Criminal Law (Amendment) Act,1990
[ACT NO. 9 OF 1990]
[17th April, 1990]
An Act to amend the Criminal Law Amendment Act, 1961.
Be it enacted by Parliament in the Forty-first Year of the Republic of India as follows :—
2. Amendment of section 2.
In the Criminal Law Amendment Act, 1961, section 2 shall be renumbered as sub-section (1) thereof, and after sub-section (1) as so renumbered, the following sub-sections shall be inserted, namely :-
“(2) Whoever publishes a map of India, which is not in conformity with the maps of India as published by the Survey of India, shall be punishable with imprisonment which may extend to six months, or with fine or with both.
(3) No Court shall take cognizance of an offence punishable under sub-section (2), except on a complaint made by the Government.”
