Report No. 109

Chapter 7

Recommendations

7.1. Recommendations.-

In the light of the discussion in the preceding chapters, we make the following recommendations for amending the Indian Penal Code:-

(1) Section 292(2)(a) of the Code should be amended on the lines already indicated1 What we recommend is that section 292(2)(a) of the Indian Penal Code should be amended by inserting after the word "paper" the word "writing".

(2) The following section should be inserted in the Code :-

Section 293A (as recommended)

"(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 these sections in relation to obscene matter falling within those sections.

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

K.K. Mathew Chairman.

J.P. Chaturvedi Member.

Dr. M.B. Rao Member.

P.M. Bakshi Part-time Member.

Vepa P. Sarathi Part-time Member.

A.K. Srinivasamurthy Member-Secretary.

Dated: 8th January, 1985.

1. Para. 4.4, supra.