Acts › The Madras District Police Act, 1859The Madras District Police Act, 1859 55 sections.
Open in Lexace · Ask the AI Section 1 — Interpretation. Section 2 — Laws repealed. Section 3 — Jurisdiction of Officers appointed under Regulation XI, 1816. Section 4 — Superintendence vested in Governor in Council. Section 5 — Inspector-General of Police, &c. Section 6 — Powers of Police, &c. Section 7 — Inspector-General to be appointed a Justice of the Peace. To have the powers of a Magistrate but to exercise such powers under the orders of Government. District Superintendent may be appointed a Magistrate. In what cases he may act in that capacity Section 8 — Constitution of the Force. Section 9 — Inspector-General to control Force and make rules. Section 10 — Appointment and dismissal of Police Officers. Section 11 — Police Officers to receive certificates of Office. Section 12 — Police Superannuation Fund. Section 13 — Additional Police Officers employed at the cost of Individuals. Section 14 — Appointment of additional Force in the neighbourhood of Railway and other works. Section 15 — Payment of money for support of additional Police Force. Section 16 — Special Police Officers. Section 17 — Powers of special Police Officers. Section 18 — Refusal to serve. Section 19 — Police Officers not to resign without leave or two months’ notice. Section 20 — Unlawful assumption of Police functions, personation of Police, &c. Section 21 — Duties of Police Officers. Section 22 — Police Officer may arrest without warrant. Section 23 — Persons arrested without warrant to be taken to Station House until brought before Magistrate or bailed Section 24 — Release on bail. Section 25 — Superior Officer of Police may take recognizance for appearance of prosecutor or witness. Section 26 — Condition of recognizance. Section 27 — Remands. Section 28 — Entering drinking shops, &c. without a warrant. Section 29 — Inspection of weights and measures. Section 30 — Police Officer not to receive complaints of petty offences. Section 31 — Police Officers may lay informations, &c. Section 32 — All warrants &c. to be executed by Officers of the Police Force. Section 33 — Warrant to be endorsed. Section 34 — Service of summonses, &c. Section 35 — Warrant without summons. Section 36 — Notification of substance of warrant. Section 37 — Warrant how to be executed. Section 38 — No unnecessary restraint. Section 39 — Breaking of outer door of window. Section 40 — Breaking open Zenanah or female apartment. Section 41 — Party arrested to be brought immediately to the authority mentioned in the warrant. Section 42 — No threat or promise, to compel disclosure by party arrested. Section 43 — Police Officer may require assistance. Penalty for refusal to assist. Section 44 — Penalties for neglect of duty &c. Section 45 — Penalty for receiving unauthorized fees, &c. Section 46 — Penalty for extortion, &c. Section 47 — Penalty for obstructing a Police Officer in the execution of his duty. Section 48 — Certain duties of Police Officers within the limits of Towns. Obstructions and nuisances in roads. Section 49 — Regulation of public processions, &c., and of carriages and persons at places of public resort. Section 50 — Jurisdiction. Section 51 — Liability to prosecution for higher penalties not affected. Section 52 — Levy of fines. Section 53 — Limitation of action. Section 54 — Plea that act was done under a warrant. Section 55 — Operation of Act. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.