DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Prevention of Insults to National Honour Act, 1957
Act 14 of 1957
Keyword(s):
Picture, Portrait, Mahatama Gandhi, Constitution
1
'[TAMIL NADU] ACT No. X l ' i 01.' 19573. (Received the csse:rt of the Govcrrror on the l'ltlt November 1957 ; firs! puJl/ished in the Fort St. George Gazette on th? 18tlt Novcnl;ber 1957,)
An Act to prevent insults to NatiorzaX Honour.
I
! WHERSAS it is expedient, and necessary to prevent certain
,J offences against the Indian Hat ionat Flags pictures, affigies and statues of the Father of the Nation, or the Constitution of ladicr ;
BE it enacted in the Eighth Year of the Republic of India as follows :-
Short ttrIe. 1. This Act m y be called tlre Prevention of Insults to National Honour Act, 1957.
Burning, 2. ''Thoever wilfi~lly bums or desecrates or insults, etc.9 of an-, effigy, picture or portrait of Mallatnla Oandhi shall be punished with imprisonment of either descri- . picture, of ption for term wllich inay extend to illreg years or with Mahatma fine or wltll botlr.
aandhi an ozence. Expluitat~t~~z.---.-In +his scct i r ) ~ ~ , "piclure" irtcludcs any print, dwwi:xg, painting or other representation, of
the figure of Mabatmil Gandhi,
Destruction 3. Whoever wilfully causes damage to, or destruction ~ f t h ~ of, any statue or bust of Mallatmd Gandhi or any such a , . : Mahatma """ Of change in such statue or bust or in the situation , thereof, Gandhi an'^^ destroy or diminish its value or appearance or other- offence. wise affects it injuriously, shaU be punished with imprisoB
ment of either des-scripticn for a term which may extend to three years or with fine cr with both.
-I-- - - _ - -.-lll-_v. .- -- --_
1 These words were substituted for thu word ''Madras" by bythe Tamil Nadu Adaptation of Ldws Qrdcr, 1969, as amended by the Tamif Nadu Adapt~.tioa of Laws (Second Amendment) Order,
1969.
t 2For Statement of Objects and Reasons, see Fort Sf. George Gazette, Part IV-,i, Extraordinary, dated the 6th November 1957,
. page 132. This Act was extended to the added territories by section 3 of, and the First Schedule to, the Tamil Nadu (Added Territories) Extension of Laws (No. 2) Act, 1961 (Tamil Wadu Act 39 of ,l9411 - repealing the corresponding law inforce in thoxt. territsli~~,
2
*Y3 1- : 1dT. ncc 6 1 r J A , .c,.rrv. . vJ - . - .. . -
National Honour.
4. Whoever wilfully bums or desxsates or insults Burning mc of the Indian National Flag shall be punished with impri- hi;an
sonment of either description for a term which m a y ~ ~ ~ ~ ~ ~ ~ l
extend to three years or with fine or with both. Flag ar offence.
Explanation.--In this section,. "Indian ' Narional Flag" includes any pictorial representation .e . thereof. .
5. Whoever wilfully burns or desecrates or insults any Burning
copy or a copy of a part of the, Constitution of "India, e t c * 9 ~ f the Constitution shall be punishable with imprisonment of either descri- , be act
ption for a term which may extend to three years ' or of offence. with fine or with both,
6. Whoever attempts to commit any offence punish- c::pts
able .under this Act shall be deemed to have 'committed ofiencea that offence.I
7. Nothing in this Act shall exempt any person from S a v i ~ ~ .
any proceeding which mi,ght, aspart from this Act, be brought against him.
3