Report No. 156

22. Omission of section 66: Description of imprisonment for non-payment of fine.-

Do you agree that in view of the recommendation of clause 22 of the Indian Penal Code (Amendment) Bill, 1978 that section 66 of the Penal Code be omitted though the Law Commission in its 42nd Report on Indian Penal Code has not recommended for omission but only for amendment of said section 66?