The Ramagundam (Metropolitan Area) Police Act, 2016.

THE RAMAGUNDAM (METROPOLITAN AREA) POLICE  
ACT, 2016. 
(ACT NO. 4 OF 2017) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Establishment of Ramagundam Police 
Commissionerate for the Metropolitan Area of 
Ramagundam. 
4. Organisation of Police. 
5. Appointment and removal of Police Commissioner. 
6. Appointment of Deputy Commissioner and Assistant 
Commissioner. 
7. Application of the provisions of the Hyderabad City 
Police Act, 1348 F. 
8. Power to remove difficulty. 
9. Power to give directions. 
10. Power to make rules. 
11. Amendment of Act X of 1329 Fasli. 
12. Repeal of Ordinance 9 of 2016. 
 
THE RAMAGUNDAM (METROPOLITAN AREA) POLICE  
ACT, 2016. 
 
ACT No. 4 OF 2017. 
 
[20th January, 2017] 
 
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF 
 RAMAGUNDAM POLICE COMMISSIONERATE FOR 
 THE METROPOLITAN AREA OF RAMAGUNDAM AND 
 FOR THE MATTERS CONNECTED THEREWITH OR 
 INCIDENTAL THERETO. 
 
 Be it enacted by the Legislature of the State of 
Telangana in the Sixty -seventh year of the Republic of India 
as follows:- 
 
1. (1) This Act may be called the Ramagundam 
(Metropolitan Area) Police Act, 2016. 
 
 (2) It extends to the limits of Ramagundam 
Metropolitan Area, declared by the Government by 
notification. 
 
 (3) It shall be deemed to have been come into force 
with effect from 8th October, 2016. 
 
2. (1) In this Act, unless the context otherwise requires,- 
 
  (a) the “Ramagundam Metropolitan Area” means, the 
areas notified by the Government in this behalf; 
 
  (b) “Commissioner” means, Commissioner of Police 
appointed by the Government under section 5 of the Act 
                                                           
 Received the assent of the Governor on the 19th January, 2017. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.4 of 2017] 
and the word “Commissionerate” shall be construed 
accordingly; 
 
  (c) “Collector and District Magistrate ” means, the 
District Collector and the District Magistrate of the  
concerned District; 
 
  (d) “Government” means, the State Government of 
Telangana; 
 
  (e) “Notification” means, a notification published in 
the Telangana Gazette and the word “notified” shall be 
construed accordingly; 
 
  (f) “Prescribed” means prescribed by rules under this 
Act. 
 
 (2) The words and expressions used in this Act and not 
defined, but defined in the Hyderabad City Police Act, 1348 
F., shall have the meanings respectively assigned to them in 
the said Act. 
 
3. (1) With effect from the commencement of this Act, the 
areas as notified by the Government as Ramagundam 
Metropolitan Area under section 8 of the Code of Criminal 
Procedure, 1973, shall be the Ramagundam Police 
Commissionerate for the purpose of this Act, and on such 
commencement the Ramagundam Police Commissionerate 
shall be deemed to have been established for the said 
Metropolitan Area of Ramagundam: 
 
 Provided that the Government may, from time to time, 
after consultation with the Collector and District Magistrate 
and Commissioner, by notification in the Telangana Gazette, 
alter the limits of the Commissionerate constituted under 
this sub-section so as to include therein or to exclude there 
from the areas specified in the notification: 
Act IX of 1348 F. 
Establishment of 
Ramagundam 
Police 
Commissionerate 
for the 
Metropolitan Area 
of Ramagundam. 
Central Act 2 of 1974. 
[Act No.4 of 2017]  3 
 Provided further that the power to issue a notification 
under this sub -section shall be subject to previous 
publication. 
 
 (2) Subject to the provisions of sub -sections (3) and 
(4), the Telangana District Police Act, 1329 F ., shall with 
effect from the commencement of this Act, cease to apply to 
the Ramagundam Metropolitan Area. 
 
 (3) Such cessation shall not effect,- 
 
  (a) the previous operation of the Telangana District 
Police Act, 1329 F ., in respect of the areas within the 
Metropolitan area of Ramagundam; 
 
  (b) any penalty, forfeiture or punishment incurred in 
respect of any offences co mmitted under the provisions of 
the Telangana District Police Act, 1329 F.; or 
 
  (c) any investigation, legal proceedings or remedy in 
respect of such penalty, forfeiture or punishment and any 
such penalty, forfeiture or punishment may be imposed as if 
this Act had not been enacted. 
 
 (4) Notwithstanding anything contained in sub -section 
(2), all notifications, rules, regulations, orders, directions, 
and powers made, issued or conferred under the provisions 
of the Telangana District P olice Act, 1329 F ., and in force at 
the commencement of this Act, shall so far as they are not 
inconsistent with the provisions of this Act continue to be in 
force in the Ramagundam Metropolitan Area, until they are 
replaced by the notification, rules, reg ulations, orders, 
directions and powers to be made or issued or conferred 
under this Act. 
 
4. (1) With effect from the date of commencement of this 
Act, the Police Force functioning in the Ramagundam 
Organisation of 
Police. 
Act X of 1329 F. 
Act X of 1329 F. 
Act X of 1329 F. 
Act X of 1329 F. 
4  [Act No.4 of 2017] 
Metropolitan area shall be deemed to be the Police Force of 
such Metropolitan area. 
 
 (2) Notwithstanding anything contained in sub -section 
(1), it shall be competent for the Government to appoint any 
Police Force as may be prescribed in this behalf from time 
to time. 
 
