Report No. 267

Chapter III

Amendments to The Code of Criminal Procedure, 1973

4. Amendment of First Schedule.

In the First Schedule to the Code of Criminal Procedure under the heading

"I. - OFFENCES UNDER THE INDIAN PENAL CODE (45 of 1860)",

(i) after the entries relating to section153B and section 505, the following entries shall respectively be substituted, namely :-

1	2	3	4	5	6
153C	Prohibiting incitement to hatred	Imprisonment for two years, and fine up to Rs 5000	Cognizable	Non-Bailable	Magistrate of the first class