Report No. 109

Chapter 6

Comments Received on the Working Paper

6.1. Working paper.-

In the Working Paper which the Commission had circulated on the subject, the points made in the preceding Chapters were incorporated,1 in order to present the issues in a concrete form and to facilitate a consideration of the important aspects. Comments of interested persons and bodies were invited as to the need for-

(1) amendment of section 292(2)(a) of the Indian Penal Code, on the lines indicated in the Working Paper, which were the same as those mentioned in this Report,2 and

(2) also the insertion of a new section 293A in that Code, as proposed in the Working Paper-the proposal being the same as has been mentioned in this Report.3

1. Law Commission. Working Paper, dated 15th September, 1984.

2. Para. 4.4, supra.

3. Para. 5.14, supra.