haryana act 033 of 1974 : Abolition of Whipping Act, 1974

Abolition of Whipping Act, 1974

HARYANA ACT 033 OF 1974

09 October, 1974

1	2	3	4
Year	No.	Short title	Whether repeated or otherwise affected by legislation
1974	33	The Haryana Abolition of Whipping Act, 1974

An Act to provide for the abolition of whipping as a punishment.

Be it enacted by the Legislature of the State of Haryana in the Twenty-fifth Year of the Republic of India as follows:

Section 1. Short title and extent

(1) This Act may be called the Haryana Abolition of Whipping Act, 1974.

(2) It extends to the whole of the State of Haryana.

Section 2. Abolition of whipping

The punishment of whipping as provided in any law with respect to any of the matters specified in the State and Concurrent Lists of the Seventh Schedule to the Constitution of India is hereby abolished.

Section 3. Repeal

The Punjab Abolition of Whipping Act, 1957 (Punjab Act 25 of 1957), in its application to the State of Haryana, is hereby repealed.

1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), dated the 12th August, 1974, page 1184.

2. (Received the assent of the President of India on the 9th October, 1974, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 4th November, 1974)