On Saturday, the Standing Committee of China’s congress passed amendments to a law that will criminalize the intentional insulting of the national flag & emblem, after Anti-Govt protesters in Hong Kong last year desecrated the Chinese flag.
According to the newly amended National Flag & National Emblem Law, which will take effect on Jan 1, those who intentionally burn, mutilate, paint, deface or trample the flag & emblem in public will be investigated for criminal responsibility.
The law also says that national flag must not be discarded, displayed upside down or used in any manner that impairs the dignity of the flag.
The revised law will also apply to offices in Hong Kong & Macao that are set up by the Central Govt.
The amendments to the law were proposed after anti-government protesters in Hong Kong last year trampled on the Chinese flag, prompting an outcry in China. At least three protesters in Hong Kong were sentenced for desecrating the Chinese flag last year.
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