Report No. 73

1.5. Need for criminal sanctions.-

In contrast with the Code of Criminal Procedure, 1973, there are no criminal sanctions attached to disobedience by the husband to a decree or order for maintenance or alimony under the other enactments or rules to which he have referred1. In our opinion, there is need to cover maintenance or permanent alimony granted under the other enactments or rules except in the cases to be hereafter mentioned.

1. Para. 1.4. supra.