Report No. 64

6.37. Suggestion for repeal considered.-

It has been suggested1 that section 202 should be repealed. The reason given in support of the suggestion is, that mobilizing the community interest in reforming and rehabilitating the offender, rather than encouraging an attitude of ostracization, is accepted as the right approach for the purpose of prevention of crime as well as for the treatment of offenders. Section 20 is not in line with this principle. "Such provision could be considered reasonable when prevention was attempted on municipal and local basis; it is obviously a waste of effort all round, when we intend to safeguard every jurisdiction against the malady."

1. Suggestion of the Central Bureau of Correctional Services.

2. Para. 6.35, supra.