Rajasthan act 1 of 2016 : The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015

wicl The Gazette of Gudia

srTeeT EXTRAORDINARY

say aes 335-3 F (iH) PART I—Section 3—Sub-seetion (i)

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PUBLISHED BY AUTHORITY

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No. 136) NEW DELHI, MONDAY, JANUARY 18, 2016/PAUSA 28,1937

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MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT (Department of Social Justice and Empowerment)

NOTIFICATION

New Delhi, the 18th January, 2016 §.0, 152(E).—In exerciseofthe powers conferred by sub-section (2)af section | of the Schedul

Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (1 of2016), the Cent ral

Government hereby appoints the 26” dayofJanuary, 2016 as the date on which the provisionsof the said Act

shall come into force.

[No, 11012/1/2002-PCR (Desk)] AINDRI ANURAG, Jt. Secy.

257 GI2016 Printed by the Manager, Governmentof India Press, Ring Road, Mayaputi, New Delhi- 110068

‘and Publishedbythe Controllerof Publications, Dethi-1 10054.

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PARTI —Seetion 1 saftrere 8 oaPaa

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MINISTRY OFLAW AND JUSTICE. (Legislative Department)

New Delhi, the tst January, 2016/Pausha 11, 1997 (Saka)

‘The following Act of Parliament received the assent of the President on the 31st December, 2015, and is hereby published for general information:—

‘THE SCHEDULED CASTES ANDTHESCHEDULED TRIBES (PREVENTIONOFATROCITIES)AMENDMENT

ACT, 2015

No. 1 oF 2016 [Bln Devenber, 2015.)

AnActto amend the Scheduled Castes and the Scheduled Tribes (Prevention ofAtrocities) Act, 1989.

Beit enacted by Parliament in the Sixty-sixth Year ofthe Republic ofIndia.as follows: —

1, (J) This Act may be called the Scheduled Castes and the Scheduled Tribes (Preventionof Atrocities) Amendment Act, 2015.

(2) tshall come into force on suchdate as the Central Goverment may, by notification inthe Official Gazette, appoint.

12, Im the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) 33 uf 1989. Act, 1989 (hereinafter referred toas the principal Act). inthe long ttle. for the words "Special

Courts", the words "Special Courts and the Exclusive Special Courts™ shall be substituted.

Short tte and-co

Amendment Fn tile

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2 THEGAZETTEOF INDIA EXTRAORDINARY Paget

Amentnen 3.1n section 2 ofthe principal Act in Sul

tin (2) —

(after clause (b), the following clauses shall be inverted, namely: —

(bb) “dependent”imeans thespouse, children, parents, brother and sisterff thevictim, who are depenstent whollyormainly on such victim for his supportimendnee,

(be) “economic: boycott” means= (0) refusal to desl with, work for hire or do business with other

Givto deny opportunities inetuding aécess to services or contractualpportinities for renderine xeyvice for eonsideratiuns or

Uil)to refuse wg g bat the'termis¢ ga would Bedomein the ominarycourseofbusiness; or

(iv) to abstain from the professional or business relations thar onewould maintain withother perso

(bd) “Exclusive Special Court means the Exclusive Special Courtestablished under sub-section (1) of section 14 exclusively to try the offencestinder this Act: (be) “forest rights" shall have the meaning assigned to it in sub-section(1) ofsection 3 of the Scheduled Tribes and Other Traditional Forest Dwellers

(Recognition of Forest Rights) Act, 2006; 2 of 2007 (6p) “manual scavenger" shall have the meaning assigned to it in clouse(g) of sub-section (J) ofsection 2 of the Prohibition of Employment as Manual‘Scavengers and their Rehabilitation Act, 2013; 25-0f 2011, (bs) “public servant” means a public servant as defined under section 21Of the Indian Penal Code, as well as any other person deemed to be « public 45 of 1s.servant under any other law for the time being in force und includes any person‘acting in his official capacity under the Central Government or the StateGovernment, as the case may be;

(i) ater clause (e), the followingclausesshall be inserted, namely; — “(ea) “Schedule” mieuny the Schedule appended to this Act: (eb) "social boycon” means a refusal to permit a person torenderto otherPerson of receive from him any customary service or to abstain from social‘elations that-one would maintain. with-other person oF to isolate him fromothers; (2c) “victim means any individual who falls within the definition of the“Scheduled Castes and Scheduled Tribes" under clause (c) of sub-section (/)Ofsection 2. und who hassufferedor experienced physical, mental, psychological,‘emotional or monetary harm or harm to his property as a result of the commission.of any offence under this Act and includes his retaives, legal guardian and legalheirs; (ed) “witness means any person who is acquainted with the facts andcircumstances,ors inpossession oF any informationor has knoviledge necessaryfor the purposeof investigation, inquiryor trial of any crime involvingan offencelunder:this Act, and who is or may be required to give information or make aStatementor produce any document during investigation, inguiry or trialof suchcase and includes-a victim of such offence:

