Suppression of Indecent Advertisements Act, 1941
| 1 |
2 |
3 |
4 |
| Year |
No. |
Short title |
Whether repealed otherwise affected by legislation |
| 1941 |
7 |
The Punjab Suppression of Indecent Advertisements Act, 1941 |
Amended by the Adaptation of Laws Order, 1950 Extended to Pepsu Territory by Punjab Act 18 of 19582 Amended by Punjab Act 25 of 19643 |
It is hereby enacted as follows:
Section 1. Short title
This Act maybe called the Punjab Suppression of Indecent Advertisements Act, 1941.
Section 2. Interpretation
For the purposes of this Act any advertisement relating to syphilis, gonorrhoea, nervous debility or other complaint or infirmity arising from or relating to sexual in tercourse shall be deemed to be printed or written matter of an indecent nature.
Section 3. Proceedings against persons affixing, etc., indecent pictures, or printed or written matter
(1) Whosoever affixes to, inscribes or stencils on any house, building, wall, hoarding, gate, fence, pillar, post, board, tree, or any other thing whatsoever so as to be visible to a person being in or passing along any street, public highway or foot-path, and whoever affixes to, inscribes or stencils on any public latrine or urinal, or exhibits to public view in the window of any house or shop, any picture or printed or written matter which is of indecent
1. For the Statement of Objects and Reasons, see Government Gazette (Extraordinary), Punjab, 1941, page 56; for Proceedings in Assembly, see Punjab Legislative Assembly Debates, Volume XVII, pages 310-311.
2. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1958, page 546A.
3. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1964, pages 935-37.
4. [Received the assent of His Excellency the Governor on the 3rd April, 1941, and was first published in the Government Gazette (Extraordinary) Punjab of the 30th April, 1941]