Report No. 38

63. Section 20(b) and objectionable matters.-

It has been suggested,1 that in section 20(b), the words "objectionable or any matter which is an offence under Indian Penal Code or any other law" should be added. The expression "objectionable matter", however, would be very vague, and the wording "any matter which is an offence under the Indian Penal Code, etc." would be very wide. We have not, therefore, accepted the suggestion.

1. S. No. 108 (A D.I.G. of Police).