' m XTRAORDINARY ,imim’. I. In in um. i ii m: pmiwi Am. in «u |ilul Ui— in mi mg: m. m: [umng um; \thI be immu, uumcll 'Ui/i]“d:pelldrn|'m \Hmsmx,chlhlmn.p.liwm miiimim «n iiimiciimwhumammigi \Ahullymmmnb‘oﬂsuh\iLiiiufiii imuppun mi minimum: rm 'L‘mmmm baymu" mm;— m .i mm: m deli \HUI, work rm im in ii“ m mm m, cm“ uniimmyiippmi im-mimiiiigammumimmmiimmi minimum“ lm in mi : minimum M. ii Minimum“, ii i- mmmiii-miic inimm wouncnﬂmxlu Hi .iiimimih i; u- u, “mu” w. _.siiiiiriiisi 7n:pmfcyxmrulmhusmeurtmi‘lmLliumi: would maintain mm Ul‘lcrpcm‘u (lid) Ewlusw: 5pm.: Conn" mum me Exciwiv: .Spﬂ'm‘ Conn mmhlishud imam mbmimn u) ub'semiun 14 mm cly l0 (ry in: 0mm: nmlcr um An: UM] “(ml ﬁghts” mu m: lb: manning :mignnl m u in summon m ammo" 3 or iii: sir-cum“ Trim um um Trmiuunul me Duslk‘m \llzcognuiun orFuvcsi Rigmimu, woe. 1 m um i.» 'm unlxnvcngcr“skaHh-vcvmmelmmga Ignulloilinclaust (xi uriuum n in ursmian 2 ui lb: thi nion ul Fmpiuymemu: Manna! Sub/auger! and mix RziinbililaLienAzl. NIB: :5 a: mu ibis) “public savml"m&ms a publlcurwuil m Mimi undef mien 2i 0! (h: mam. mm cm. as we“ as my on." pllwn 4mm [0 be J public 45 ul ixau immuim any who: 111w fem»: iiim being mm mid mam My yawn acting m nu amciai capnmy undcr [he Cerium rimming“ a: me Sm: Gommmem. n5 mucus: may be (in men: we m. m: krlluwmu cliiuuxludl be "Mini, iunmly 7 ‘(m 'Ss‘hmule" mm iii: Schaluls “mum: Kn mi Au. ”by "wrial mm“ mull mm.) mpermil a yawn in milk: m an." mmn nr meriv: rm... him my mummy servic: m In main in... m vellum“ lhi| our would m"... . wimami mm or In iwhm mm imm mum Led wimm“ mm any indiVIdum wliu uni mum. ii»: dcﬂmliun 0! m: "5:qu cm»; and Schmulm Tribu“ undtr dam isi or mmnnn (I) 95mm" 2. and who has sufferednlexprrirncw puma, mu“. wrhnlugiml. :mmiumil ".qume mm ur bum in his pmpeﬂy n; a resull unmmmmmn a: my mime: mum ma Acl and includes his mum. lzgul guardian and lays! heirs. ml; "Mm: mean: my 1mm. who ix wuinmd mm m: has an] minimum om in mwcswim m anyinrumlmimn unis kmwiedge mum-y rm lb: yurpqwofmmﬁgimoa. inquiry maul ofmycrim: Ianleg an ulfzm under mi: Au. and who is U! may be "aimed m 3in inlommnon at W: . 5mm.“ 9:1:an w dmumamdﬂring Vtﬂllilian, inquiry m Iml olmch cm and miudm vicum ofsucn 0mm 2

{H) forelause (), the Following cause shall be xubsteated, namely

“(f) the words and expressions used but not defined in

45 of i8hu, inthe Indian Penal Code, te Indian Evidence Act, 1872 or theCodeofCran1 of 147 Procedure, 1973, a5 the case may be, shall be deemed to have the meanings3 of 1974 respectively assigned to thei in those enactments", 4h section 3 ofthe principal Act,—

Amenimicnt col section3{0Forsul-sccvin(2), the Following sub-section shailbe Substituted, nanely:—

2) Whoeser, not being a member of a Scheduled Caste oF& SehealTribe,

(2) puts any inedible oF obsoxious: substance iat thie minith ditamemberofa Sthidled Caste of a Schevtuled Tribeorforces such msnto drink or ent such inedible ur Ubnoxious substances () dumps exciety, sewaige, carcasses or any othe obnasligsubstance in premises, or w the entrunce of the premises, occupied by amember of Scheduled Caste or a Scheduled Tribe: Ce) with intent io cause injury, insult or annoyancetony member of8 Scheduled Caste ot a Scheduled Tie, dumps excreta, waste rator,‘sareusses Of any other obnoxious substance in his neighbourhoods (2) gatlands with footwearoF parades nakedorsemi-naked i meinher‘of « Seduled Caste or a Scheduled Tribe: e) forcibly commits onsmember ofa Scheduled Custe ora ScheduledEnbeany act, sich s removing clothes from the person, foribe onsuringof head. removing moustaches, painting face or body or any other vinilae‘et. which is derogatory to human dignity:

wronglully dccupies or cultivates any land, owned by, ot in thePessession ofoFallotted to, of notified by any competent authority to bealloted to, a member of u Scheduled Caste or a Scheduled Tribe, or getsstich land transferred;

(g) wrongfully dispossesses a meinber of@Scheduled Casteor aScheduled Tribe fromhis lant or premises or interfereswiththeenjoymentCo his rights. including forest rights, over any land or premines or warer otitrigation fGcilities or destroys the crops or takes. away the producetherefrom, Explanation —For the purposesof clause (f) and this clause, the“expression “wrongfully” includes— >

(A) against the person’s will; (B) without the person's consent; (C) with the person's consent, where such consent has been‘obtained by putting the: person, or anyother person in whom theperson is interested in fear ofdeathorofhurts or (D) fabeicating records of such land;

(h) makes a memberof'a Scheduted Caste ora Schedules Tribe todoceukan” oF other forms of forced or bonded Iabour other than any‘compulsory service for public puxposes imposed by the Government, ) compels a member ofa Scheduled Caste or a Scheduled Tribetodispose or carry human or animal carcasses,orto dig graves:

my mum» m. a“ Tlﬂluwmg um: «mu 2k wuhwmled, numcly «m m uum.,..m uprmum mu am no! dermal“: u a! w unhalnlﬂ I‘emmuum India/II: (Imus 1m mac 1 n, m Haccdmc. wu .n‘ m: m: may be. mu in mm: m Mm m. mumug: . 4 w'. .cmum) ,. gnnlmﬂlcm "1mm: uML'mcnu 4 In mum! 3 ufﬂm princmnl Arl.— WWW m umwv] mm.saw.mummmumnnpuh mmuvuhauMinimum“! «much 7 ‘m Wmum‘ m I bring 4 "mm m mammal Cm an mm 1 mm. m «mum mh- uu- Wm M . mm mum mm 4.: .bkunck, M m, ,m mnhhk m “L. Human :LHLUUMI(‘mlcurnSx mltmvk Mm) 'm‘h mm mm . “1»,thth w dump: mum wigs. “Nam: Or my ulhcr WWW mbslmme in uremxxu, m u lln,‘ (mum: M m: premlw-x. «cum-J hy 4 mamlm u“ swam-m cm: W a Scncdmcu Tribe, mum mm lumuwlluury. mum nranmymwmmy nlcmbﬂnf 1. Madman Cm ur a mum» Tnbc, dumps mm. waste "laud, meme: or my mhc: nbnnximx Mum m m neighbourhnod: (ngarlnndxwim bmlmznrurpmudexnabedmmmakml H mm» m .smmmcd cm: (W .\ Srhrdmcd Tube: m (umhly mmmm "n n nwmirmfﬂ smmw 0mm“ saw-Aura: Tummy m, we“ as ramming clam From um perm", Mme mmuring or mad, mmvmg mun-menu. panting no: ur body or any u|h=r nnulnr m, which .5 dcruuamry m mum myily: q) wruugfully mums unulhvmu any land. awncd hy_urm1ll< mum ufuralluncd m, m uminm by my calnptlcm :ulhorixy m a: “Halted m, a "1!!"ch w u acncumw Cm: on: Sumdulcul Tnbt. or gm mm m1 mmrem, m wrung'ully dispomm u membev o! u s «lulu um I, u Scivnlnkd'rnirhnmmdamtnrpmmmim‘mwﬂcm Ihxhcm’oymgnl an"; nym. including um»: rigmx. uvﬂnnylnnd urgmmixcuvr mm»: im'galmn mums w denmys me mpg a: rakes nwny Ihe pruducr. magnum ‘ Erylmmnwv —Fm me my“ arch-nu m um] um muse, m: zxylrxiion “wlbngmHy” unmask ' w Igamu me panon') will: (In whom m: pcnw'x «mum: m with m: person‘s mum. wnm mm mm in; \un obumed by puma; m: pawn. o! my mm mm)» m Wham ma ncmm 1': Emma In 1:31 oidemhorofhun: or (D) {abrimxing records mm. mm. (mmakm mmbﬂol'nSchedMud Camcornﬁchcdnled Tribe man "my," av omer ran“. ul mm or mm 195an mm m... any compulsory sprwcz fur Mn: mm: xmwsadb ‘ m: Guvgrnmnm m onrmptll : mambo: Dru Schodulzd Gm: or . Sake-1mm 7m w dlspos: ur my him-n uranium cams. ormmg gmvn.

