Report No. 262
Table 2.2: Capital offences in other laws
S. No. |
Section Number |
Act |
1. |
Sections 34, 37, and 38(1) | The Air Force Act, 1950 |
2. |
Section 3(1)(i) | The Andhra Pradesh Control of Organised Crime Act, 2001 |
3. |
Section 27(3) | The Arms Act, 1959 (repealed) |
4. |
Sections 34, 37, and 38(1) | The Army Act, 1950 |
5. |
Sections 21, 24, 25(1)(a), and 55 | The Assam Rifles Act, 2006 |
6. |
Section 65A(2) | The Bombay Prohibition (Gujarat Amendment) Act, 2009 |
7. |
Sections 14, 17, 18(1)(a), and 46 | The Border Security Force Act, 1968 |
8. |
Sections 17 and 49 | The Coast Guard Act, 1978 |
9. |
Section 4(1) | The Commission of Sati (Prevention) Act, 1987 |
10. |
Section 5 | The Defence of India Act, 1971 |
11. |
Section 3 | The Geneva Conventions Act, 1960 |
12. |
Section 3 (b) | The Explosive Substances Act, 1908 |
13. |
Sections 16, 19, 20(1)(a), and 49 | The Indo-Tibetan Border Police Force Act, 1992 |
14. |
Section 3(1)(i) | The Karnataka Control of Organised Crime Act, 2000 |
15. |
Section 3(1)(i) | The Maharashtra Control of Organised Crime Act, 1999 |
16. |
Section 31A(1) | The Narcotics Drugs and Psychotropic Substances Act, 1985 |
17. |
Sections 34, 35, 36, 37, 38, 39, 43, 44, 49(2)(a), 56(2), and 59 | The Navy Act, 1957 |
18. |
Section 15(4) | The Petroleum and Minerals Pipelines (Acquisition of rights of user in land) Act, 1962 |
19. |
Sections 16, 19, 20(1)(a), and 49 | The Sashastra Seema Bal Act, 2007 |
20. |
Section 3(2)(i) | The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 |
21. |
Section 3(1)(i) | The Suppression of Unlawful Acts against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Act, 2002; |
22. |
Sections 10(b)(i) and Section 16(1)(a) | The Unlawful Activities Prevention Act, 1967 |
