Report No. 73

Criminal Liability for Failure by Husband to Pay Maintenance or Permanent Alimony Certain to the wife by the Court under Certain Enactments or Rules of Law

Contents
Chapter 1	The Substantive Law and Amendments Recommended Therein
1.1	Genesis of the Report
2.	Disobedience to decree or order for maintenance or alimony to be made punishable
3.	Need for amendment of the law
4.	Provisions relating to right of maintenance
5.	Need for criminal sanctions
6.	Certain orders for maintenance to be excluded
7.	Scope of the proposed section summarised
8.	Amendment to extend to persons of all communities
9.	Placing of the new provision
10.	Comparative position
11.	Recommendation for amending the Indian Penal Code
Chapter 2	Amendments Recommended in The Code of Criminal Procedure, 1973
2.1,2.	Procedure-complaint by the wife to be a requisite
3.	Applicability of section 198(1) of the Code
4.	Recommendation for amendment of section 198, Code of Criminal Procedure, 1973
5.	Notice of intention to make complaint
5A.	Time limit for prosecution
5B.	Recommendation to amend section 198, Code of Criminal Procedure
5C.	Amendment of section 469, Code of Criminal Procedure, 1973
6.	Acquittal on deposit-section 257A to be inserted in the Code of Criminal Procedure, 1973
7.	Recommendation as to compounding section 320, Cr. P.C
8.	Amendment to the First Schedule
Chapter 3	Amendments Recommended in The Code of Civil Procedure, 1908
3.1.	Amendments in Code of Civil Procedure, 1909
2.	Time spent on pendency to be excluded
3.	Existing provisions in the Limitation Act not enough
4.	Amendment in the Code of Civil Procedure, 1908-Insertion of Order 21, rule 29A
Appendix 1	Extracts of Sections 24-25, Hindu Marriage Act, 1955
	Maintenance pendente lite and expenses of proceedings
	Permanent alimony and maintenance
Appendix 2	Extracts from Section 198, Code of Criminal Procedure, 1973
	Prosecution for offences against marriage
Appendix 3	Extracts from The California Penal Code1
	Omitting to provide child with necessaries-Misdemeanor