| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 14 |
| Chapter Title | Sub-Chapter | Legislated by |
|
Of Offences Affecting the Public Health, Safety, Convenience, Decency and morals |
- | Parliament of India |
1[294. Obscene acts and songs.-Whoever, to the annoyance of others-
(a) does any obscene act in any public place, or
(b) sings, recites or utters any obscene song, ballad or words, in or near any public place,
shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.]
___________________________
1. Subs. by Act 3 of 1895, sec. 3, for the original section.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Obscene songs | Imprisonment for 3 months, or fine, or both. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
