THE CONTEMPT OF COURTS (AMENDMENT) ACT 2006
AS ACT further to amend the Contempt of Courts Act, 1971
BE it enacted by Parliament in the Fifty-Seventh Year of the Republic of India as follows:-
1. Short title - (1) This Act may be called the Contempt of Courts (Amendment) Act, 2006
2. Substitution of new section for section 13- In the Contempt of Courts Act, 1971, (70 of 1971) for section 13, the following section shall be substituted, namely;
"13. Contempts not punishable in certain cases: Notwithstanding anything contained in any for the time being in force,-
(a) no court shall impose a sentence under this Act for a contempt of court unless it is satisfied that the contempt is of such a nature that it substantially interferes, or tends substantially to interfere with the due course of justice;
(b) the court may permit, in any proceeding for contempt of court, justification by truth as a valid defence if it is satisfied that it is in public interest and the request for invoking the said defence is bona fide''.