Report No. 109

5.14. Indecent advertisements and displays: possible amendment.-

Taking all the above aspects into consideration, one possible course would be to insert in the Indian Penal Code a specific section to cover indecency. The following is a possible amendment by way of adding a new section:-

Section 293A, to be inserted in the Indian Penal Code

"(1) The provisions of sections 292 and 293 shall apply to a person who publicly displays any indecent matter, as they apply to a person who commits any offence under those sections in relation to obscene matter falling within those sections.

(2) For the purposes of this section, matter is indecent if it is offensive to reasonable persons from the point of view of decency."