Report No. 276

8. The Young Person's (Harmful Publications) Act, 1956

5.20 The Act, 1956 prohibits the dissemination of certain types of publications harmful to young persons. Section 2(a) of the Act defines "harmful publication" to mean any book, magazine etc. "which as a whole tend to corrupt a young person"99.

5.21 Section 3 of the Act further provides for penal consequences in case of sale etc. of such 'harmful publication'. Accordingly, any literature related to gambling and betting activities, that may adversely influence "young persons", would attract the relevant provisions of this Act.