Bombay Abolition of Whipping Act, 1957

Bombay Abolition of Whipping Act, 1957

Bombay Abolition of Whipping Act, 1957

Bombay Act No. 39 of 1957

mh539

[Dated 28th September 1957]

For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, page 144.

An Act to provide for the abolition of whipping as a punishment in the State of Bombay.

Whereas Parliament has enacted the Abolition of Whipping Act, 1955, for the purpose of the abolition of whipping as a punishment;

And whereas it is expedient to provide for the abolition of whipping as a punishment in the State of Bombay and for that purpose to repeal the Bombay (Emergency Powers) Whipping Act, 1947 and further to amend the Bombay Prevention of Prostitution Act, 1923 and also the Prisons Act, 1894 in the areas in the State to which it extends but excluding the Saurashtra area; It is hereby enacted in the Eight Year of the Republic of India as follows ;-

1. Short title.This Act may be called the Bombay Abolition of Whipping Act, 1957.

2. Repeal of Bombay XXVII of 1947.- The Bombay (Emergency Powers) Whipping Act, 1947, is hereby Repealed.

[3. * * * ]

4. Amendment of sections 46, 47, 50 and 51 and deletion of Section 53 of Act IX of 1894.- In the Prisons Act, 1894,-

(1) In section 46, clause (12) shall be deleted; and in the proviso thereto, the words "or to whipping" shall be deleted;

(2) in section 47, in sub-section (1), clause (4) shall be deleted ;

(3) in section 50, in sub-section (1), the words "or of whipping", shall be deleted ;

(4) in section 51, in sub-section (2), the words beginning with the words "and in the case of offences" and ending with the words "reasons therefor" shall be deleted ;

(5) section 53 shall be deleted.