Report No. 109

Chapter 2

The Present Law in India as to Offensive Advertisements

2.1. General and special provisions as to offensive advertisements.-

The punishment of offensive advertisements is, under the present law in India, permissible under a number of statutory provisions. These can be broadly classified into-

(1) General provisions; and

(ii) Special provisions.

By "general"' provisions, we have in mind the provision in the Indian Penal Code relating to obscenity (section 292).1 This section applies to a variety of matters and is comprehensive enough to cover all obscene publications. In contrast, special provisions are confined to special types of writings or other obscene matter.

1. Para. 2.2, infra.