Report No. 226

Section 5: Punishment for hurt by acid: Whoever causes such bodily injury to a person, by acid, that-

(a) His/Her sight or ear is damaged fully or partly or face or breast or sexual organ is disfigured or damaged, he shall be punished with, death or rigorous imprisonment for life and also a fine not exceeding One Lac Taka.

(b) Any member or joint of his/her body is disfigured or damaged or injured in any part thereof, he shall be punished with, imprisonment of either description which may extend to 14 years but not less than 7 years of rigorous imprisonment.