ei) THE GAZETTEOF INDIA EXTRAORDINARY {PaveaS Frnnets tesberofa Scheduled Caste ori Scheiluled Tribe to dafog tal Seavenging or employs or permits he employment ofeuch‘member

for such: purpose: i Pertomis, OF proineles deticating-a Stheduted Caste or asettedTobewomaniadey, idol.obj of wontip imple nocnita talon 93deladilor anysshor iil race weer,aforementioned acts:

{) forse or intioidites6 preven s mestberof Schduted Caserit Scheduled Tribe— (1) Bot to vote onto ote fora puricilar candidate vf to vonina minnner other thas that provided by knw:

(Pl mio tes nomination a caudateelswiaewsysuc

otwinstions ar (ett Prope or second the nomination of x memberofaScheduled Caste ora Scheduled Tribe asa candidavein any election,Seda ttimitesor obstnicsamemberota ScheduledCasteFa Scheduled Tribe, who is a member ora Chaother off

{c) ommits-any offence under this Act against a member of aSehetluled Caste or a Scheduled ‘Tribe for having voted or ror ha 4bry Particular candidate or for having voted n'a manner poviacg

{P)insttites false, malicious or vexatious suit or criminalor her18a! proceedings agains! a member ofa Scheduled Caste ora SohaTribe; \g) gives any false or frivolous information to any public servanti ereby eauses such public servant t use his lawl power te tngTHY oF amoyance of s member of a Scheduled Caste or» Schelue,Tribe: 9 inentionally insults or intimidates with iment to humiliate ymember of a Scheduled Caste or a Scheduled Tribe in any place wini,public view: {s) abuses any member of a Scheduled Caste or& Scheduled Tribeby caste name in any place within public views {0 destroys, damages ot defies any object generally known to betsld sacred or in high esteem by members ofthe Scheduled Carre a:theScheduled Tribes, Explanation-—For the purposes. ofthis clause, the expression“oblect” means and includes stale, photograph and portrait 1) by words either written or spoken oF by signs or by visibleepresentationOr otherwise promotes or attempts to promote feelings ofSera: fatted or il-wil against membersof the Scheduled Castes the‘Scheduled Tribes:

‘. TH'L UAZFI'IEOF INDIA Em.“ rRDIN \kv [PAIN I1 \\ \ \4ﬁﬁﬁ\ﬁi \< < ﬁﬁ... mmgmmmmrnsmamxrwmsummed mun-dd nun-m “nudging or employ: m mm: m: :mpluymﬁnl d: inch mnnllrl [or such pulpmc. m g». 1mm, nr momma aedmnnng d Schgrlulm mm W ‘ smcdmnmmummmmsmm "mummy! Kmplﬁﬂirnw mm» mmmvm a: a Jrvmimiumny mm‘r mnarpmm Arrmrmm Aliarcmrnnoncd not: Hymnunrimmmldrcxmpmun‘ dWm.oldmmwcd , w d sdnddmdy Md— mnmmmeummm mm .m! mcurhnmv m d m \mwrulhm "m: n d mum m {w rm. UH“‘Hnmednmmmmm. , ”mum,Hudumm‘ nmmmhm ,m (Cy mm: mm. manna lhennmimmm m mcmbcrnru Schrdnlcd Cxﬁlznm Sd‘cdmed Tnbm :L-dndnhlcm any :Wmun‘ W [cm urmmmdduxurubvnmndmtmbanl usmwdwmxg or: Scheduled mhe. Mm m: manner urn cm other dr (u) and [he poll, ”use: mm ur gnaw)“; hm WM“ urimpmex d: Hummus m "an: m ‘ m =mnnmn: new,“ um d number a: a scheduled mmdrmmdmd Inbewprrcvem lmnlavmhng m. d: olnny punk: mm: which “new hixnv (p) “mums m: minimum m vzxulioux um nrcrimiuul mama ltga] praczrdmgx Igamﬂ d mcmhnrm d Schedulrd Came or: Schaduled Tribc: my gim lny fan: a. 1mm mmmmmn In any mm mm mil mmhy ulna mp. public nemuu w m m; mum pub/a m Ih: mjury m Hummus: or u mcmver dr d smduxdd mu: or a Schmulm Tube, 1:) mummuy mums d. HIumId-llu mm mm m "mm: d mamber or. Schedulul cm or a Schedulul Tm” In any mm mm. public View: m :11)an any mm" d; usmmakd Cm: ant Schmmm Tnhe by can: num; in any pix: m pm: vxaw m duﬂmyi, dzmagcs (x dzﬁlns any objul gmmny known m be held mmmm hxgh txlreln by membas sum Scheduled tumor-n: Scheduw mm. madam...” m. m mom of my mu», m: :xprrmon "ubjwl" mum and mums smut, mmmgnph and pot! II M by words mm mm. or spake“ or by 9g»: m by usual: mmwnxalinn ornﬂltrwise promolzs or mm; m ammo]: lecllnzx m enmuy. hand or uI-wm um memberso! m: Schedule-l 6mm m: Scheduled “mm,

THE GAZETTE OF INDIA EXTRAORDINARY

(0) by words either wtitten or spoken or by any ither meanscltespects any lite person tld in-high esteem by mcinhers of theScheduled Castes or the Scheduled Tribes: (1) () lotentionally touches-a woman belonging to d ScheduledCaste Of 4 Scheduled Tribe, knowing that she belonis to4 SehetuceHe'or a Scheduled Tribe, when such act of Wuching is oF a seaualature and is without the recipient's consent;

