Report No. 267
Chapter II
Amendments to The Indian Penal Code
2. Insertion of new section after section153B.-
In the Indian Penal Code, (45 of 1860) (hereinafter referred to as the Penal Code), after section 153B , the following section shall be inserted, namely:-
Prohibiting incitement to hatred-
"153 C. Whoever on grounds of religion, race, caste or community, sex, gender identity, sexual orientation, place of birth, residence, language, disability or tribe -
(a) uses gravely threatening words either spoken or written, signs, visible representations within the hearing or sight of a person with the intention to cause, fear or alarm; or
(b) advocates hatred by words either spoken or written, signs, visible representations, that causes incitement to violence shall be punishable with imprisonment of either description for a term which may extend to two years, and fine up to Rs 5000, or with both.".
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