapted by G.O.Ms.No.134, Municipal Administration & Urban
Development (F2) Department, dated 13.10.2015.
6. Adapted by G.O.Ms.No.143, Municipal Administration & Urban
Development (A2) Department, dated 29.10.2015.
7. Adapted by G.O.Ms.No.17, Energy (Budget ) Department, dated
31.05.2016.
8. Adapted by G.O.Ms.No.15, Higher Education (TE ) Department, dated
23.04.2015.
Act II of 1955.
Act 25 of 1994.
Act IV of 1955.
Act 1 of 1982.
[Act No.6 of 2013] 3
(f) “Prescribed” means prescribed by the Government
by rules made under this Act;
(g) “Public Safety Measures ” means Access Controls
and Closed Circuit Television Surveillance at entry and exit
points of the est ablishments and the ir parking areas by
installing,-
(i) Access Controls through Physical and Technical
means;
(ii) Surveillance through Closed circuit television
surveillance cameras with a provision for storage of video
footage for 30 days;
(iii) The technical equipments adhering to the
specifications notified by the Government.
3. (1) Every owner/manager/ person or the persons who
are running an establishment shall provide and maintain
public safety measures so as to ensure safety and security
of the public visiting their establishment.
(2) Every owner /manager/person or the persons who
are running an establishment shall save/store video footage
properly for a period of 30 days and provide the same as
and when required by an Inspector of Police, having
jurisdiction over the area or any other authority as may be
notified by the Government.
4. (1) Every owner/manager/ person or the persons who
are running an establishment shall file periodical returns in
such manner and in such proforma as may be prescribed,
certifying that the Public Safety Measures are provided,
properly maintained and the relevant equipments are in
working condition, once in every six months, to the
Liability to provide
Public Safety
Measures.
Liability for filing
periodical returns.
4 [Act No.6 of 2013]
concerned Inspector of Police having jurisdiction over the
area.
(2) Every owner/manager/ person or the persons who
are running an establishment as on the date of
commencement of this Act, shall, implement public safety
measures within a period of six months from the date of
commencement of this Act or before the next date of
renewal of licence, whichever is earlier.
5. The Inspector of Police having jurisdiction over the
area, may at any time, without prior notice, enter into any
establishment, inspect and check as regards the installation
and functioning of the public safety measures, and in case
of any default or violation shall send a report to the Assistant
Commissioner of Police (ACP) or as the case may be the
Sub Divisional Police Officer (SDPO) concerned having
jurisdiction over the area.
6. (1) The Assistant Commissioner of Police (ACP) or as
the case may be the Sub Divisional Police Officer (SDPO) of
the area concerned shall, on receipt of report from the
concerned Inspector of Police having j urisdiction over the
area under section 5, issue a show cause notice to the
owner/manager/person or the persons who are running any
such establishment, giving 15 days time for compliance.
(2) An owner/manager/ person or the persons who are
running any such establishment, on receipt of show cause
notice issued under sub -section (1), fails to comply with the
directions of notice, the concerned Assistant Commissioner
of Police (ACP) or as the case may be the Sub Divisional
Police Officer (SDPO) may, levy a compounding fee on the
owner/manager/person or the persons who are running
such establishment,-
(i) for the first month of default - Rs. 5,000/-
Powers of
Inspectors of
Police to inspect
premises.
Failure to provide
Public Safety
Measures.
[Act No.6 of 2013] 5
(ii) for the second month of default - Rs. 10,000/-
(3) In case of any failure on th e part of the owner/
manager/person or the persons who are running any such
establishment, to comply with the directions, wit hin a period
of two months, the Inspector of Police having jurisdiction
over the area shall, seal the premises temporarily and send
a report to licensing authority concerned, through the
Assistant Commissioner of Police (ACP) or as the case may
be the Sub Divisional Police Officer (SDPO) having
jurisdiction over the area:
Provided that the religious institutions of Endowments
Department or any other religious place shall not be sealed.
(4) The licen cing authority concerned shall, on receipt
of such report under sub -section (3), issue s how cause
notice to the owner/manager/person or the persons who are
running any such establishment and initiate action as per
the provisions of law governing the issuance of licence.
7. No suit, prosecution or legal proceedings shall lie
against any authority or officer for anything done in good
faith or intended to be done in pursuance of this Act or any
rule or order made thereunder.
8. The provisions of this Act shall be in addition to and not
in derogation of provisions of any other law for the time
being in force and nothing contained in this Act, shall
exempt any person from any proceeding (whether by way of
investigation or otherwise), which might apart from this Act,
be instituted or taken against him.
9. (1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
Protection of
action taken in
good faith.
Savings.
Power to make
rules.
6 [Act No.6 of 2013]
(2) Every rule ma de under this Act shall, immediately
after it is made, be laid before the Legislature of the State, if
it is in session and if it is not in session, in the session
immediately following for a total period of fourteen days
which may be comprised in one sess ion or in two
successive sessions and if, before the expiration of the
session in which it is so laid or the session immediately
following, the Legislature of the State agrees in making any
modification in the rule or in the annulment of the rule, the
rule shall, from the date on which the modification or
annulment is notified, have effect only in such modified form
or shall stand annulled 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.
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