{i ses ols ats it posturesofxsexual nature towvardsa woinanbelonging to a isté on a Scheduled Tribe, Laowing hat sheBelongs to a Scheduled Caste or a ScheduledTribe

hed

Explanation —¥or the purposes ofsub-ehjaimseat” means 49 unctuivoci voluntary agreement hon he pentonbyowordls, gestures, of any farm of non-verbal eb‘communicates willingnicis topanicipateinthe specific act

Provided that 4 woman belonging to w Scheduled Caste or aScheduled Tribe wha doesnot offer physial resistance to any sc ofSexual nature is hot by reason only of that fact, is to be regarded as‘consenting to the sexual activity:

Provided further that a woman's sequal history. including with theoffender shall not jmply consentor mitigate the offence:

(2) cortupls vr fouls the water of any spring, reservoir oF any otherpuree ordinarily used by members. of the Scheduled Castes or theScheduled Tribes so as to render i less ft forthe purpose for which it,ordinarily used:

(0) denies4 member ofaScheduled Caste ora Scheduled Tribe anycustomary right of passage to a place of public resort or obstructs suchmember So as fo prevent him from using or having access toa place ofpublic resortto which other members ofpublicor any other section theseothave a right 10 use oF access to: {2) forces or uses a member ofa Scheduled Caste ofa Scheduled‘Tribe lw leave his house, village or other place of residence:

FRrovided that nothing contaied in this clause shall apply to any‘ction taken in discharge ofa public duty: (22) obstencts or prevents a member of @ Scheduled Caste of a‘Scheduled ‘Tribe in any manner with regard to—

(A) using common property resources ofan area, or burial orCremation ground equally with others or using any river, siream,‘Pring, well tank, cistern, water-tap or other watering place, or anybathing ghat, any public conveyance, any vad, or passage: 8) mounting or riding bicycles or motor cycles or wearingfootwear of new clothes in public places or taking out weddingProcession. ormountingahorseo any ther vehicle during weddingprocessions: (© entering any place of worship which is open tothe publicOf other persons professing the same religion of taking pan in, oFteking Out, any religious, socal or cultural processions inchadingJatras:

(D) entering any educational institution, hospital, dispensary,Primany health centre, shoporplace ofpublic entertainment or any

THEGAZl-Trre or mm ExnonxDrNARv (.l by mm cum «mm. ur xpukcﬂ m M m, nlhcr mm. Mismspccl: any LL parson mm m high maem bl "ll-mum n! m: Schmulul Cm.- m ma Scllrdukd Tubal; ll») m “Munmlly mum- a woman bcllmglllg m 4 small“: rm or .A Srhrduml mm know mu m ml.” w ,smuuml lc w . Kelmmlm rm when 5 ll :lu nl “Mum; .. y. . (:1qu n: m l. Mum: le WWW; mnsem; lln mmm» mlw\lvl-cﬂwgsﬁfuxcxuxl lIlel-KHHJM Wm“ lllmlg gm mm l lll-mmellmmnm' glh'llshv helm luuSchallllm ,l (urllthnIuderiht swlwm q llll- pumnes 07' in»; lmw ~ mm m m | m ml mummy :3: mm mm m» pm" 2-; \vuulL mm M an) mm m lllm-Vcllull l- wmmn um hngllc‘ mpmmpmmmmcumw l'mmiru rm 4 wumnll balonging m a sum-mum mu m 4 Scheduled Tm who um um nfler phyml remnant: m my m ”l a sexual mm N am by rnmn nnly u! m. ram, ls ll: )1: regal-(Ind ﬂ ancming m m: scxuul mmsy. pmmm mm mm a woman's xml ’Ilslm’yy lnciudillg wnl. lhc 0mm, shall m .mply mum nrm' I: m: 0mm; mllmm mclnhuul'nschc-lulul Can: an Suhcdulw Trik My summary nghl ol PIS-mg: m l ware a! public mm m uhmm mm mm“ 34: u m pmvcm him hum using m having mm In a plug a! mm mm 10 mm qmermumbm urwblm my mum Milan [Ml-nor um .« "gm In Us: or Muss la: la mm or Lauxc: u mm on. Schodulad Cam- m a mmlw Tribe m luv: My home, lg: n on.“ pine: or “we”: ammo mm nolmng elmlamnd m xhis ulaum mall apply lo any limo" mm m distbnrg: of: Fuhlic dulyl (m) mum or pRVenLS : membu a! u Sch-Mm! mm m a Shhﬂlvlm 1 nlx u. any mm mm mg." m— “; mug mum-en law-any moms uran mu, urbunul m um um" gmund equally mm mm m usmg uny rim. mam. \pnng. wglll mk, Wm. Wild-lap urmhcr walenng pm. may bnlhlng 51ml, my Wm wm'cyarlce, any mud. in mug: la) momlmg by riding bicycles ur mm cyclcs a! wearng {901wa or my club“ In pm: pm w mkmg nu! wedﬂlng msiuﬂmrn‘mmmgllwﬂcManyodlcrvrhiclrdunng weddmg pmcumny: lo :nlwing any [alum ommmp un‘ h 1} wt:- m m: puhll'c m ulhtr pennm warming um um mllglm. 0r mm; pan m. m L'lkmg mu. any Miywx. swim a! cultural procﬂslnlls Including jumu: LB) menngany cducnuomll lnsnmﬁnn. llospllall .spmsary. pnmury mm. «mummy orphan o'puhlic znknammml ur any

Sabtittion of for seeton 4 Punishment for neglect of

THE GAZETTEOF INDIA EXTRAORDINARY. (Part other Public ase; or ising any tensaoraticlesineant lorgubligUse in any plage open to the public; or

2) ptcticig any profession or the earrying on of any‘Sevupation,trade or business oremploymentinany’ jubwhich otherFuambersofhe public, or ny section there; have s right o userhave accéss to; (2b) causes piysical har oF mental agony ofa member aa ScheduledCiste or 4 Scheduled ‘Tibet allegation of practiche witcheralt orIrsing aewitehis ov ie

1p ‘belong Virnpasen "i Seutalneecninaniie bayeett iF any person

ve 4 tomily or a g ing Wa Scheduted Caste ir. ScheduledTribe,

Sball be punishable with impeisonient fora teem which shall not befess than Six‘months butwhich may extend (five years ad with fine":

(i) in subsection @),— 6) in clause (0), fot the wors “on the: ground that sich person 6 «member ofa Scheduled Caste or Scheduled Tribe or euch Property belongs to“the svords “knowing hat such person ia member of'a SchedletPropenty belongs to such member” shall be

