LexThe SCHEDULED CAST AND THE SCHEDULED TRIBES (PREVENTION OF ATROCITIES )AMENDMENT ACT, 2015
Chhattisgarh · state statute
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THE SCHEDULED CASTES AND THE SCHEDULED TRIBES
(PREVENTION OF ATROCITIES) AMENDMENT
ACT, 2015
AN
ACT
to amend the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)
Act, 1989.
BE it enacted by Parliament in the Sixty-sixth Year ofthe Republic oflndia as follows:-
1. (/)This Act may be called the Scheduled Castes and the Scheduled Tribes (Preven
tion ofAtrocities)AmendmentAct, 2015.
(2) It shall come into force on such date as the Central Government may, by notification
in the Official Gazette , appoint.
Short title
and com
mencement.
2. In the Scheduled Castes and the Scheduled Tribes (Prevention of Atroci ties) Amendment
33 of I 989 . Act, 1989 (hereinafter referred to as the principal Act), in the long title, for th; words of long title.
"Special Courts", the words "Special Courts and the Exclusive Special Courts" sLall be
substituted.
128 (3)
128 (4)
Amendment
of sectio n 2.
3. In section 2 of the principal Act, in sub-section (/), -
•,
(i) after clause (b) , the following clauses shall be inserted, namely:-
'(bb) "dependent" means the spouse, children, parents, brother and sis
ter of the victim, who are dependent wholly or mainly on such victim for his
support and maintenance;
(be) "economic boycott" means-
(i) a refusal to deal \\ ith. work for hire or do business with other
person; or
(ii) to deny opportunities including acce s to services or contractual
opportunities for rendering sen ice for cnns1deration: or
(iii) to refuse to do an: 1J,1~; or ,he ,e~s on \\h ch 1hings would be
common I: done 111 the ordin~ ccu--se of :,:.:.s -ess. o:
(fr) to abstain from the professional or bus -ess re
\\ ould maintain " i1h Olher person:
(bd) ·'Exclusive Special Court" means the Exclusive Special Court es1ab
lished under sub-section (/) of section 14 exclusively to try the offences under
this Act;
(be) "forest rights" shall have the meaning assigned to it in sub-section
(/) of section 3 of the Scheduled Tribes and Other Traditional Fores1 Dwellers
(Recognition of Forest Rights) Act. 2006; 2 of 2007.
(bf) "manual scavenger" shall have the meaning assigned to it in clause
(g) of sub-section(/) of section 2 of the Prohibition of Employment as Manual
Scavengers and their Rehabilitation Act, 2013 ; 25 of 20 13.
(bg) "public servant·· means a public servant as defined under section 21
of the Indian Penal Code. as \, ell as an) other person deemed 10 be a public -1 5 of I 860.
servant under an) other la\\ for 1he 1ime bemg in force and includes :!n: oerson
acting in his offic ial capacit: under 1he Central Go,emmem or ,re late
Government. as the case ma) be:·:
(ii) after clause (e), the following clauses shall be inserted, namely:
'(ea) "Schedule" means the Schedule appended to this Act;
. (eb) "social boycott" means a refusal to permit a person to render to other
person or receive from him any customary service or to abstain from social
relations that one would maintain with other person or to isolate him from
others:
(ec) .. \ ictim .. means any indi\ idual ,, ho falls\\ ithin the definition of the
'·Sc heduled Castes and Scheduled Tribes·· under clause (c) of sub-sectit:11 i)
of section 2. and who has suffered or experienced ph: sical. mental. pS) chological,
emotional or monetary harm or harm to his propert) as a result of the commission
of any offence under this Act and includes his relatives, legal guardian and legal
heirs;
(ed) "witness" means any person who is acquainted with the facts and
circumstances. or is in possession of any information or has knowledge necessar:
for the purpose of investigation, inquiry or trial of any crime involving an offence
under this Act, and who is or may be required to give information or '1.il-.e a
statement or produce any document during investigation, inqu ir: or trial of such
case and mcludes a victim of such offence;':
45 of 1860 .
I of 1872 .
2 or 1974.
(iii) for clause (j), the following clause shall be substituteg, namely:-
"(}) the words and expressions used but not defined in this Act and defined
in the Indian Penal Code, the Indian Evidence Act, 1872 or the Code of Criminal
Procedure , 1973, as the case may be, shall be deemed to have the meanings
respectively assigned to them in those enactments." .
