Report No. 109

Obscene and Indecent Advertisements and Displays: Sections 292-293 Indian penal Code

Contents
Chapter 1	Introductory
1.1	Scope and significance
2.	Utility of a study of the law on the subject
3.	Methodology
4.	Working Paper
Chapter 2	The Present Law in India as to Offensive Advertisements
2.1.	General and special provisions as to offensive advertisements
2.	General provision (section 292, I.P.C.)
3.	Section 293-Sale, etc., of obscene objects to young person
4.	Section 294-obscene acts and songs
5.	Provision in special laws
6.	Importance of section 292, I.P.C
Chapter 3	The Law in England
3.1.	The common Law
2.	Indecent Advertisements Act, 1989
3.	Venereal disease
4.	Publication of obscene article
5.	Sanction for prosecution
6.	Sending unsolicited matter
7.	The Act of 1981
8.	Section 1(1), Indecent Displays etc. Act, 1981
9,10.	Indecent matter
11.	Arrest under the 1981 Act
Chapter 4	Change Needed in Section 292, Indian Penal Code
4.1.	Whether reform needed
2.	Scheme of section 292, I.P.C
3.	Section 292(1) and section 292(2) compared
4.	Possible amendment of section 292(2)(a), I.P.C
Chapter 5	Indecency and Obscenity: Need to Insert Section 293A
5.1	Indecent matter
2.	Questions considered
3.	Question to be considered
4.	Legislative usage
5.	Suggestion of the Williams Committee
6,7.	An American ruling
8.	The constitutional question
9.	Possible approach towards defining obscenity
10.	Sexual content of 'indecency'
11.	"Indecent" and "obscene" in Post Office Act
12.	Sexual indecency whether necessary
13.	Indecent displays
14.	Indecent advertisements and displays: possible amendment
Chapter 6	Comments Received on the Working Paper
6.1.	Working paper
2.	Comments received on the Working Paper
3.	Comments favouring the amendment
4.	Some points considered: whether definition of 'obscene' to be revised
5.	Other suggestions
6.	The question of pre-censorship
Chapter 7	Recommendations
7.1.	Recommendations