THE HIMACHAL PRADESH STATE LEGISLATURE PROCEEDNGS
(PROTECTION OF PUBLICATION) ACT, 1977
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and commencement.
2. Definition.
3. Publication of reports of Himachal Pradesh State Legislature proceedings privilege.
4. Act also to apply to Himachal Pradesh State Legislature proceedings broadcast by wireless telegraphy. _________
THE HIMACHAL PRADESH STATE LEGISLATURE PROCEEDNGS
(PROTECTION OF PUBLICATION) ACT, 1977
(ACT NO. 3 OF 1978)1
(Received the assent of the Governor on the 7thFebruary, 1978 and was published in the Rajpatra, Himachal Pradesh (Extra-ordinary), dated 13th February, 1978, pp. 81-83)
An Act, to protect the publication of reports of proceedings of the Himachal Pradesh State Legislature.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-eighth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh State Legislature Proceedings (Protection of Publication) Act, 1977.
(2) It shall come into force at once.
2. Definition.-In this Act "newspapers" mean any printed periodical work containing public news or comments on public news, and includes a news agency supplying material for publication in a newspaper.
3. Publication of reports of Himachal Pradesh State Legislature proceedings privilege.- (1) Save as otherwise provided in sub-section (2), no person shall be liable to any proceedings, civil or criminal, in any court in respect of the publication in a newspaper of a substantially true report of any proceedings of the Himachal Pradesh State Legislature, unless the publication is proved to have been made with malice.
1 . For Statement of Objects and Reasons see the Rajpatra, Himachal Pradesh (Extra- ordinary), dated 31stDecember, 1977, p.1206.
1
(2) Nothing in sub-section (1) shall be construed as protecting the publication of any matter, the publication of which is not for the public good.
4. Act also to apply to Himachal Pradesh State Legislature proceedings broadcast by wireless telegraphy.- The Act shall apply in relation to reports or matters broadcast by means of wireless telegraphy as part of any programme or
service provided by means of the broadcasting station as it applied in relation to reports or matters published in a newspaper.
__________________
2