Report No. 109

4.4. Possible amendment of section 292(2)(a), I.P.C.-

Of course, it can be argued that the disharmony between section 292(1) and section 292(2)(a), Indian Penal Code, as revealed by the above analysis,1 can, in practice, be tided over by recourse to the residuary words "any other obscene object whatsoever", which occur in section 292(2)(a). However, in order to avoid controversy, it appears desirable that section 292(2)(a) of the Indian Penal Code should be amended by inserting, after the word "paper", the word "writing". After this amendment, the section would cover obscene advertisements in writing, particularly those in periodicals and posters.

1. Para. 4.3, supra.