Report No. 109

3.8. Section 1(1), Indecent Displays etc. Act, 1981.-

The principal provision [section 1(1)] of the Act of 1981 reads as under:

"1(1) If any indecent matter is publicly displayed, the person making the display and any person causing or permitting the display to be made shall be guilty of an offence."

The section does not apply to television broadcasts by the BBC or ITA, to art galleries or museums, performance of plays, and cinematograph exhibitions in licensed places.