Report No. 109

Obscene and Indecent Advertisements and Displays: Sections 292-293 Indian penal Code

Chapter 1

Introductory

1.1. Scope and significance.-

The question dealt with in this Report is this. Is there any need for reforming the law relating to indecent advertisements and displays in India ? An examination of the question has been taken up by the Law Commission of its own, in view of the feeling occasionally expressed that indecent advertisements of various types find display in the streets or are published in newspapers, periodicals and other media, and that these could harm the morals of society, apart from their being derogatory to the honour and dignity of the fair sex.