Punjab Abolition of Whipping Act, 1957*
| [Punjab Act No. 25 of 1957]1 | [20th July, 1957] |
An Act to provide for the abolition of whipping as a punishment and to amend the existing State Laws for this purpose.
Be it enacted by the Legislature of the State of Punjab in the Eighth Year of the Republic of India as follows:-
1. For Statement of objects and Reasons, see Punjab Gazette, Extra, dated the 1st October, 1956.
* Received the assent of the President on the 20th July, 1957 and was published in the Punjab Gazette, Extraordinary, dated the 29th July, 1957)
The Act is applicable only in respect of merged areas by virtue of see 88 of the Punjab Re-organisation Act, 1966.
1Punjab Abolition of Whipping Act, 1957*
| [Punjab Act No. 25 of 1957] | [20th July, 1957] |
An Act to provide for the abolition of whipping as a punishment and to amend the existing State Laws for this purpose.
Be it by the Legislature of the State of Punjab in the Eighth Year of the Republic of India as follows:-
1 For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1956, page 1278.
* [Received the assent of the President of India on the 20th July, 1957 and was first published for general information in the Punjab Government Gavette (Extra-ordinary) dated the 29th July, 1957.]
1. Short title.- This Act may be called the Punjab Abolition of Whipping Act, 1957.
2. Abolition of Whipping.- (1) 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.
(2) If at the commencement of this Act any sentence of whipping imposed upon any offender by a Court or other authority under any law referred to in sub-section (1) has not been executed for any reasons, whether wholly or partially, the offender shall be dealt with in the manner provided in section 395 of the Code of Criminal Procedure, 1898, as if that section had not been repealed by the Abolition of Whipping Act, 1955 (Act No. 44 of 1955).
1. Short title.- This Act may be called the Punjab Abolition of Whipping Act, 1957.
2. Abolition of whipping.- (1) 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.
(2) If at the commencement of this Act any sentence of whipping imposed upon any offender by a Court or other authority under any law referred to in sub-section (1) has not been executed for any reasons, whether wholly or partially, the offender shall be dealt with in the manner provided in section 395 of the Code of Criminal Procedure, 1898, as if that section had not been repealed by the Abolitio in of Whipping Act, 1955 (Act No. 44 of 1955).