4. In section 3 of the principal Act,-
(i) for sub-section(/), the following sub-section shall be substituted , namely:
'(/) Whoever, not being a membe r of a Scheduled Caste or a Scheduled
Tribe,-
(a) puts any ined ible or obnoxious substance into the mouth of a
member of a Scheduled Caste or a Scheduled Tribe or forces such member
to drink or eat such inedible or obnoxious substance;
(b) dumps excreta, sewage , carcasses or any other obnoxious
substance in premises, or at the entrance of the premises, occupied by a
member of a Scheduled Caste or a Scheduled Tribe;
(c) with intent to cause injury, insul t or annoyance to any memb er of
a Scheduled Caste or a Scheduled Tribe , dumps excreta , waste matte r,
carcasses or any other obnoxious substance in his neighbourhood ;
(d) garlands with footwear or parades naked or semi-naked a member
of a Scheduled Caste or a Scheduled Tribe:
(e) forcibly commits on a member of a Scheduled Caste or a Scheduled
Tribe any act, such as remov ing clothes from the person, forcible tonsuring
of head, removing moustaches, painting face or body or any other simil~r
act , which is derogatory to human dignity;
(j) wrongfully occupies or cultivates any land, owned by, or in the
possession of or allotted to, or notified by any competent authority to be
allotted to, a member ofa Scheduled Caste or a Scheduled Tribe , or gets
such land transferred;
(g) wrongfully dispossesses a member of a Scheduled Caste or a
Scheduled Tribe from his land or premises or interferes with the enjoyment
of his rights , including forest rights, over any land or premises or water or
irrigation facilities or destroys the crops or takes away the produce
therefrom.
Explanation.-For the purposes of claus e (j) and this clause, the
expression ''wrongfully" includes -
(A) against the person's will;
(B) without the person's consent;
(C) with the person's consent , where such consent has been
obtained by putting the person, or any other person in whom the
person is interested in fear of death or of hurt; or
(D) fabricating records of such land ;
(h) makes a member of a Scheduled Caste or a Scheduled Tribe to do
"begar " or other forms of forced or bonded labour other than any
compulsory service for public purpo ses imposed by the: Government;
(i) compels a member of a Scheduled Caste or a Schcdu IP:.l Tribe to
dispose or carry human or animal carcasses , or to dig graves;
128 (5)
Ame ndm ent
of section 3.
128 ( 6)
(j) makes a member of a Scheduled Caste or a Scheduled Tribe to do
manual scavenging or employs or permits the employment of such member
for such purpose;
(k) performs , or promote s ded icating a Scheduled Caste or a
Scheduled Tribe woman to a deity, idol, object of worship, temple. or other
religious institution as a devadasi or any other similar practice or permits
aforementioned acts;
(/) forces or intimidates or prevents a member of a Schedu led Caste
or a Scheduled Tribe-
(A) not to vote or to vote for a particular candidat e or to vote
in a manner other than that prov ided by law;
(8) not to file a nomination as a candidate or to withdraw such
nomination; or
(C) not to propose or second the nomination of a member of a
Scheduled Caste or a Scheduled Tribe as a candidate in any election;
(m) forces or intimidates or obstructs a member ofa Schedull:d Caste
or a Scheduled Tribe, who is a member or a Chairperson or a holder of any
other office of a Pancha yat under Part IX of the Con stitution or a
Municipality under Part IXA of the Constitution. from perform ing their
normal duties and functions;
(n) after the poll, causes hurt or grievous hurt or assault or imposes
or threatens to impose social or economic boycott upon a member of a
Scheduled Caste or a Scheduled Tribe or prevents from availing benefits
of any public service which is due to him;
(9) commits any offence under this Act against a member of a
Scheduled Caste or a Schedu led Tribe for having voted or not having
voted for a particular candidate or for having voted in a manner provided
by law;
(p) institutes false, malicious or vexatious suit or criminal or other
legal proceedings against a member of a Scheduled Caste or a Schedu led
Tribe;
(q) gives any false or frivolous information to any public servant
and thereby causes such public servant to use his lawful power to the
injury or annoyance of a member of a Scheduled Caste or a Scheduled
Tribe;
(r) intentionally insults or intimidates with intent to humiliate a
member of a Scheduled Caste or a Scheduled Tribe in any place within
public view;
(s) abuses any member of a Scheduled Caste or a Scheduled Tribe
by caste name in any place within public view;
(t) destroys. damages or defiles any object generally known to be .
held sacred or in high esteem by members of the Scheduled Castes or the
Schedu led Tribes.
