Report No. 156

81. Insertion of new section 376E after sections 376A to 376D offences against children .-

(a ) Do you agree to the incorporation of section 376E which reads as follows:-

"376E. Whoever commits an offence under sections 376A to 376D (both inclusive) shall if the woman is under eighteen years of age, be punished with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine"?

It is proposed to incorporate a new section on the offence of the eve-teasing and its punishment:

(b) Do you agree that the following sections be incorporated?

"376F. Offence of eve-teasing.-Whoever intending to annoy any woman utters any word or makes any sound or gesture or exhibits any object or does any other act in any public place intending that such word or sound shall be heard or that such gesture or object shall be seen or that such act shall be noticed or felt by such woman, commits the offence of eve-teasing"?