Report No. 109

2.5. Provision in special laws.-

The special provisions relating to indecency or obscenity are to be found in-

(a) the Drugs Magic Remedies (Objectionable Advertisements) Act, 1954;

(b) the Young Persons (Harmful Publications) Act, 1955;

(c) Section 20, Indian Post Office Act, 1898;

(d) Section 11, Customs Act, 1962.

The Act mentioned at (a) above, while it does cover some indecent advertisements, is confined to advertisements of drugs and remedies connected with sexual disorders. Its target is not indecency or obscenity, as such.