Mysore State Legislature Proceedings (Protection of Publication) Act, 1968
Whereas it is expedient to protect the publication of reports of proceedings of the Mysore State Legislature;
Be it enacted by the Mysore State Legislature in the Nineteenth Year of the Republic of India as follows:
Section 1. Short title and extent
(1) This Act may be called the Mysore State Legislature Proceedings (Protection of Publication) Act, 1968.
(2) It extends to the whole of the State of Mysore.
Section 2. Definition
In this Act, newspaper means any printed periodical work containing public news or coments on public news; and includes a news-ageucy supplying material for publication in a newspaper.
Section 3. Publication of reports of Mysore State Legislature proceedings Privileged
(1) Save as otherwise provided in sub-section (2), no person shall be liable to any proceedings, civil, or criminal, in any court in respect of the publication in a newspaper of a substantially true report of any proceedings of either House of the Mysore State Legislature, unless the publication is proved to have been made with malice.
(2) Nothing in sub-section (1) shall be construed as protecting the publication of any matter, the publication of which is not for the public good.
Section 4. Act also to apply to Mysore State Legislature proceedings broadcast by wireless telegraphy
This Act shall apply in relation to reports or matters broadcast by means of wireless telegraphy as part of any programme or service provide by means of a broadcasting station situated within the State of Mysore as it applies in relation to reports or matters published in a newspaper.
1. Received the assent of the President on the 3rd day of December, 1968 and First Published in the Mysore Gazette, on the 19th day of December, 1968