Report No. 109

Chapter 5

Indecency and Obscenity: Need to Insert Section 293A

5.1. Indecent matter.-

It is also necessary to examine in detail another question concerning the scope of the law. The public exhibition of obscene matter is a subject falling within section 292, Indian Penal Code. But the section is silent about matter which is merely indecent, without being obscene. Should the scope of the penal law be extended to cover such matter ? That is the precise question to be considered.