Report No. 255

Annexure

(To Report No. 255)

Amendments to the representation of the people act, 1951

Part I:

Preliminary

2. Interpretation.- (1) In this Act, unless the context otherwise requires,-

(e) "elector" in relation to a constituency means ....

(ea) "paying for news" means directly or indirectly paying for any news or analysis relating to any election under this Act appearing in electronic media or print media (print, radio, television and all other electronic) for a price in cash or kind as consideration to any such media, entity, person employed therein or connected thereto in any manner, but not including political advertisements as defined under this law;

Explanation.- for the purpose of this clause the expression "electronic media" and "print media" shall have the meanings assigned in clauses (b) and

(c) of section 126(a);

(eb) "political advertisement" means any advertisement paid for by any political party, candidate of a political party, any other person contesting an election, or any other person connected therewith or associated thereto, carrying necessary disclosures as notified by the Election Commission in this regard;

(f) "political party" means ....

(g) "prescribed" means...

(h) "public holiday" means...

(ha) "receiving payment for news" means any media entity, person employed therein or connected thereto in any manner, directly or indirectly receiving payment for any news or analysis relating to any election under this Act, not including political advertisements as defined under this Act.