Chapter 1 - Preliminary (Sec. 1-2)

Section 1 - Short title, extent and commencement
Section 2 - Definitions

Chapter 2 - Sexual Offences Against Children (Sec. 3-12)

Section 3 - Penetrative sexual assault
Section 4 - Punishment for penetrative sexual assault
Section 5 - Aggravated penetrative sexual assault
Section 6 - Punishment for aggravated penetrative sexual assault
Section 7 - Sexual assault
Section 8 - Punishment for sexual assault
Section 9 - Aggravated sexual assault
Section 10 - Punishment for aggravated sexual assault
Section 11 - Sexual harassment
Section 12 - Punishment for sexual harassment

Chapter 3 - Using Child For Pornographic Purposes And Punishment Therefor (Sec. 13-15)

Section 13 - Use of child for pornographic purposes
Section 14 - Punishment for using child for pornographic purposes
Section 15 - Punishment for storage of pornographic material involving child

Chapter 4 - Abetment Of And Attempt To Commit An Offence (Sec. 16-18)

Section 16 - Abetment of an offence
Section 17 - Punishment for abetment
Section 18 - Punishment for attempt to commit an offence

Chapter 5 - Procedure For Reporting Of Cases (Sec. 19-23)

Section 19 - Reporting of offences
Section 20 - Obligation of media, studio and photographic facilities to report cases
Section 21 - Punishment for failure to report or record a case
Section 22 - Punishment for false complaint or false information
Section 23 - Procedure for Media

Chapter 6 - Procedures For Recording Statement Of The Child (Sec. 24-27)

Section 24 - Recording of statement of a child
Section 25 - Recording of statement of a child by Magistrate
Section 26 - Additional provisions regarding statement to be recorded
Section 27 - Medical examination of a child

Chapter 7 - Special Courts (Sec. 28-32)

Section 28 - Designation of Special Courts
Section 29 - Presumption as to certain offences
Section 30 - Presumption of culpable mental state
Section 31 - Application of Code of Criminal Procedure, 1973 to proceedings before a Special Court
Section 32 - Special Public Prosecutors

Chapter 8 - Procedure And Powers Of Special Courts And Recording Of Evidence (Sec. 33-38)

Section 33 - Procedure and Powers of Special Courts
Section 34 - Procedure in case of commission of offence by child and determination of age by Special Court
Section 35 - Period for recording of evidence of child and disposal of case
Section 36 - Child not to see accused at the time of testifying
Section 37 - Trials to be conducted in camera
Section 38 - Assistance of an interpreter or expert while recording evidence of child

Chapter 9 - Miscellaneous (39-46)

Section 42A. Act not in derogation of any other law.
Section 39 - Guidelines for child to take assistance of experts, etc
Section 40 - Right of child to take assistance of legal practitioner
Section 41 - Provisions of sections 3 to 13 not to apply in certain cases
Section 42 - Alternate punishment
Section 43 - Public awareness about Act
Section 44 - Monitoring of implementation of Act
Section 45 - Power to make rules
Section 46 - Power to remove difficulties

Schedule

Act Number:	32
Enactment Date:	2012-06-19
Act Year:	2012
Short Title:	The Protection of Children from Sexual Offences Act, 2012
Long Title:	An Act to protect children from offences of sexual assault, sexual harassment and pornography and provide for establishment of Special Courts for trial of such offences and for matters connected therewith or incidental thereto.
Ministry:	Ministry of Women and Child Development
Enforcement Date:	14-11-2012
Notification:	14th November, 2012, vide notification No.S.O. 2705 (E), dated 9th November, 2012, see Gazette of India Extraordinary, Part II, sec. 3(ii).

Protection of Children from Sexual Offences Act, 2012 (PDF File)

This Protection of Children from Sexual Offences Act has been promulgated by Parliament of India in the year 2012. An Act to protect children from offences of sexual assault, sexual harassment and pornography and provide for establishment of Special Courts for trial of such offences and for matters connected therewith or incidental thereto. This statute has 9 Chapters and 46 Sections. The Chapter includes Sexual Offences Against Children, Using Child For Pornographic Purposes And Punishment Therefor, Procedure for Reporting of Cases, Procedure and Powers of Special Courts and Recording of Evidence, this act also contains miscellaneous provisions like Right of child to take assistance of legal practitioner, Alternative punishment, Monitoring of implementation of Act, Power to make rules.