| Contents: |
| Title |
The Police Act, 1861 |
| Sections: |
Particulars: |
| 1. |
Interpretation clause |
| 2. |
Constitution of the force |
| 3. |
Superintendence in the State Government |
| 4. |
Inspector-General of Police, etc |
| 5. |
Powers of Inspector General. Exercise of power |
| 6. |
[Repealed.] |
| 7. |
Appointment, dismissal, etc., of inferior officers |
| 8. |
Certificates to police officers. Surrender of certificate |
| 9. |
Police-officers not to resign without leave or two months' notice |
| 10. |
Police-officers not to engage in other employment |
| 11. |
[Repealed.] |
| 12. |
Power of Inspector-General to make rules |
| 13. |
Additional police-officer employed at cost of individuals |
| 14. |
Appointment of additional force in the neighbourhood of railway and other works |
| 15. |
Quartering of additional police in disturbed or dangerous districts |
| 15A. |
Awarding compensation to sufferers from misconduct of inhabitants or persons interested in land |
| 16. |
Recovery of moneys payable under sections 13, 14, 15 and 15A, and disposal of same when recovered |
| 17. |
Special police-officers |
| 18. |
Powers of special police-officers |
| 19. |
Refusal to serve as special police-officers |
| 20. |
Authority to be exercised by police-officers |
| 21. |
Village police-officers Police-chaukidars in the Presidency of Fort William |
| 22. |
Police-officers always on duty and may be employed in any part of district |
| 23. |
Duties of police-officers |
| 24. |
Police-officers may lay information, etc |
| 25. |
Police-officers to take charge of unclaimed property, and be subject to Magistrate's orders as to disposal |
| 26. |
Magistrate may detain property and issue proclamation |
| 27. |
Confiscation of property if no claimant appears |
| 28. |
Persons refusing to deliver up certificate, etc., on ceasing to be police-officers |
| 29. |
Penalties for neglect of duty, etc |
| 30. |
Regulation of public assemblies and processions and licensing of the same. Music in the streets |
| 30A. |
Powers with regard to assemblies and processions violating conditions of license |
| 31. |
Police to keep order in public roads, etc |
| 32. |
Penalty for disobeying orders issued under last three sections, etc |
| 33. |
Saving of control of Magistrate of district |
| 34. |
Punishment for certain offences on roads, etc. Power of police-officers Slaughtering cattle, furious riding, etc. Cruelty to animals. Obstructing passengers. Exposing goods for sale. Throwing dirt into street . Being found drunk or riotous. Indecent exposure of person. Neglect to protect dangerous places |
| 35. |
Jurisdiction |
| 36. |
Power to prosecute under other law not affected. Proviso |
| 37. |
Recovery of penalties and fines imposed by Magistrates |
| 41. |
[Repealed.] |
| 42. |
Limitation of actions. Tender of amends. Proviso |
