| Contents |
|
| Sections |
Particulars |
| Title |
The Delhi Police Act, 1978 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Organisation, Superintendence and Control of The Police force |
| 3. |
One police force for the whole of Delhi |
| 4. |
Superintendence of police force to vest in the Administrator |
| 5. |
Constitution of police force |
| 6. |
Commissioner of Police |
| 7. |
Additional Commissioner of Police |
| 8. |
Deputy, Additional Deputy and Assistant Commissioners of Police |
| 9. |
Appointment of Principals of Police training institutions |
| 10. |
Constitution of police districts, sub-divisions and police stations |
| 11. |
Officers in charge of police districts, police sub-divisions and police stations |
| 12. |
Appointment of subordinate ranks |
| 13. |
Certificate of appointment |
| 14. |
Effect of suspension of police officer |
| 15. |
General powers of Commissioner of Police |
| 16. |
Power of Commissioner of Police to investigate and regulate matters of police accounts |
| 17. |
Special police officers |
| 18. |
Additional police officers |
| Chapter III |
Regulation, Control and Discipline of The Delhi Police |
| 19. |
Framing of regulations for administration of the police |
| 20. |
Commissioner of Police may call for returns |
| 21. |
Powers of punishment |
| 22. |
Procedure for awarding punishments |
| 23. |
Appeal from orders of punishment |
| 24. |
Police officers to be deemed to be always on duty and to be liable to employment in any part of Delhi |
| 25. |
Circumstances under which police officer of subordinate rank may resign |
| 26. |
Certificate, arms, etc., to be delivered by person ceasing to be a police officer |
| 27. |
Occupation of, and liability to vacate, premises provided for police officers |
| Chapter IV |
Police Regulations |
| 28. |
Power to make regulations for regulating traffic and for preservation of order in public places, etc |
| 29. |
Power to give directions to the public |
| 30. |
Power to prohibit certain acts for prevention of disorder |
| 31. |
Police to provide against disorder, etc., at places of public amusement or public assembly or meeting |
| 32. |
Power to prohibit, etc., continuance of music, sound or noise |
| 33. |
Issue of order of prevention of riot, etc |
| 34. |
Maintenance of order at religious or ceremonial display, etc |
| 35. |
Commissioner of Police may take special measures to prevent outbreak of epidemic disease at fairs, etc |
| 36. |
Power to reserve street or other public place for public purpose and power to authorise erecting of barriers in streets |
| 37. |
Power to make regulations prohibiting disposal of the dead except at places set apart |
| Chapter V |
Special Measures for Maintenance of Public Order and Security of State |
| 38. |
Employment of additional police to keep peace |
| 39. |
Employment of additional police in cases of special danger to public peace |
| 40. |
Employment of additional police at large work and when apprehension regarding behaviour of employees exists |
| 41. |
Compensation for injury caused by unlawful assembly how recoverable |
| 42. |
Dispute in regard to cost of deputing additional police or compensation under section 41 |
| 43. |
Recovery of amount payable under section 38, 39, 40 or 41 |
| 44. |
Collector to award compensation |
| 45. |
Recovery of amounts payable under sections 39 and 41 |
| 46. |
Dispersal of gangs and bodies of persons |
| 47. |
Removal of persons about to commit offences |
| 48. |
Removal of persons convicted of certain offences |
| 49. |
Period of operation of orders under section 46, 47 or 48 |
| 50. |
Hearing to be given before order under section 46, 47 or 48 is passed |
| 51. |
Appeal against orders under section 46, 47 or 48 |
| 52. |
Finality of order in certain cases |
| 53. |
Procedure on failure of person to leave the area and his entry therein after removal |
| 54. |
Temporary permission to enter and consequences of non-observance of conditions of such permission |
| 55. |
Taking measurements and photographs, etc., of persons against whom an order under section 46, 47 or 48 is made |
| 56. |
Resistance to the taking of measurements, etc |
| 57. |
Banning of use of dress, etc., resembling uniform of armed forces |
| 58. |
Constitution of Defence Societies |
| Chapter VI |
Executive Duties and Powers of Police Officers |
| 59 |
Duty of police officer to enforce provisions of the Act |
| 60. |
Other duties of a police officer |
| 61. |
Power to enter places of public resort |
| 62. |
Power to search suspected persons in street, etc |
| 63. |
Emergency duties of police |
| 64. |
Superior police officer may himself perform duties imposed on a subordinate officer |
| 65. |
Persons bound to comply with the reasonable directions of police officer |
| Chapter VII |
Powers In Relation to Unclaimed Property |
| 66. |
Police to take charge of unclaimed property |
| 67. |
Procedure for disposal of property taken charge of under section 66 |
| 68. |
Delivery of property to person entitled |
| 69. |
In default of claim, property to be at disposal of Government |
| Chapter VIII |
Special Provisions Relating to Exercise of Powers Under The Code of Criminal Procedure, 1973 |
| 70. |
Power of Central Government to authorise Commissioner of Police and certain other officers to exercise powers of District Magistrates and Executive Magistrates under the Code of Criminal Procedure, 1973 |
| 71. |
Notifications under section 70 to be laid before Parliament |
| 72. |
References to Judicial Magistrate of the first class in sections 108, 109 and 110 of the Code of Criminal Procedure, 1973 not to be construed as references to an Executive Magistrate |
| Chapter IX |
Special Powers Under The Prevention of Cruelty to Animals Act, 1960 |
| 73. |
Powers with regard to offences under Act 59 of 1960 |
| 74. |