(P) fe clause (), the following lavs shall be inserted namely:— ait) commitsanyolfene specified nthe Schedule, aginstapersonGr brghert. knowing that such personis 4 member ofa Scheduled Cagor Scheduled Tribe or such property belongs to such member, shill bePinishable with such punishment as specified under the Indian PoreConte for such offences and shall also be liable to fine.”,‘: Forsection4ofthe principal Act. theFollowing sectionshallhe substituted, namely: —

(2 Whoever, being a public servant but ol beigamemberof«ScheduledFinder tie Tbe, wilflly neglect his dates required to Be portoncnbysaat tfAttand the ules made thereunder,shal be punishable with penne,fora term which shall not be less than six months but which ‘mayextend to one year.(2) The duties of public servant refered to in sub-section (1) shall include

{4} Feaout to an informanttheinformation given orally, and reduced toWaring bytheofficer in charge ofthe police station, before king the,signatureofthe informant; {22.0 register complaint ofa First information Report underthis Act andther relevant provisions and to register it under appropriate sections of thisAct: {<) 10 famish & copy of the information so recorded forthivith to theinformant; (0) to record the statementof the vietims or witness {020 conduct the invesigtion and file charge sheet in the SpecialCourtSa i kcltsive Special Court within a period ofsinty days. and ut explain thedelayifany, in writi

JP 19 eorectly prepare. frame and translate any documentorelectronic

45 of 1860,

submbnbn n1 mmbu 1 WWW. m nqku «I am. 6 THE mmnr mm EXTRAORDINARY {mmL bmm puNVL‘ plum n. Mb My menxllsormmkb mam! \vruuhlu; m m any plan mm m m- pubn or (a) pmmw .m)‘ bmmmn or m: unrrynvg mi 0. my mupmn. szlrur bunnnswcmyloymenl in mm Mmmuhu memtxrsnflhc pm” m Jnyxzclilm xbcreol. mm . mm b. mm haw mm In: 4:14) names phmcul b m» b. mmnlaaony orbmmm m «gamma nub nr.| subuum 1w .4,» bub-gm" ufpmclwm mum" m mH‘SJMAILKuu/l WWW. ‘ mHbm-mmm wumﬂ MW" mm umjb' m cm cam-m mum-w H: 4 7mm!) a n, m v Unmwpunimrh‘c\hlhmvrﬁm wwwmm SIMIHMMLMMMH mumlu Um Mud! nuy mm m Mr)m{_\ m m. nuns; no In sub—mum. (u— (mnnclam m, m: mum"; ulnusc stun be mung may; "(l‘ﬂlcnmmluﬁny onwuspcuﬁzdln szcthult, ugtunﬂnpcrwn b. bmpmy. knowing mm sum pm" a mumbcr 9H smcuuym cm L" a swam Tub: ur sum moperly belongs m such mcm‘ien mu be puuiﬂmble with xuch punishmcm as swarm] mm mm lndi mm cw: lorsuck mum and mu um. be 5:th to ﬁne 5. Fursn‘landuillnylinrsmlArl mahalluwhgwinnbhull'wmhmmluLMmel .< “a m Whoever. being a mvamzbm m bunxn numberofnSL-hwulw rm m n Van-mm: 'n b; wl my Mum hm mum rcqluud w b: 9mm by lumumlcrxhirAL-um iv: mlcxnmngMreuMnIhunbcpunuhibk Wu): Imyllwllmau m” um. which mu um be nus mmxix mum. Wmch mny uxlmdw an: year. a; Tbc dulits of puhIN: wrvam rehmvd m m Sub-mun (1; man "mum m wmbbum Imbrmzmmunlurmminn pvcnomlly. Indledmnlm wnling by m: ofﬁcer in mm bub: punt: 5mm bub» mu; um “gimme brmb .nfamam, H1)InkgmcrncumplunlurnFiﬂtlnlmuauunchun undermlsAcnmA onw Msvml pun/Minn: and to mask! it ulﬂer appmpvime mgr-m cl mu Am; 1:) .b mom a wpy br m: imbnmﬁon so mm :ban. m m: inlurmanl; my lb mm: m ummmorme wcdm: or Mum: (2) lo mam [he mvcwgulicn m m: alum mm m m: Smrlal Cum mm: smug“ Specml cm wilhin l puma ufsvuy am. and mum" 1h: Alﬂayifnny‘ m v. nrmg: u) m ery prepwm {mint and may.» buy doorman mekclmnu u m m

(2) to perfiim ny other duty. specified in this Act oF the rules iitthereunder: Provided thatthe chargesin this regard against the publie servant shall bebooked on the recommendation ofan administrative enquiry,

(2) The cognizance in respect of any dercliction of duty referred to \n‘ub-seotion (2) by a public servant shallbetaken by he Special Court or the ExctesSpecial Cour and shall sive diection for penil proceedings against such putservant

6, In.seution 8 of the piihcip:

(iinets the words “any financial a

use (a), Yor lie words“anyfinalicial absistance to-a person accused ul”,‘stance in relation to the offences committed by a person Aidalter clause (0), te folowing clase shill be inserted, namely:—

“(e) the accused was having’ personal knowledge of the victim or hisfamily, the Court shall presume that the accused was aware of the vaste or tribalidentity of the victim, unless the contrary is proved.”,

7. In section 10ofthe principal Act, in subssection (/),— (@) after the words und figures “article 244 of the Constitution”, the words,brackets and figures “or any area identified under the provisions of clause (oii) ofsub-section (2) of section 21” shall be inserted (6) for the words

Wo years", the words “three years" shall be substituted, 58, For section 14 of the principal Act, the following section shall be substituted,namely: —

“14, (1) For the purpose of providing for speedy trial, the State Governmentshall with the concurrence ofthe Chiet Justice ofthe High Court, by notification in theOMicial Gazette, establish sin Exclusive Special Court foroneoFmore Districts: Providedthatin Districts where less numberofcuses under this Act is recorded.ihe Siste Goverment shall, with she coneurrenee of the Chiet lustice of the HighCourt. by notification in the Official Gazette, specify for such Districts, the Court of‘Session to be a Special Court to try the offences underthis Act Provided further that the Courts so established or specified shall have power toirectly take cognizanceofoffences under this Act

2) shall be the duty of the State Government to establish adequate number ofCourts 19 ensure that cases under this:Act-are disposed of within a period of two‘months, as far as possible {2) In every trial in the Special Court or the Exclusive Special Court, the‘proceedings shall be continued from day-to-day uml all the witnesses in attendance‘ave been examined, unless the Special Court othe Exclusive Special Court finds theadjournment of the same beyond the following day to be necessary for reasons to berecorded in writing: Provided that when the trial relates to anoffence under this Act, the tral shall, as{ara possible, be completed within a period of two months from the date offiling otthe: charge sheet.”

