Report No. 41
Chapter XIII
Preventive Action by The Police
No amendment necessary.- Chapter XIII (sections 149 to 153) contains provisions empowering the police to take action in various ways to prevent the commission of cognizable offences and the causing of injury to any public property, movable or immovable. Section 153 empowers a station house officer to inspect weights and measures, and if he finds any of them to be false, to seize them.
No changes appear to be necessary in this Chapter.
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