The The Warangal (Metropolitan Area) Police Act, 2015.

THE WARANGAL (METROPOLITAN AREA) POLICE ACT, 2015. 
(ACT NO. 3 OF 2015) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Establishment of Warangal Police Commissionerate for 
the Metropolitan Area of Warangal. 
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 2 of 2015. 
 
THE WARANGAL (METROPOLITAN AREA) POLICE  
ACT, 2015. 
 
ACT No. 3 OF 2015. 
 
[8th April, 2015] 
 
AN ACT TO PROVIDE FOR THE ESTABLISHMENT OF 
 WARANGAL POLICE COMMISSIONERATE FOR THE 
 METROPOLITAN AREA OF WARANGAL AND FOR THE 
 MATTERS CONNECTED THEREWITH OR INCIDENTAL 
 THERETO. 
 
 Be it enacted by the L egislature of the State of 
Telangana in the Sixty -sixth Year of the Republic of India as 
follows:- 
 
1. (1) This Act may be called the Warangal (Metropolitan 
Area) Police Act, 2015. 
 
 (2) It extends to the limits of Warangal Metropolitan 
Area, declared by the Government by notification. 
 
 (3) It shall be deemed to have been come into force 
with effect from 13-02-2015. 
 
2. (1) In this Act, unless the context otherwise requires,- 
 
  (a) the “Warangal 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 
and the word “Commissionerate” shall be construed 
accordingly; 
                                                           
 Received the assent of the Governor on the 7th April, 2015. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.3 of 2015] 
  (c) “Collector and District Magistrate ” means, the 
District Collector  and the District Magistrate of Warangal 
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 Warangal 
Metropolitan Area under section 8 of the Code of Criminal 
Procedure, 1973, shall be the Warangal Police 
Commissionerate for the purpose of this Act, and on such 
commencement the Warangal Police Commissionerate shall 
be deemed to have been established for the said 
Metropolitan Area of Warangal: 
 
 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 
therefrom the areas specified in the notification: 
 
Act IX of 1348 F. 
Establishment of 
Warangal Police 
Commissionerate 
for the 
Metropolitan Area 
of Warangal. 
Central Act 2 of 1974. 
[Act No.3 of 2015]  3 
 Provided further that the power to issue a notification 
under this sub -section shall be subject to previous 
publication. 
 
 (2) Subject to the p rovisions of sub -sections (3) and 
(4), the Andhra Pradesh (Telangana Area) District Police 
Act, 1329 F ., shall with effect from the commencement of 
this Act, cease to apply to the Warangal Metropolitan Area. 
 
 (3) Such cessation shall not effect,- 
 
  (a) the previous operation of #the Andhra Pradesh 
(Telangana Area) District Police Act, 1329 F ., in respect of 
the areas within the Metropolitan area of Warangal; 
 
  (b) any penalty, forfeiture or punishment incurred in 
respect of any of fences committed under the provisions of 
the Andhra Pradesh (Telangana Area) 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 has 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 provis ions 
of the Andhra Pradesh (Telangana Area) District Police 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 Warangal Metropolitan 
Area, unt il they are replaced by the notification, rules, 
                                                           
 Adapted as the Telangana District Police Act, 1329 F., vide. the 
Telangana Adaptation of Laws (No.2) Order, issued in G.O.Ms.No.46, 
Law (F) Department, dated 01.06.2016. 
Act X of 1329 F. 
Act X of 1329 F. 
Act X of 1329 F. 
4  [Act No.3 of 2015] 
regulations, 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 Warangal 
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 pres cribed 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 Warangal 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 Warangal or at such other place as may be notified. 
 
 (3) The Commissioner shall be designated as 
Commissioner of Police and Additional District Magistrate, 
Warangal. 
 
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 required 
to be performed by the Commissioner under this Act or any 
other enactment for the time being in force, and every 
Organisation of 
Police. 
Appointment and 
removal of Police 
Commissioner. 
Appointment of 
Deputy 
Commissioner 
and Assistant 
Commissioner. 
[Act No.3 of 2015]  5 
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: 
 
 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 Warangal 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 Comm issioner and the Deputy Commissioners 
of Police of Warangal 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 Col lector and District 
Magistrate and Commissioner of Police. 
 
 (3) For the purpose of facilitating the application of the 
provisions of the Hyderabad City Police Act, 1348 F ., to the 
Warangal 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 a ny provision thereof as may be 
necessary or expedient and thereupon the said Act and the 
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.3 of 2015] 
rules, notifications, regulations, orders and directions made 
thereunder, shall apply to the Warangal Commissionerate, 
subject to the adaptation and modifications so made. 
 
 (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 Court, 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 proper 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, tha t 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 prov isions of the Act or 
the rules made thereunder to the Warangal 
Commissionerate as it may consider necessary for carrying 
out the purposes of this Act. 
Power to remove 
difficulty. 
Power to give 
directions. 
[Act No.3 of 2015]  7 
10. (1) The Government may, by notification, make rules 
for carrying out all or any of the purposes of this Act. 
 
 (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 o f 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 shall be w ithout prejudice to the 
validity of anything previously done under that rule. 
 
11. In the Andhra Pradesh (Telangana Area) District Police 
Act, 1329 F., in section 1, for the words “and the Cyberabad 
Metropolitan Area ”, the words “Cyberabad Metropolitan 
Area and  the Warangal Metropolitan Area ” shall be 
substituted. 
 
12. The Warangal (Metropolitan Area) Police Ordinance, 
2015 is hereby repealed. 
 
* * * 
Power to make 
rules. 
Amendment of 
Act X of 1329 
Fasli. 
Repeal of 
Ordinance 2 of 
2015. 

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