Maharashtra act 039 of 1957 : The Bombay Abolition of Whipping Act, 1957.

Section 1.Short title.

This Act may be called the Bombay Abolition of Whipping Act, 1957.

Section 2.Repeal of Bom. XXVII of 1947.

The Bombay (Emergency Powers) Whipping Act, 1947 (Bom. XXVII of 1947), is hereby repealed.

Section 3.Deleted.

¹ * * * * * *

1 Section 3 has been deleted by Mah. 22 of 1991, Second Sch.

Section 4.Amendment of sections 46, 47, 50 and 51 and deletion of section 53 of Act IX of 1894.

In the Prisons Act, 1894 (IX of 1894),-

(1) In section 46 -

clause (12) shall be deleted; and in the proviso thereto, the words "or to whipping" shall be deleted;

(2) in section 47, in sub-section (1), clause (4) shall be deleted ;

(3) in section 50, in sub-section (1), the words "or of whipping", shall be deleted ;

(4) in section 51, in sub-section (2), the words beginning with the words "and in the case of offences" and ending with the words "reasons therefor" shall be deleted ;

(5) section 53 shall be deleted.