Explanation. -For the purposes of this clause , the express ion
"object" means and includes statue, photograph and portrait;
(11) by words either written or spoken or by signs or by visible
represen tation or otherwise promotes or attempts to promote feelings of
enmity, hatred or ill-will against members of the Scheduled Castes or the
Schedule d Tribes;
(v) by words either written or spoken or by any other means
disrespects any late person held in high esteem by members of the
Scheduled Castes or the Scheduled Tribes;
(w) (i) intentionally touches a woman belonging to a Scheduled
Caste or a Scheduled Tribe, knowing that she be longs to a Schedu led
Caste or a Scheduled Tribe , when such act of touching is of a sexual
nature and is without the recipient 's consent;
(ii) uses words, acts or gestures of a sexual nature towards a woman
belonging to a Schedu led Caste or a Schedu led Tribe , knowing that she
belongs to a Scheduled Caste or a Scheduled Tribe.
Explanation.- For the purposes of sub-clause (i), the express ion
"consent" mean s an unequivocal voluntary agreement when the person
by words , gestures, or any form of non-verbal communication,
communicates will ingness to participate in the spec ific act:
Provided that a woman belonging to a Scheduled Caste or a
Scheduled Tribe who does not offer physical res istance to any act of a
sexual natur e is not by reason only of that fact , is to be regarded as
consenting to the sexual activity:
Provided further that a woman 's sexual history , including with the
offender shall not imply consent or mitigate the offence;
(x) corrupts or fouls the water of any spring, rese rvoir or any other
sou rce ordinarily used by memb ers of the Scheduled Castes or the
Schedu led Tribes so as to render it less fit for the purpos e for which it is
ordinarily used;
(y) denies a member of a Scheduled Caste or a Scheduled Tribe any
customary right of passage to a place of pub lic resort or obstructs such
member so as to prevent him from using or having access to a place of
public resort to which other members of public or any other sect ion thereof
have a right to use or access to ;
(z) forces or causes a member of a Scheduled Caste or a Scheduled
Tribe to leave his hou se, village or other place of residence:
Provided that nothing contained in this clause shall apply to any
action taken in discharge ofa public duty;
(za) obstruct s or prev ents a member of a Sche dule d Caste or a
Scheduled Tribe in any manner with regard to-
(A) using common property resources of an area , or burial or
cremation ground equally with others or usin g any river, stream,
spring, well , tank, cistern , water -tap or othe r watering place , or any
bathing ghat, any public conveyance, any road , or passage ;
(8) mounting or riding bicycles or motor cycles or wearing
footwear or new clothes in publ ic places or taking out wedding
proces sio n, or mounting a horse or any other vehicle durin g wedding
processions;
(C) entering any place of worship which is open to the public
or other persons profe ssing the same religion or taking part in, or
taking out , any religious, soc ial or cultural processions including
jatras;
(D) entering any educationa l institution, hospital , dispensary,
primary he?.lth ce;,tre . shop or pl:ice of public enter tainment or any
128 (7)
128 (8)
,.
Sul,stitution of
new sec tion
for sect ion 4.
Punishment
for neglect of
duties.
other public place; or using any utensils or articles meant for public
use in any place open to the public; or •
(£) practicing any profession or the carrying on of any
occupation, trade or business or employment in any job which other
members of the public, or any section thereof, have a right to use or
have access to;
(zb) causes physical harm or mental agony of a member of a Scheduled
Caste or a Scheduled Tribe on the allegation of practicing witchcrafi or
being a witch; or
(zc) imposes or threatens a social or economic boycott of any person
or a family or a group belonging to a Scheduled Caste or a Scheduled
Tribe,
shall be punishable with imprisonment for a term which shall not be less than six
months but which may extend to five years and with fine.' ;
(ii) in sub-section (2),-
(a) in clause (v), for the words '"or the ground that such pt:rson is a
member of a Scheduled Caste or a Schcdul, d Tribe or such property belongs to
such member'', the words "knowing that suc:i person is ; member of a Scheduled
Caste or a Scheduled Tribe or such property he longs to such member'' shall be
substituted ;
(b) after clause (v), the following clause shall be inserted, namely:-
"(va) commits any offence specified in the Schedule, against a person
or property, knowing that such person is a member of a Scheduled Caste
or a Scheduled Tribe or such property belongs to such member, shall be
punishable with such punishment as specified under the Indian Penal
Code for such offences and shall also be liable to fine.". ,15 or I Hl,O.
