THE OBSCENE
PUBLICATIONS ACT, 1925 [Act No. 08 of 1925] [PASSED BY THE INDIAN
LEGISLATURE.] (Received the assent of the Governor
General on the 10th March, 1925.). An Act to give effect
to certain articles of the International Convention for the Suppression of the
Circulation of, and Traffic in, Obscene Publications. XLV of 1860 WHEREAS
it is expedient to amend certain provisions of the Indian Penal Code and of the
Code of Criminal Procedure, 1898(V of 1898), for the purpose of giving effect
to the International Convention for the Suppression of the Circulation of, and
Traffic in, Obscene Publications signed at Geneva on behalf of the Governor
General in Council on the 12th day of September, 1923; It is hereby enacted as
follows:-- This
Act may be called the Obscene Publications Act, 1925. V of 1860 For sections 292
OBSCENE PUBLICATIONS ACT,
1925
Preamble - THE OBSCENE PUBLICATIONS
ACT, 1925PREAMBLE
"292.
Sale, etc., of obscene books, etc.--
Whoever--
(a) sells, lets to hire, distributes, publicly exhibits
or in any manner puts into circulation, or for purposes of sale, hire,
distribution, public exhibition or circulation makes, produces or has in his
possession any obscene book, pamphlet, paper, drawing, painting, representation
or figure or any other obscene object whatsoever, or
(b) imports, exports or conveys any obscene object for
any of the purposes aforesaid, or knowing or having reason to believe that such
object will be sold, let to hire, distributed or publicly exhibited or in any
manner put into circulation, or
(c) takes part in or receives profits from any business
in the course of which he knows or has reason to believe that any such obscene
objects are, for any of the purposes aforesaid, made, produced, purchased,
kept, imported, exported, conveyed, publicly exhibited or in any manner put
into circulation, or
(d) advertises or makes known by any means whatsoever
that any person is engaged or is ready to engage in any act which is an offence
under this section, or that any such obscene object can be procured from
or through any person, or
(e) offers or attempts to do any act which is an
offence under this section,
shall
be punished with imprisonment of either description for a term which may extend
to three months, or with fine, or with both.
Exception.--
This
section does not extend to any book, pamphlet, writing, drawing or painting
kept or used bona fide for religious purposes or any representation sculptured,
engraved, painted or otherwise represented on or in any temple, or on any car
used for the conveyance of idols, or kept or used for any religious purpose.
293. Sale, etc., of obscene objects to young
person.--
Whoever
sells, lets to hire, distributes, exhibits or circulates to any person under
the age of twenty years any such obscene object as is referred to in the last
preceding section, or offers or attempts so to do, shall be punished with
imprisonment of either description for a term which may extend to six months,
or with fine, or with both."
Section 3 - Amendment of section 98, Act V of 1898
(1) In sub-section (1) of section 98 of the Code of
Criminal Procedure, 1898(V of 1898),--
XLV of 1860
(i) after the words "kept or deposited in any
place" the following paragraph shall be inserted, namely:--
"or,
if a District Magistrate, Sub-divisional Magistrate or a Presidency Magistrate,
upon information and after such inquiry as he thinks necessary, has reason to
believe that any place is used for the deposit, sale, manufacture or production
of any obscene object such as is referred to in section 292 of
the Indian Penal Code or that any such obscene objects are kept or deposited in
any place;"
(ii) in clause (c), after the word "materials"
the words "or of any such obscene objects" shall be inserted;
(iii) in clause (d), after the word "materials"
the words "or such obscene objects" shall be inserted; and
(iv) in clause (e), after the words "or
materials," where they first occur, the words "or such obscene
objects" shall be inserted, and after the words "or for forging"
the following words shall be added, namely:--
"or
the said obscene objects to have been or to be intended to be sold, let to
hire, distributed, publicly exhibited, circulated, imported or exported."
(2) In the Second Schedule to the same Code,--
(i) for the entries in column 8 against sections 292
and 293 the words "Presidency Magistrate, or Magistrate of the first
class," shall be substituted;
(ii) for the entry in column 2 against section 293 the
words "Sale, etc., of obscene objects to young persons" shall be
substituted; an
(iii) for the entry in column 7 against the same section
the words "Imprisonment of either description for 6 months, or fine, or both"
shall be substituted.
(3) In the Fifth Schedule to the same Code, in Form IX,
after the words "or seals, or coins" the words "or obscene
objects'" shall be inserted.