Report No. 47

X. Amendment of the Indian Penal Code

A provision should be inserted to permit the award of fine in lieu of mandatory imprisonment, where a corporation is convicted of an offence1.

1. Chapter 8.

XI. Amendment of the Code of Criminal Procedure

The period of limitation for an application for grant of special leave to appeal against acquittal under section 417, Cr. P.C. clause-388(4) of the Cr. P.C., Bill, 1970-which is 60 days, should be increased to 120 days if the order of acquittal is passed in a case instituted upon complaint made by a public servant acting, or purporting to act in the discharge of his official duties1.

1. Para. 9.31.

XII. Separate Act for Special Courts

A separate Act should be enacted creating Special Courts so as to provide for the trial under that Act of all offences under the Acts with which this Report is concerned, except the Wealth Tax Act and the Income-tax Act.1

1. Chapter 9.

XIII. Amendment of the Passports Act, 1967

Section 10(3) of the Passports Act should be amended so as to provide for action under the section (cancellation of passport etc.) where an officer of the notified rank certifies that an investigation in respect of an offence by the holder of the passport is pending and that the continued presence in India of the holder of the passport is necessary for completing the investigation.1