Amendment of section

‘Amendment of section 10

Substitution of new section for section 14,

Special Coun achisive

Special Cour.

W m paw-nu m mm My mum 0-“ Am qr [he nuns mu. mmunm mum mu We mam-«n mi: mgmd ugauul m: puNiA: nmm mm m- bmknu (m Ihr n'uumnuldnlmn um Mmmmnme enquiry. (3; m m5 - m mum “I any Jr *hcmm u: my Mum n. mmum m by u ,m cm w mm mummy. n, um- smmx (mm o. m ash" $pcum Conn .md .w w dnzuinn m. pcnm mmamg. mm mu “H" mm. Ir. ,,, \ruiuu x ul ‘ .L pm Mm m m m L. Hvrmwd» :mvﬁmm v. Mm, mm: wasmwmumrmML: m pawn" arnuvmnl . .e My mum m “M ulkncm mmmnl Ivy a Wm." mm- danwum (“(1‘erng .ste mu in- Miami. mm, 7 «1 am «mm mm nwmg gamma! homage m m vmvm m rm farm .mc Cuun 3m“ pmum "m m: wcuud W35 mm a: (he use ur mum mnmy m m: mum. unles) we mung x pmwx' 7. lnwwon m arm: pruvaal AIL m sumeaiun u i (2) mr [he wmxl) .md mum "mm: 2.14 .4 m: Commum: um Mink, mam: um! ﬁgumx "or my mu ndeuhﬁed mm. m: pmmmns 01mm my nl sub-Samoa a) 01 mm." m" mull be mama; (b) m m: wnnls Wu yam“, u» Wonb ‘ lhrrc m mu be “mum“ a. For mm to o, lh: princvpnl An. m: I‘Dﬂnwingrwhun shall a: maximum mm, 7 "14.”,me pvrpvse urpmvimng hr: spudy vi . the 5m: Emmy-"mum xhatl.wimmccuncummm'ﬂwUthusﬂaoﬂthighCoun, b'ynanﬁ mun m Uh: Ohimnldnmmmamixh nu Excmmswim r‘nun rnrnneormom Dmvicm mm“: mm m Diwmu mm: 1:. number ob'k'm mmr um Au ix mmm m. sm, ammunm mu, mm the rmmm or Inc emu min: a! am my. Cmm. by nou’ﬁwl’ ' (mm, wily (m Inch Dmm-u. m: Conn or 5min" m be u swm Cam n: my me mm: mar mixA- Pmmw (mm mm m mum m «mama a! Spud ml mail have puwtrm «may wk: wgmmme ufuﬂenm under lhu Au am «an a: AM my arm: Sm: Govmnmem wnubmh mam Humbert" Calm m mm mm a.“ mm m Ac| m dupmed o! wlmm .\ mam nl two "mini“. 3: (w x; mm»: 13) In mry mm m In: Special cm a. m: Exchmve 5mm Com, m: mum-dung: mu be renamed rum. durum nnul a“ m: mmm in madam: have been “mm. nnIHK In: sperm Coon u m: Mum Sperm! Cum ﬁnd: m: :djoummem n' me mm: beyaml me Inllo'wmg day m be "comm hr mayor“ m a: recorded m wnlmg 171va um whm mum mlamloannﬂenuunﬂamiaAtl, menial man. a: 121m 9mm». be wmplekd wnhin : 51ch “mm mm Imm m: an: nfﬁbng a! 0;: chars: m: - WW .4 m. ‘ v Amzndmrnl my when m hmummn m HEW mm. my mm m. Spwml mu n hm w: .I [cum

pee TAEXTRAORDIN =—S—see git SRI ton kort tgTIS olowing sei shal be nse munelys—MA Appeate 144. (1) Nowwithvianding in the Code of Criminaljreslte}273. an apeal a le, romanyjudgment cee det. not being[tetlocutory order of Spevia Coucoran ecko Special Cour, to the High Court

both on facts and on law Fc tRaLe in thing coninedwo scion (of Section 378 of the

rae Criminal Procedic. 1973, an appeal salle High CourtOfte Special Court orthe Exclusive Special Coup 2tantingor refusing bailCaani i exon iy ay lr tonne tie being f[aac €¥60 Appeal unde hisscion shall be paterse ey a Retiod oF ninety day, SONG AMGTbe one. ehlcace onan appealate iha theHehCi hey emeriin in topta fer ie expiry ofthe said Beg Moety Cyst Is sashes athe ape ne sullicientiuse for not eferrng the appeal within the period ot ninegntFrat eres hat 0appeal shall be entetaned ner ihe expiry ofthe period Fone hundred and eighty daye

sot ely gPbes! Ptfered under sub-section (0) shal fr ax Possible, be ‘isposed ofwithin a periodofthree months from thedate ofadmission oF the appeal ™PE WRK weclon 15 or wis Principal Act, the following ition shall be subst,tection is, PAmly

Speci Public “15. () Por every Special Count, the ‘Stite Government shall, by Rotification in eae the Official Gazete,specity a Public Prosecutoy Appoint an advocate who has been

Public in practice as an advocate fr not less than seven years on Special Public Prosecutor Prosecutor for the purpose of conicting eases in thr Cong

Ber ewer Exchuve Special Coun, the Stats Government shal, by notifcutin the Officat Gazete, specify an Exclusive Special Pucie Prosecutoror appoint anFreleg out fas ben in practice as an adver wot lee tae ee ears, aEnelisive Special Publi Pronecior fortheuaeofcondteion nore hae Cour,fiiertion ot Jer Ait Chapter 1V oft pincipal Ac, te folowing Chaper sha boinserted, new Chalet uma eea nuuely