5. For section 4 of the principal Act, the following section shall be substituted, namely:-
"4. (/) Whoever, being a public servant but not being a member ofa Scheduled
Caste or a Scheduled Tribe, wilfully neglects his duties required to be perfonned by
him under this Act and the rules made thereunder. shall be punishable with imprisonment
for a term which shall not be less than six m0nths but which may extend to one year.
(2) The duties of public servant referred to in sub-section(!) shall include
(a) to read out to an informant the information given orally, and reduced to
writing by the officer in charge of the police station, before taking the signature
of the informant;
(b) to register a complaint or a First Information Report under this Act and
other relevant provisions and to register it under appropriate SC{:tions of this
Act ;
(c) to furnish a copy of the information so recorded forthwith to the
informant;
(d) to record the statement of the victims or witnesses;
(e) to conduct the investigation and file charge sheet in the Special Court
or the Exclusive Special Court within a period of sixty days, and to explain the
delay if any, in writing;
(j) to correctly prepare, frame and translate any don:ment or electronic
reco~d;
tfafi~ll~ ~ . ~ 23 ~ 2016
(.~) 10 perform any other duty specified in this Act or Hle rules made
thereunder :
Provided that the charges in this regard against the public servant shall be
booked on the recommendation ofan administrative enquiry.
(J) The cognizance in respect of any dereliction of duty referr ed to in
sub-section (2) by a public servant shall be taken by the Special Court or the Exclusive
Special Court and shall give direction for penal proceedings against such public
servant.".
6. In section 8 of the principal Act,-
(i) in clause (a). for the words ·'any financial assistance to a person accused of',
the words "any financial assistance in relation to the offences committed by a person
accused of" shall he substituted;
(ii) a Iler clause (h), the following clause shall be inserted, namely:-
"(C') the accused was having personal knowledge of the victim or his
ramily, the Court shall rresume that the accused was aware of the caste or tribal
identity of the victim. unless the contrary is proved.".
7. In section 10 of the prim:ipal /\ct, in suh-seclion (/),
(u) atkr the words and figures "art icle 244 or the Constitution", the words,
brackets and figures "or any area identified under the provisions or clause (vii) of sub
section (2) of section 21 " shall be inserted;
(h) for the words "two years''. the words "three years" shall be substituted.
8. For section 14 of the principal Act. the following section shal l be substituted,
namely:-
"14. ( /) r-or the purpose of providing for speedy r,-ial, the State Government
shall, with the concurrence of the Chief Justice of the High Court, by notification in the
Official Gazette, establish an Exclusive Special Court for one or more Districts:
Provided that in Districts where less number of cases under this Act is recorded,
the State Government shall, with the concurrence of the Chief Justice of the High
Court, by notification in the Official Gazette, specify for such Districts, the Court of
Session to be a Special Court to try the offences under this Ac_t:
Provided rurthcr that the Courts so established or specified shall have power to
directly lake cognizance or oflcnccs under this Act.
(2) It shall be the duty of the State Government to establish adequate number of
Courts to ensure that cases under this Act are disposed of within a period of two
months, as far as possi~le.
(J) In every trial in the Spec ial Court or the Exclus ive Specia l Court, the
proceedings shall be continued from day-to-day until all the witnesses in attendance
have been examined, unless the Special Court or the Exclusive Special Court finds the
adjournment or the same beyond the following day to be necessary for reasons to be
recorded in writing:
Provided that when the trial relates to an offence under this Act, the trial shall, as
far as possible, be completed within a period of two months from the date of filing of
the charge sheet.".
128 (9)
Amendment
of section 8.
Amendment
of section 10.
Substitution
or new
section for
section 14.
Special Court
and Exclusive
Special Court.
128 (10)
Insertion of
new section
14A.
Appeals .
Substi lutiun of
new section for
section 1,.
Specia l Publi;;
Prosecuu,r and
E~~l~:,i•.T Pub
lic Pro:i:ccutvr
Insert ion of
new Chapte r
IV.A
Rights.of
victims and
witnesses.
9. After section 14 of the principal Act, the following section shall be inserte_d, namely:-
" 14A. (/) Notw ithstanding anything contained in the Code of Criminal
Procedure, 1973, an appeal shall lie, from any judgmenl, sentence or order, not being an 2 of 1974.
interlocutory order, of a Special Court or an Exclusive Special Cou11, to thc 11 igh Court
both on facts and on law.
