The Police Act, 1861

46 sections.

Section 1 — Interpretation clause.
Section 2 — Constitution of the force.
Section 3 — Superintendence in the State Government.
Section 4 — Inspector-General of Police, etc.
Section 5 — Powers of Inspector General Exercise of power.
Section 6 — [Repealed.].
Section 7 — Appointment, dismissal, etc., of inferior officers.
Section 8 — Certificates to police officers.
Section 9 — Police-officers not to resign without leave or two months’ notice.
Section 10 — Police-officers not to engage in other employment.
Section 11 — [Repealed.].
Section 12 — Power of Inspector-General to make rules.
Section 13 — Additional police-officer employed at cost of individuals.
Section 14 — Appointment of additional force in the neighbourhood of railway and other works.
Section 15 — Quartering of additional police in disturbed or dangerous districts.
Section 15A — Awarding compensation to sufferers from misconduct of inhabitants or persons interested in land.
Section 16 — Recovery of moneys payable under sections 13, 14, 15 and 15A, and disposal of same when recovered.
Section 17 — Special police-officers.
Section 18 — Powers of special police-officers.
Section 19 — Refusal to serve as special police-officers.
Section 20 — Authority to be exercised by police-officers.
Section 21 — Village police-officers.
Section 22 — Police-officers always on duty and may be employed in, any part of district.
Section 23 — Duties of police-officers.
Section 24 — Police-officers may lay information, etc.
Section 25 — Police-officers to take charge of unclaimed property, and be subject to Magistrates orders as to disposal.
Section 26 — Magistrate may detain property and issue proclamation.
Section 27 — Confiscation of property if no claimant appears.
Section 28 — Persons refusing to deliver up certificate, etc., on ceasing to be police-officers.
Section 29 — Penalties for neglect of duty, etc.
Section 30 — Regulation of public assemblies and processions and licensing of the same.
Section 30A — Powers with regard to assemblies and processions violating conditions of license.
Section 31 — Police to keep order in public roads, etc.
Section 32 — Penalty for disobeying orders issued under last three sections, etc.
Section 33 — Saving of control of Magistrate of district.
Section 34 — Punishment for certain offences on roads, etc.
Section 35 — Jurisdiction.
Section 36 — Power to prosecute under other law not affected.
Section 37 — Recovery of penalties and fines imposed by Magistrates.
Section 41 — [Repealed.].
Section 42 — Limitation of actions.
Section 43 — Plea that act was done under warrant.
Section 44 — Police-officers to keep diary.
Section 45 — State Government may prescribe form of returns.
Section 46 — Scope of Act.
Section 47 — Authority of District Superintendent of Police over village police.

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