Report No. 156

9. Printing etc. of grossly indecent or scurrilous matter or matters intended for black-mail.-

In order to check the menace of blackmail by publication of scurrilous or grossly indecent matter in the media whether it is necessary to insert a new section 292A to cover printing, exhibition, distribution, circulation of any picture or any printed or written document which is grossly indecent or scurrilous or intended to blackmail in printing or conveyance or doing business in printing or circulation, etc. or advertisers or attempt to do any punishment should be prescribed for second or subsequent offences?