“CHAPTERIVA Rois oF vicrits vo wrrvessesign ot J5A.(1) shall be the dutyand responsibility ofthe Sate to‘makearrangements

iets ana rea totetion of victims, ther dependenis, and winceses ‘gains! any kind ofimmidation or coercion orindacement or violence orthreatsof violence,

mum m m Am“; Sub-mum- a! m mum m uslmn ‘5. w.» mm: Pmncum w Exam»: mu: mm“, mum a. m mm m mm: m mm m mm; m-J-n- M INDIA EXTRAORDINARY [rm n \ 7 ,\ \ u. Ancrsmiuu 1.1m lhcvauuu! ».l.|h:follow?ngxaclwn Wu he mwnuL may, HA m Nuhwh mum“ .mylhx'ng mum" m m cm: ub'Cnvmw! I'mccllumm‘ll an appnﬂ J 1mm mennyjudgnwnl.wuwn5c|u mdgrmolbcmg ‘ mu mmlmumry m. m Sun A mm: an mmmsmmrc‘m m mum Com: m. m. 1mm an m 11 Nmnnw‘mmng m Mmmwumm ‘mm.«mmmxm ymmr‘mme M wwmmnmm” ”Wm... WWW ‘ , “r we 5mm Courl un Euxuwsmmcmgmmmw rcHwngLu <41 mszum. m ”mm dm‘myu‘htrkw mn’crm: my er’nnvappx‘Jled“ m- wnmuHhepxclcrkdwvhmqr unminmnyd ImmHu u Hunrwwm “WW m Wm“Wham” vamul m..4 ma mm my mm." .m uypcu‘ m. metxmn “mm mm! .2ch 011mm My» (I a Ls mm: m.“ the dnpunm mu mﬂiucm mug: (or m prrfem‘lg m: ppeul mm m: pcnml m‘mnely um mam hmhenh." ”mm! mu a. enumncdmnnh: npm arm panes! niun: lmndml w “my In); (4) Eva'y mu: mam mm magnum (mum I; In as mm, b: nﬁspomd ulwilhm « pmmluflhrcc mmuhx 1mm [he dulcufndmmmn uflheappcal V w. Fm acuiun :5 at me principal Am. the [allowing mum. mu b: mmmmu. y: 1pm :2 ax a... advocnl: fur In» [an man swan ycnm Exclmm 5min] mm. PWumr rm me M," nfl‘mdu H, mm. cram: (V a. mu pnncipm Am. I»: lollwmg Chapter shun b» mum, Ilium” ~ "CHAM'ERWA mun or mm: m. wrmmas m. mun-mu be u» .m-yanu Itspvnnhimynllhe 5mm maktnnnlgzmeula m. m: pmltclmn DI mom. mas, dzpendcma, and wimmu again“ any kind a! lemmAuon ur warden unmluumzmw mm: nnhvem'vamlm regxrd lo any man we mm mm beam: at me \a‘mm'x 11g! 5! gamer or edwamm dnndvmlnge or gmny. lxmely nonu- or My Own Mug Includmg any bnl mum and m: Special mm Pruscwmmrlh: Sm: Gummcm xhill inform m. min. mm “"me m A Vlcnm or m; dependcmshall mm m: rigm mapply m m: smml Cum or m ExcluﬁchpztvnW Cam 3 m: cam my be. m wm Imy doorman; or "menu.

Sect] ‘THEGAZETTEOFINDIAEXTRAORDINARY. 9

(3) A vielimn or his dependent shall be entitled to be heard at aly proceeding tinder this Act in respect of bail, discharge, relsase, parole, conviction ur sentence ofan accused or any connected proceedings or arguments und file written submission(on convietion, acquittal orsentencins:

(O) Notwithstanding anything contained in the Code of Criminal Procedure,1973,theSpecial Courtor the Exclusive Speciat Court tryingacave under this Aetshallprovide to a victim, his dependent, informant or wimesses— (2) the complete protection 19 secure the ends of justices (2) the travelling and maintenance expenses during investi

and te

ston, inquiry

(0) the spelal-econom

nation du oyjulry ail tial and

(@relocation, (2)'The State shat! inform the concerned Special Couirt oF the Exclusive SpecialChyrt about the protection provided to any. victim oF his dependent, informant orwitnesses and such Court shall periodically review the protection being offered sandPuss. appropriate orders, (3) Without prejudice to the generality of the provisions of sub-section (6), theed! Special Court or the Exclusive Special Coun may, on an application made bya victim orhis dependent, informant or witness in any proueedings before itor by theSpecial Public Prosecutorin relation to such vietim, informant orwitness oron its ownmotion, take such measures including—

(@) concealing the names and addresses of the witnesses in its orders orjudgments or in any records of the case accessible to the publics () issuing directions for non-disclosure of the identity and addresses of

the wimesses: (c)take immediate uetion in respectoFanycomplaint relating to harassment‘of avictim.informantorwitnessandon thesameday, ifnecessary, pass tppropriateorders for protection: Provided that inquiry or investigation into the complaint received underclause (€) shall be wied separately from the main case by such Court andconcluded withina periodoftwo months trom thedateof receipt ofthe complaint: Provided further that where the eomplaint under clause c) is against anypublic servant, the Court shal restrain such public servant from interfering withthe victim, informant oF witness, as the case may be, in any matter related orunrelated to the pending case, except with the permission of the Court.

(2) Itshallbe the duty ofthe Investigating Officer and the Station House Officertorecordthecomplaint ofvictim, informantorwitnessesagainst anykind of intimidation,eercion or inducement or violence or threats of violenée, whether given orally or in‘writing, and a photocopy ofthe First Information Report shall be immediately given tothem at free of cost

(10) Ail proceedings relating to offences tnnderthis Act shall be video recorded, (41) Itshall be the duty of the concerned State to specify an appropriate scheme{0 ensure implementation of the following rights and entitlements of victims andWitnesses. in accessing justice so as—

(qt provide a copyofthe recorded First Information Report at free ofcost!