5. (1) The control and supervision of Police Force 
specified under section 4 shall, subject to the orders of the 
Government, be vested in an officer, who shall be called the 
Commissioner of Ramagundam for the metropolitan area 
and who may from time to time, be appointed and removed 
by the Government. 
 
 (2) The Headquarters of the Commissionerate shall be 
at Ramagundam or at such other place as may be notified. 
 
 (3) The Commissioner shall be designated as 
Commissioner of Police and Additional District Magistrate, 
Ramagundam. 
 
6. (1) The Government may, from time to time, appoint 
one or more Deputy Commissioners and one or more 
Assistant Commissioners or may remove any Deputy 
Commissioner or Assistant Commissioner so appointed. 
 
 (2) Every such Deputy Commissioner shall, subject to 
the orders of the Commissioner, be competent to exercise 
all powers or perform some of the duties which are r equired 
to be performed by the Commissioner under this Act or any 
other enactment for the time being in force, and every 
Assistant Commissioner of Police appointed under sub -
section (1) shall exercise such powers or perform such 
duties as may from time to time be conferred upon or 
assigned to him by the Commissioner: 
 
Appointment and 
removal of Police 
Commissioner. 
Appointment of 
Deputy 
Commissioner 
and Assistant 
Commissioner. 
[Act No.4 of 2017]  5 
 Provided that the Deputy Commissioner and Assistant 
Commissioner shall not exercise the powers regarding 
making rules for regulation of traffic and for preservation of 
orders and judicial powers of superior police officer, vested 
in the Commissioner. 
 
7. (1) Save as otherwise expressly provided herein, all  the 
provisions of the Hyderabad City Police Act, 1348 F ., 
(hereinafter in this section called “the said Act ”) including 
the provisions relating to make rules for regulation of traffic 
and for preservation of orders and giving directions to public 
are hereby extended to and shall apply mutatis mutandis to 
the Ramagundam Commissionerate and the said Act shall, 
in relation to the Commissionerate be read and construed  
as if the provisions of the said Act had formed part of this 
Act. 
 
 (2) The Commissioner and the Deputy Commissioners 
of Police of Ramagundam Police Commissionerate shall 
exercise the powers of the District Magistrate under section 
47 of the Hyderabad City Police Act, 1348 F ., in the limits of 
urban police stations as may be notified by the Government, 
from time to time, in consultation with the Collector and 
District Magistrate / Commissioner of Police. 
 
 (3) For the purpose of facilitating the application of the 
provisions of the Hyderabad City Police Act, 13 48 F., to the 
Ramagundam Commissionerate, the Government may, by 
notification, make such adaptations and modifications of the 
said Act and rules, notifications, regulations, orders, 
directions made thereunder whether by way of repealing, 
amending or suspending any provision thereof as may be 
necessary or expedient and thereupon the said Act and the 
rules, notifications, regulations, orders and directions made 
thereunder, shall apply to the Ramagundam 
Commissionerate, subject to the adaptation and 
modifications so made. 
Application of the 
provisions of the 
Hyderabad City 
Police Act, 1348 
F. 
Act IX of 1348 F. 
Act IX of 1348 F. 
Act IX of 1348 F. 
6  [Act No.4 of 2017] 
 (4) Notwithstanding that no provision or insufficient 
provision has been made under sub -section (3) for the 
adaptation of the provisions of the said Act, rules, 
notifications, regulations, orders and directions made 
thereunder, any Cour t, Tribunal or authority, required or 
empowered to enforce those provisions may, for the 
purpose of facilitating their application to the 
Commissionerate, construe these provisions in such 
manner, without affecting the substance as may be 
necessary or prop er in regard to the matter before the 
Court, Tribunal or Authority. 
 
8. (1) If any difficulty arises in giving effect to the 
provisions of this Act, the Government may, by notification 
in the Telangana Gazette do anything not  inconsistent with 
such provisions which appear to them to be expedient or 
necessary for the purpose of removing the difficulty. 
 
 (2) Every notification issued under this section shall be 
laid before the Legislature of the State as soon as possible 
after it is issued and if the Legislature agrees in making any 
modification in the notification or in the annulment of the 
notification, the notification shall thereafter have effect only 
in such modified form or stand annulled as the case may be, 
so however, th at any such modification or annulment shall 
be without prejudice to the validity of anything previously 
done under that notification. 
 
9. The Government may, from time to time, give such 
directions not inconsistent with the pro visions of the Act or 
the rules made thereunder to the Ramagundam 
Commissionerate as it may consider necessary for carrying 
out the purposes of this Act. 
 
10. (1) The Government may, by notification, make rules 
for carrying out all or any of the purposes of this Act. 
 
Power to remove 
difficulty. 
Power to give 
directions. 
Power to make 
rules. 
[Act No.4 of 2017]  7 
 (2) Every rule made 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 session 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 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 sh all be without prejudice to the 
validity of anything previously done under that rule. 
 
11. In the Telangana District Police Act, 1329  F., in section 
1, for the words “and the Nizamabad Metropolitan Area”, the 
words “Nizamabad Metropolitan Area and the Ramagundam 
Metropolitan Area” shall be substituted. 
 
12. The Ramagundam (Metropolitan Area) Police 
Ordinance, 2016 is hereby repealed. 
 
 
* * * 
Amendment of 
Act X of 1329 
Fasli. 
Repeal of 
Ordinance 9 of 
2016. 

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