Report No. 109
6.6. The question of pre-censorship.-
It is sometimes suggested-though faintly-that there should be a system of censorship of advertisements. We are strongly opposed to any such course of action. Apart Horn anything else, the constitutionality of such a legal provision (in regard to advertisements) would be extremely difficult to sustain,1 in the context of the heads of "decency" or and "morality", specified in Article 19(2) of the Constitution.
1. Cf. Usha Uthup v. State of West Bengal, AIR 1984 Cal 268 (275) (September).
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