Bare Acts Live

The Identification of Prisoners (Bombay Amendment) Act, 1948

(Bombay Act No. 15 of 1948)

mh355

(a) who has been arrested -

(i) under section 55 of the Code of Criminal Procedure, 1898, or under section 4 of the Bombay Beggars Act, 1945,

(ii) in connection with an offence punishable under section 61D of the Bombay District Police Act, 1890, or under section 112 of the City of Bombay Police Act, 1902, or under section 6 or 9 of the Bombay Beggars Act, 1945, or in connection with an offence punishable with rigorous imprisonment for a term of one year or upwards, or

(b) in respect of whom a direction or order under section 46 of 46B of the Bombay District Police Act, 1890, or under section 27 of the City of Bombay Police Act, 1902, or under sub-section (1) or (2) of section 23 of the Bombay Public Security Measures Act, 1947, has been made,