The Telangana Suppression of Disturbances Act, 1948.

THE TELANGANA SUPPRESSION OF DISTURBANCES  
ACT, 1948. 
(ACT NO. III OF 1948.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definition. 
3. Power to declare areas to be disturbed areas. 
4. Certain offences to be punishable with death in 
disturbed areas. 
5. Power to fire upon persons contravening certain 
orders in disturbed areas. 
6. Protection of persons acting under section 5. 
 
THE TELANGANA SUPPRESSION OF DISTURBANCES 
ACT, 1948.1 
 
ACT No. III OF 1948. 
 
1. (1) This Act may be called 2[the Telangana 
Suppression of Disturbances Act, 1948.] 
 
 (2) It extends to the whole of the 2[State of Telangana]. 
 
 (3) It shall come into force at once. 
 
2. In this Act, “disturbed area” means an area for the time 
being declar ed to be a disturbed area by a notification  
under section 3. 
 
3. The State Government may, by notification in the 
2[Telangana Gazette],- 
 
  (a) declare that the whole of the State, or any part 
thereof specified in the notification, is a disturbed area; and 
 
  (b) add to, amend, vary or rescind any such 
declaration. 
 
4. (1) Whoever in a disturbed area commits any offence 
punishable under any of the following sections of the Indian 
Penal Code, namely, 307, 363, 364, 365, 366, 367, 368, 376, 
392, 394, 395, 397, 398 and 436, may, in lieu of the 
                                                           
1. The Andhra Pradesh Suppression of Disturbances Act, 1948 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.4 5, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Definition. 
Power to declare 
areas to be 
disturbed areas. 
Certain offences 
to be punishable 
with death in 
disturbed areas. 
2  [Act No.III of 1948] 
punishment to which he is liab le under that Code, be 
punished with death. 
 
 (2) Whoever in a disturbed area attempts to commit, or 
abets the commission of, any offence punishable under any 
section of the Indian Penal Code referred to in sub -section 
(1) may, notwithstanding anything contained in that Code, 
be punished with death or with the punishment provided in 
that section for the offence. 
 
5. Any Magistrate, and any Police Office r not below the 
rank of Sub -Inspector, may, if in his opinion it is necessary 
so to do for restoring or maintaining public order, after 
giving such warning, if any, as he may consider necessary, 
fire upon, order fire to be opened or otherwise use force, 
even to the causing of death, against any person who in a, 
disturbed area is acting in contravention of any law or order 
for the time being in force in such area , prohibiting the 
assembly of five or more persons or the carrying of 
weapons or of things capable of being used as weapons. 
 
6. No prosecution, suit or other legal proceeding shall be 
instituted, except with the previous sanction of the  State 
Government, against any person in respect of anything 
done or purporting to be done in exercise of the powers 
conferred by section 5. 
 
* * * 
Power to fire upon 
persons 
contravening 
certain orders in 
disturbed areas. 
Central Act 45 of 1860. 
Protection of 
persons acting 
under section 5. 

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