Report No. 156

Clause 204

12.93. By virtue of clause 204, after section 507, a new section 507A is proposed to be inserted. Proposed section 507A provides punishment with imprisonment of either description for a term which may extend to two years, or with fine, or with both for causing damage etc. to places open to public view. The term "place open to public view" and "objectionable matter" are comprehensively clarified under the sub-section (2) of proposed section 507A.

Proposed section 507A has a laudable objective for creating an orderly society and we endorse the same.