m w; niEGAZﬂTEOFl’NDIAEM RAORDINARV n: mm m m m m. unpemkm 5M 51: Cnlﬂlnl m be mm d. ..m ,mmcnlmg undrv am m In my». nf Mil, dwmurgc‘ mew, pm)». cum mm: m wan of m. mm: w my .unnecleu pmnm or urgummb .md Mc mum wumimn u" rpm 1‘ 1mm Maw or “mum. mv ‘rmumslandmgnnymm; ”mm m m: cm m rmvv‘ H mm“. mg.m<,m,ucmonhumums ’CounLrymgmavrum-uWKAumnH ,umm‘» w m. hiulepemtcnh m m. "Wam— W rhr A'umlvlnl: yumm- my (cum: the HM: of mm. m mu luvzllmg m m. Henna: cxpcmu um; maul Wu mmm) m m a H ‘ Un- Wmmwu mm my M} x m ‘2. .m m \duulwn. m‘n‘: Smc emu inrum ummmu Spain! Com: m m: Exclumc Sp: u mm 4mm m: pmlc '(m pmvlded to My Vlcnm or m: duper-dam. mm.“ ur mama and mm Cowl mu prmeIcIHy rcvicw m: pmkcmm bang "mud .md pm nppmpnav: wdm, my Mum prejuau m m: genémlxly ahhc pmvmons m subrsccuuu w; m: thpacmlcoun mm nxcmm Spcg Cum mnymn m. mum“... mndehv u mum on gammy“ nrormunl urw M. ., pw.amgsb=rm n why "I: 5mm mu: Prwsccuwrm mlahon much mm...mmmmorwunexmun ilsuwn mmxun um mh mmum mclmlinﬂ— m (000:1an m: "Mum: nml warms or m: wnmsm 2.. us urden‘ ur JMgmenB m m any mom a! [he can: mmm: x0 m: mhlic; (b) mm; «mm [01' mammu 01 m2 mm and uddmssn or m: wimmes: (c) rake Immubnwurhun m A‘spemnfznycomplmnl rtlming mmmmu o!a\icum.infonnanlmwimuundan mommy." mum, pasruwmpriau: mum m pun-mm» mvmm mm \nuulry ur .msuwim inn: m: comptnml numb/ad um: chum (n) ma” be med «yummy hum m main m: Ivy and: Cam! and canclllﬂad wllhmn period m'lwo mnmmvmm mzdauuflesriptollhcccmvlmm mm“: mm: Ihal whzm m: complain! undrrL‘lauw (a is aw.“ any mm «mm m: Cunnsmll mm... mm publk “mm lmm imerkring ‘Mlh a» m,1nhmn.u\lur wimux. m u: use may be, u any mm. mm m ”Waxed m m: pendmg ma. aw win. we penulumn m we Cnuﬂv w u mu be me duly an»: Amman-in; Ofﬁnzrnnd m: Station Hunts: on'w mucmd n» complamt ofvnmm‘ mrunmnmwnmsmgmnu u.) olmnmhlwm, Human ur ‘mduzemenl or mm. mmluls av "01cm. whtlhcrgwm many at In Wrixmg,nwda ,noumpy arm: Fm Momma" Rcwn mu m xmnmhaklygwen [a me". am free at m (mun pmwnlmgs Nlalmg wnmm mm mm man b: viJwrbcorded. (Hy n mu mu my arm: manned mm :pmfy aunpvmgrmlz scheme m :nsum vmplzmcnmnon as the Mum; mu m emulemtnn 01' mm m www- 2n unsung jmroe m u. m m prowl: a copy on» mom m vmmmmmn man u: ﬁr: e! mu: ’0

Il 10 THEGAZETTE OFINDIA EXTRAORDINARY.

(2) t9 provide immediaterlieF in cashor in Kind toatrosity victiooy theledependents:

Par

(©) to provide necessary protection to the atrocity victims or theirdependents, and witnesses; 2) 6 provide telief in respect ofdeath oF injury pr damnige to property: {0 rourrange feodde wateror clothing or shelter or medical el or transportfacilities or daily allowances 10 vietims: (0 provide the maintenance expenses to the atrocity Victims and liedependents

art

(1) provide the protection to airocity victims or their dependents andwitnesses trom intimidation and harassment; (to provide the information t6 atiocity vietins or their dependents orassociated organisttions or individials, onthe sianis oF nvesigation and charpesheet and to provide copy of the eharge sheet at free of costs (J) tke necessary precautions at the timeofmedical examination: (8) to provide information to atrocity victims of their dependents orassociated organisations or individuals, regarding therelief amount: (1) to provide information to atrocity vietims or their dependents or'ssociated organisations or individuals in advance about the dates und place ofinvestigation and trial; (Om) to giveadequate briefing ontheciseand preparation for ‘rial wo atrocityvictims or their dependents or associated organisations or individuals and toprovide the legal aid for the said purpose; (7) to exevite the rights of atrocity Victims oF their dependents or‘associated organisations of individuals at every stage of the proceedings under |this Act and to provide the necessary assistance forthe execution of the rights

(12) It shall be the right of the atrocity victims or their dependents, to takeassistance from the Non-Government Organisations, social workers or advocates,”.

Insertion of 12, After sAe Sehelle namely.

23 of the principal Act, the following Schedule shall be inserted,

“THE SCHEDULE [See section 3(2) (va)}

Section under the Name of offence and punishmentIndian Penal Code 1208, Detinitionofctiminal conspiracy. 1208 Punishment of criminal conspiracy.

141 Untawfu assembly, 142 Being memberofunlawful assembly. Seee eweae

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Ste. THE GAZETTEOF INDIAEXTRAORDINARY 1

"Section under the Name bf offence andpunishmentindian Penal Code ao 143, Pusishiient for untavstul assembly. ro Joining untawtalassembly armed with deadly weapon. 45 Joining oF continuing in unlawful assembly, knowing it has beencommuncied to disperse,

146 Rioving.

147 Punishment for rioting 1S Rioting armed with deadly weapon,

217 Publieservant disobeying dieétion oflaw with intent wsave,‘hom punishment or property fom forfeiture,

319 Ht

320, Grievous hurt, 3 Puinishivient for vohintarily causing hurt, 24 ‘Voluntarily causing hur by dangerous weapons oF nieans, 35 Punishment for voluntarily causing grievous hurt.

‘Voluntafly throwingor attempting to throw acid,

Voluntarily causing hurt to deter public servant from his duty. MI Punishment for wrongful restraint.

354 Assault or eriminal force to woman with intent to outrage hermodesty, 381A Sexual harassment and punishment for sexual harassment. 388 ‘Assaull. oF use of eriminal foree to woman with intent to disrobe, aac Voyeurism:

358 Statking. 359 Kidnapping 38 Punishment tor kidnapping, 5 Kidnapping or abducting with intent secretly and wrongfully toconfine person,

3768 Sexual intercourse by husband upon his wife during separation, Sexual intercourse by a person in authority.

Punishmentfor eritninal intimidation,

a Punishment for criminal trespass, 505

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Hepeat and saving.

13, (/) The Scheduled Caste Amendment Ordinance, 2014ishereby repeate

(2) Nowwithstanding such tee ‘Actas amended by the Said Ordina the corresponding provisions of ihc

THEGAZETTEOF INDIA EXTRAORDINARY

[PawelSec: 1)

S anil the Scheduled Tribes (Prevention of Atwnities)

al anythingdone or any wétcn ken under the principalce, shall be deemed 16 have heen done ortaken underacipal Act, as amended by this Act,

DIG. NARAYANARATY, Seeretie’y to-the Gown. of India,

PRINTED BY THE GENERAL MANAGER. GOVERNMENT OF INDIA PRESS MINTO ROAD” NEW DALATAND PUBLISHED BY THE CONTROLLER OF PULICATIONS, BEL one GMGIPMFND—a87061(S2}—o2.91-2016,

On, Vor 2004

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