Report No. 109

1.3. Methodology.-

Accordingly, we propose to deal, in brief, with the present law, and then to examine if any improvements are needed therein. The subject of indecency has received some attention in England very recently, where an Act1 has been passed on the subject of indecent displays. It will be useful to have a look at the recent developments in England also-though it must be pointed out that the focus in the recent English Act is not on the whole gamut of indecent advertisements, but rather on certain outrageously explicit displays that might, by reason of their taking place at public places (particularly, the marketplace), "shock and disgust" the people.2

1. Indecent Displays (Control) Act, 1981, (Ch. 42) (Eng.).

2. See paras. 3.7 to 3.12, infra.