Report No. 156

82. Insertion of new section 376G: Punishment for eve-teasing.-

Whoever commits the offence of eve-teasing shall be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine.

83. Insertion of new section 376H: Sexual harassment of women at work place.-

(a) Do you agree that a new section on "Sexual harassment of women at work place", namely, section 376H be incorporated in the Indian Penal Code in the following manner:

"Whoever sexually harasses a woman at work place shall be punished with imprisonment of either description for a term which may extend to three years and shall also be liable to fine.

(b) What should be the meaning of "sexual harassment" for the purposes of this section for an Explanation to be added?