Report No. 200

Trial by Media free Speach and Fair Trial under Criminal Procedure Code, 1973

Annexure I

Contempt of Court (Amendment) Bill, 2006

An Act to amend the provisions of the Contempt of Courts Act, 1971 (70 of 1971).

BE it enacted by Parliament in the fifty-seventh year of the Republic of India, as follows:

1. Short title and commencement-

(1) This Act may be called The Contempt of Courts (Amendment) Act, 2006.

(2) It shall come into force on such date as may be notified by the Government of India in the Official Gazette.