Powers of Metropolitan Magistrate to return animal to person from whose possession it was taken |
| 75. |
Veterinary officer to examine the animal |
| 76. |
Animal to be dealt with under Act 59 of 1960 |
| 77. |
Power of police officer to unsaddle animal or to unload it |
| 78. |
Arrest without warrant in case of certain offences under Act 59 of 1960 |
| 79. |
Provisions of Chapter to be in addition to the provisions of Act 59 of 1960 |
| Chapter X |
Offences and Punishments |
| 80. |
Disregarding the rules of the road |
| 81. |
Causing obstruction or mischief by animal |
| 82. |
Exposing animal for hire, sale, etc |
| 83. |
Causing any obstruction in a street |
| 84. |
Obstructing a footway |
| 85. |
Causing obstruction and annoyance by performances, etc |
| 86. |
Doing offensive acts in or near a street or public place |
| 87. |
Letting loose horse, etc., and suffering ferocious dogs to be at large |
| 88. |
Bathing or washing in places not set apart for those purposes |
| 89. |
Defiling water in public wells, etc |
| 90. |
Obstructing bathers |
| 91. |
Behaving indecently in public |
| 92. |
Obstructing or annoying passengers in the street |
| 93. |
Misbehaviour with intent to provoke a breach of the peace |
| 94. |
Prohibition against flying kites, etc |
| 95. |
Committing nuisance in or near street, etc |
| 96. |
Disregard of notice in public building |
| 97. |
Penalties for offences under sections 80 to 96 |
| 98. |
Penalty for failure to keep in confinement cattle, etc |
| 99. |
Punishment for cruelty to animals |
| 100. |
Wilful trespass |
| 101. |
False alarm of fire or damage to fire alarm |
| 102. |
Being found under suspicious circumstances between sunset and sunrise |
| 103. |
Possession of property of which no satisfactory account can be given |
| 104. |
Omission by pawn-brokers, etc., to report to police possession or tender of property suspected to be stolen |
| 105 |
Melting, etc., of property referred to in section 104 |
| 106 |
Taking pledge from child |
| 107. |
Suffering disorderly conduct at places of public amusement, etc |
| 108. |
Cheating at games and gambling in street |
| 109. |
Penalty for disobedience to order under section 27 |
| 110. |
Penalty for contravening regulations, etc., under section 28 |
| 111. |
Liability of licensee of place of public amusement or entertainment for acts of servants |
| 112. |
Penalty for not obtaining licence in respect of place of public entertainment or certificate of registration in respect of eating house or for not renewing such licence or certificate within prescribed period |
| 113. |
Penalties for contravention of orders, etc., under sections 29, 30, 31, 32, 33 and 34 |
| 114. |
Penalty for contravention of regulations, etc., made under sections 35, 36 and 37 |
| 115. |
Penalty for contravention of directions under section 46, 47 or 48 |
| 116. |
Penalty for entering without permission area from which a person is directed to remove himself or overstaying when permitted to return temporarily |
| 117. |
Penalty for contravention of orders under section 57 |
| 118. |
Penalty for opposing or not complying with direction given under clause (b) of sub-section (1) of section 59 |
| 119. |
Penalty for contravening directions under section 65 |
| 120. |
Dangerous performances |
| 121. |
Neglect or refusal to serve as special police officer |
| 122. |
Penalty for making false statement, etc., and for misconduct of police officers |
| 123. |
Penalty for failure to deliver up certificate of appointment or other article |
| 124. |
Vexatious entry, search, arrest, etc., by police officer |
| 125. |
Penalty for vexatious delay in forwarding a person arrested |
| 126. |
Penalty for unauthorised use of police uniforms |
| 127. |
Power to make regulations regarding carrying weapons without authority |
| 128. |
Prosecution for certain offences against this Act to be in the discretion of Delhi police |
| 129. |
Summary disposal of certain cases |
| 130. |
Prosecution for offences under other enactments not affected |
| 131. |
Offences by companies |
| Chapter XI |
Miscellaneous |
| 132. |
Disposal of fees, rewards, etc |
| 133. |
Method of proving orders and notifications |
| 134. |
Rules, regulations or orders not invalidated by defect of form or irregularity in procedure |
| 135. |
Presumption in prosecutions for contravention of order made under section 46, 47 or 48 |
| 136. |
Officers holding charges of, or succeeding to, vacancies competent to exercise powers |
| 137. |
Forfeiture of bond entered into by person under sub-section (1) of section 54 |
| 138. |
No police officer to be liable to penalty or damage for act done in good faith in pursuance of duty |
| 139. |
No public servant liable as aforesaid for giving effect in good faith to any rule, regulation, order or direction issued with apparent authority |
| 140. |
Bar to suits and prosecutionsc |
| 141. |
Licences and written permissions to specify conditions, etc., and to be signed |
| 142. |
Public notices how to be given |
| 143. |
Consent, etc., of a competent authority may be proved by writing under its signature |
| 144. |
Signature on notices, etc., may be stamped |
| 145. |
Persons interested may seek to annul, reverse or alter any rule or order |
| 146. |
Powers of Commissioner of Police under other Acts |
| 147. |
Power to make rules |
| 148. |
Notification of rules and regulations in the Official Gazette and laying of rules and regulations |
| 149. |
Cesser of operation of certain enactments and savings |
| 150. |
Police force functioning in Delhi immediately before the commencement of this Act to be deemed to be police force constituted under this Act |
| 151. |
Power to remove difficulties |
| 152. |
Repeal and saving |
| The Schedules |
|
| Schedule I |
|
| Part I |
Central Acts |
| Part II |
Delhi Act and Acts Extended to Delhi |
| Schedule II |
Table I |
| Schedule III |
Table II |
