Report No. 200

5. Insertion of section 10A.-

The following section shall be inserted after section 10, namely,

10A"Cognizance of criminal contempt of subordinate court by publication.-Notwithstanding anything contained in subsection (2) of section 15, in respect of criminal contempt of courts subordinate to the High Court arising out of publications falling within sub-clauses (ii) and (iii) of clause (c) of section 2, the High Court may take action on its own motion or on a motion made by the persons referred to in subsection (1) of section 15.

Provided that it shall not be necessary to obtain the consent of the Advocate General or of the Law Officer notified by the Central Government in the Official Gazette as stated in subsection (1) of section 15."