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1. Title, extent and commencement. (1) This Act may be called the Prisons Act, 1894. 3 [(2) It extends to the whole of India except 4 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]. ]" (3) It shall come into force on the first day of July, 1894. (4) Nothing in this Act shall apply to civil jails in the 5 [State] of Bombay 6 [as it existed immediately before the 1st November, 1956] outside the city of Bombay, and those jails shall continue to be administered under the provisions of sections 9 and 16 (both inclusive) of 7Bombay Act 2 of 1874, as amended by subsequent enactments. 1. A me n d e d i n i t s a p p l i c a t i o n t o (1) the P r o v i n c e o f M a d r a s b y (i) The Prison s and Indian Lun acy (Madras Amend ment) Act, 1938 (Mad . Act 14 o f 1938 ); (ii) the Prisons (Madras Amendment) Act, 1940 (Mad . Act 5 of 1940); (iii) the Prisons (Madras Amendment) Act, 1947 (Mad . Act 18 of 1947); and (iv) the Prisons (Madras Amendment) No. II Act, 1947 (Mad . Act 19 of 1947). (2) the e Pun jab b y s . 2 o f th e P rison s (Pun jab Amen d men t) Act, 1 926 (Pun jab Act 9 of 1 92 6 ). (3) Delh i b y Delhi Act 6 o f 1956 . (4) Assam b y Assam Act 12 of 1956 . (5) Orissa b y Orissa Act 23 of 1956 and 29 o f 1958 . (6) West Ben gal b y West Bengal Act 22 o f 1957 . (7) Hi mach al P rad esh b y Hi ma ch al P rad e sh Act 1 0 o f 1 9 7 4 . (8) Kerala by Kerala Act 10 of 1976. The Ac t h a s b e e n e x t e n d e d t o (1) NEFA by Reg. 30 of 1960 . subject to certain modifications, vide s. 3 and the Schedule, ibid. (w. e. f. 1 -11-1960). (2) the whole of Madhya Pradesh by Madhya Pradesh Act 40 of 1961. (3) Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and the Schedule. (4) Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Reg. 6 of 1963, s. 2 and the First Schedule. (5) Lakshadweep (w.e.f. 1-10-1967): vide Reg. 8 of 1965, s. 3 and the Schedule. (6) the Union territory of Pondicherry by Act 26 of 1968. s. 3 and the Schedule. Rep. in part (in West Bengal) by West Bengal Act 7 of 1948. Rep. in its application to Bellary District by Mysore Act 14 of 1955. 2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part A States and Part C States". 3. Subs. by the A. O. 1950, for sub-section (2). 4. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for "Part B States". 5. Subs. by the A. O. 1950, for "province" which was subs. by the A O. 1948 for "presidency". 6. Ins. by the Adaptation of Laws (No. 2) Order, 1956. 7. The Civil Jails Act, 1874.    |
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