The Telangana Eunuchs Act, 1329 Fasli.

THE TELANGANA EUNUCHS ACT, 1329 F. 
(ACT NO. XVI OF 1329 F.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, commencement and extent. 
1A. Definition. 
2. Register of eunuchs. 
3. Complaint of entry in register. 
4. Registered eunuch found in female clothes. 
5. Penalty when boy under sixteen is found with 
registered eunuch. 
6. Education and training of children whose parents 
are not discovered. 
7. Penalty for emasculation or abetting thereof. 
 
THE TELANGANA EUNUCHS ACT, 1329 F.1 
 
ACT No. XVI OF 1329 F. 
 
1. This Act may be called 2[Telangana Eunuchs Act, 1329 
F.] and it shall come into force in 2the State of Tel angana 
from the date of its publication in the Official Gazette. 
 
 (2) The Government shall have the power to extend this 
Act, by notification in the Official Gazette to any other place. 
 
1-A. Unless there is anything repugnan t in the subject or 
context, the word ‘eunuch’ shall, for the purpose of this Act, 
include all persons of the male sex who admit to be 
impotent or who clearly appear to be impotent on medical 
inspection. 
 
2. The Government shall cause a register to be kept of the 
names and place of residence of all eunuchs residing in the 
City of Hyderabad or at any other place to which the 
Government may specially extend this Act and who are 
reasonably suspected of kidn apping or emasculating boys, 
or of committing unnatural offences or abetting the 
commission of the said offences; and it shall direct such 
register to be maintained by the officer appointed for this 
purpose, from time to time, and the Government shall, from 
time to time, make rules regarding the responsibility of 
preparing and maintaining it. 
 
                                                           
1. The Andhra Pradesh (Telangana Area) Eunuchs Act, 1329 F. 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  
(No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, 
commencement 
and extent. 
Definition. 
Register of 
eunuchs. 
2  [Act No.XVI of 1329 F.] 
3. Any person aggrieved by any entry made or proposed to 
be made in the aforesaid register, may either at a time when 
the register is first made or subsequently lodge a compl aint 
with the aforesaid officer, who shall either enter, remove or 
retain the name of such person in the register, as he thinks 
fit. 
 
 Every order for removal of the name of such person shall 
contain the grounds of the removal thereof. 
 
 The District Magistrate shall have power to review the 
order passed by such officer on such complaint either on 
appeal by the petitioner or otherwise. 
 
4. Every registered eunuch found in female dress or 
ornamented in a street or a public place or in any other 
place with the intention of being seen from a street or public 
place or who dances or plays music or takes part in any 
public entertainment in a street or public place may be 
arrested without warrant and shall be punished with 
imprisonment for a term which may extend to two years or 
with fine or with both. 
 
5. Any registered eunuch who has with him or in his house 
or under his control a boy of less than sixteen years of age 
shall be punished with imprisonment for a term which may 
extend to two years or with fine or with both. 
 
6. The District Magis trate may direct that any such boy be 
delivered to his paren ts or guardian, if they can be 
discovered, and they are not eunuchs; if they cannot be 
discovered or they are eunuchs, the Magistrate may make 
such arrangement as he thinks necessary for the 
maintenance, education and training of such boy and may 
direct that the whole or any part of a fine inflicted under 
section 5 may be applied for such arrangement. The 
Government may direct that out of any Local or Municipal 
Complaint of entry 
in register. 
Registered 
eunuch found in 
female clothes. 
Penalty when boy 
under sixteen is 
found with 
registered 
eunuch. 
Education and 
training of 
children whose 
parents are not 
discovered. 
[Act No.XVI of 1329 F.]  3 
Fund or other amount the costs of suc h arrangement as is 
not met by the fine shall be defrayed. 
 
7. Any person who emascul ates himself or any other 
person with or without his consent or abets in emasculation 
shall be punished with imprisonment for a term which may 
extend to seven years and shall also be liable to fine. 
 
* * * 
Penalty for 
emasculation or 
abetting thereof. 

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