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 | 16 |
Chapter Title | Sub-Chapter | Legislated by |
Of Offences Affecting The Human Body | - | Parliament of India |
1(1) A man committing any of the following acts-
(i) physical contact and advances involving unwelcome and explicit sexual overtures; or
(ii) a demand or request for sexual favours; or
(iii) showing pornography against the will of a woman; or
(iv) making sexually coloured remarks, shall be guilty of the offence of sexual harassment.
(2) Any man who commits the offence specified in clause (i) or clause (ii) or clause (iii) of sub-section (1) shall be punished with rigorous imprisonment for a term which may extend to three years, or with fine, or with both.
(3) Any man who commits the offence specified in clause (iv) of sub-section (1) shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
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1. Ins. by s. 7, ibid. (w.e.f. 3-2-2013).
Offence Description | Punishment provided | Cognizable/Non-Cognizable |
---|---|---|
Sexual harassment of the nature of unwelcome physical contact and advances or a demand or request for sexual favours showing pornography. Sexual harassment of the nature of making sexually coloured remark |
Imprisonment which may extend to 3 years or with fine or with both. Imprisonment which may extend to 1 year or with fine or with both |
Cognizable Ditto |
Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
Bailable Ditto |
Any Magistrate Ditto |
Non-Compoundable |
Compoundable by Whom | Concerned Ministry | Concerned Department |
Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |