| CONTENTS
|
| Sections
|
Particulars
|
| 101. |
Disposal of things found in search beyond jurisdiction. |
| 102. |
Power of police officer to seize certain property. |
| 103. |
Magistrate may direct search in his presence. |
| 104. |
Power to impound document, etc., produced. |
| 105. |
Reciprocal arrangements regarding processes. |
| 105A. |
Definitions. |
| 105B. |
Assistance in securing transfer of persons |
| 105C. |
Assistance in relation to orders of attachment or forfeiture of property. |
| 105D. |
Identifying unlawfully acquired property. |
| 105E. |
Seizure or attachment of property |
| 105F. |
Management of properties seized or forfeited under this Chapter. |
| 105G. |
Notice of forfeiture of property. |
| 105H. |
Forfeiture of property in certain cases |
| 105I. |
Fine in lieu of forfeiture |
| 105J. |
Certain transfers to be null and void. |
| 105K. |
Procedure in respect of letter of request. |
| 105L. |
Application of this Chapter. |
| 106. |
Security for keeping the peace on conviction. |
| 107. |
Security for keeping the peace in other cases. |
| 108. |
Security for good behaviour from persons disseminating seditious matters. |
| 109. |
Security for good behaviour from suspected persons. |
| 110. |
Security for good behaviour from habitual offenders. |
| 111. |
Order to be made. |
| 112. |
Procedure in respect of person present in court. |
| 113. |
Summons or warrant in case of person not so present. |
| 114. |
Copy of order to accompany summons or warrant. |
| 115. |
Power to dispense with personal attendance. |
| 116. |
Inquiry as to truth of information. |
| 117. |
Order to give security. |
| 118. |
Discharge of person informed against. |
| 119. |
Commencement of period for which security is required. |
| 120. |
Contents of bond. |
| 121. |
Power to reject sureties. |
| 122. |
Imprisonment in default of security. |
| 123. |
Power to release persons imprisoned for failing to give security. |
| 124. |
Security for unexpired period of bond. |
| 125. |
Order for maintenance of wives, children and parents. |
| 126. |
Procedure. |
| 127. |
Alteration in allowance. |
| 128. |
Enforcement of order of maintenance. |
| 129. |
Dispersal of assembly by use of civil force. |
| 130. |
Use of armed forces to disperse assembly. |
| 131. |
Power of certain armed force officers to disperse assembly. |
| 132. |
Protection against prosecution for acts done under preceding sections. |
| 133. |
Conditional order for removal of nuisance. |
| 134. |
Service or notification of order. |
| 135. |
Person to whom order is addressed to obey or show cause. |
| 136. |
Consequences of his failing to do so. |
| 137. |
Procedure where existence of public right is denied. |
| 138. |
Procedure where he appears to show cause. |
| 139. |
Power of Magistrate to direct local investigation, examination, and examination of an expert. |
| 140. |
Power of Magistrate to furnish written instructions, etc. |
| 141. |
Procedure on order being made absolute and consequences of disobedience. |
| 142. |
Injunction pending inquiry. |
| 143. |
Magistrate may prohibit repetition or continuance of public nuisance. |
| 144. |
Power to issue order in urgent cases of nuisance or apprehended danger. |
| 145. |
Procedure where dispute concerning land or water is likely to cause breach of peace. |
| 146. |
Power to attach subject of dispute and to appoint receiver. |
| 147. |
Dispute concerning right of use of land or water. |
| 148. |
Local inquiry. |
| 149. |
Police to prevent cognizable offences. |
| 150. |
Information of design to commit cognizable offences. |
| 151. |
Arrest to prevent the commission of cognizable offences. |
| 152. |
Prevention of injury to public property. |
| 153. |
Inspection of weights and measures. |
| 154. |
Information in cognizable cases. |
| 155. |
Information as to non-cognizable cases and investigation of such cases. |
| 156. |
Police officer's power to investigate cognizable cases. |
| 157. |
Procedure for investigations. |
| 158. |
Report how submitted. |
| 159. |
Power to hold investigation or preliminary inquiry. |
| 160. |
Police Officer’s power to require attendance of witnesses. |
| 161. |
Examination of witnesses by police. |
| 162. |
Statements to police not to be signed: Use of statements in evidence. |
| 163. |
No inducement to be offered. |
| 164. |
Recording of confessions and statements. |
| 165. |
Search b y police officer. |
| 166. |
When officer in charge of police station may require another to issue search warrant. |
| 166A. |
Letter of request to competent authority for investigation in a country or place outside India. |
| 166B. |
Letter of request from a country or place outside India to a court or an authority for investigation in India. |
| 167. |
Procedure when investigation cannot be completed in twenty-four hours. |
| 168. |
Report of investigation by subordinate police officer. |
| 169. |
Release of accused when evidence deficient. |
| 170. |
Cases to be sent to Magistrate when evidence is sufficient. |
| 171. |
Complainant and witnesses not to be required to accompany police officer and not to be subject to restraint. |
| 172. |
Diary of proceeding in investigation. |
| 173. |
Report of police officer on completion of investigation. |
| 174. |
Police to inquire and report on suicide, etc. |
| 175. |
Power to summon persons. |
| 176. |
Inquiry by Magistrate into cause of death. |
| 177. |
Ordinary place of inquiry and trial. |
| 178. |
Place of inquiry or trial. |
| 179. |
Offence triable where act is done or consequence ensues. |
| 180. |
Place of trial where act is an offence by reason of relation to other offence. |
| 181. |
Place of trial in case of certain offences. |
| 182. |
Offences committed by letters, etc. |
| 183. |
Offence committed on journey or voyage. |
| 184. |
Place of trial for offences triable together. |
| 185. |
Power to order cases to be tried in different sessions divisions. |
| 186. |
High Court to decide, in case of doubt, district where inquiry or trial shall take place. |