(2) Notwithstanding anything contained in sub-section (J) of section 378 of the
Code of Criminal Procedure, 1973, an appeal shall lie to the High Court against an order 2 or I '174
of the Special Court or the Exclusive Special Court granting or refusing bail.
(J) Notwithstanding anything contained in any ot~r law for the time being in
force, every appeal under this section shall be preferred within a period ofninety days
from the date ofrhe judg ment, sentence or order appealed from:
Provided that the High Court may entertain an appeal aflcr the expiry of the said
period of ninety days if it is satisfied that thc arp ellant had sufficient cause for not
preferring the <1ppeal within the period of ninety days:
Provided further that no appeal shall be entt:rtained after the expiry ofthc period
of one hundred and eighty days.
( 4) Every appeal preferred under sub-sectio ; (/) shall, as far as possible, be
disposed ofwirhin a period of three months from the cate of admission of the appeal.".
10. For section 15 of the principal Act, the following section shall be substituted,
namely:-
" I 5 (/) For every Special Court, the State Government sh al I, by not i Ii cat ion in
the Official Gazette , specify a Public Prosecutor or appo int an advocale who has been
in practice as an advocate for not less than seven years, as a Special Publi_c Prosecutor
for the purpose of conducting cases in that Court.
(2) For every Exclusive Special Court, the State Government shall, by notification
in the Official Gazette, specify an Exclusive Special Public Prosecutor or appoint an
advocate who has been in practice as an advocate for not less than seven years, as an
Exclusive Srecial Public Prosecutor for the purpose of conducting cases in that Court.".
I 1. After Chapter IV of the principal Act, the following Chapter shall be inserted,
namely:-
"CHAPTER !VA
RIGHTS OF VICTIMS AND WITN ESSES
I SA.(/ ) It shall be the duty and respons ibility of the State to make arrangements
for the protection of victims, their dependents, and witnesses against any kind of
intimidation or coercion or inducement or violence or threats of violence.
(2) A victim shall be treated with fairness, respect and dignity and with due
regard to any special need that arises because of the victim's age or gender or
educational disadvantage or poverty.
(3) A victim or his dependent shall have the right to reasonable, accurate, and
timely notice of any Court proceeding including any bail proceeding and the Special
Public Prosecutor or the State Government shall inform the victim about any proceedings
under this Act.
( 4) A victim or his dependent shall have the right to apply to the Special Court or
the Exclusive Special Court, as the case may be, to summon parties for production of
any documents or matcn.:.i, witnesses or examine the persons present.
2 of 1974.
(5) A victim or his dependent shall be entitled to be heard at. any proceeding
under this Act in respect of bail , discharge , release , parole, conviction or sentence of
an accused or any connected proceedings or arguments and file written submission
on conviction , acquittal or sentencing.
(6) Notwithstanding anything contained in the Code of Criminal Procedure ,
1973, the Special Court or the Exclusive Special Court trying a case under this Act shall
provide to a vict im, his dependent, informant or witnesses -
(a) the comp lete protection to secure the ends of justice ;
(b) the tra velling and maintenance expenses during investigation , inquiry
and trial;
(c) the socia l-econom ic rehabilitation during investigation , inquiry and
trial; and
(d) relocation .
(7) The State sha ll inform the concerned Special Court or the Exclusive Specia l
Court about the protection provided to any victim or his dependent, infom1ant or
witnesses and such Court sha ll periodically review the protection being offered and
pass appropriate orders.
(8) Without prejudice to the genera lity of the provisions of sub-section (6), the
concerned Special Court or the Exclusive Speciai Court may, on an application made by
a victim or his dependent , informant or witness in any proceedings before it or by the
Specia l Pub! ic Prosecutor in relation to such victim , informant or witness or on its own
motion, take such measures including-
(a) concealing the names and addresses of the witnesses in its orders or
judgments or in any records of the case accessib le to the public ;
(b) issuing directions for non-disclosure of the identity and addresses of
the witnesses;
( c) take immediate act ion in respect of any complaint relating to harassment
of a victim, informant or witness and on the same day, if necessary, pass appropriate
order s for protection:
Provided that inquiry or investigation into the complaint received under
clause (c) shall be tried separately from the main case by such Court and
concluded within a period of two months from the date ofreceipt of the complaint:
Provided further that where the complaint under clause (c) is against any
public servant, the Court shall restrain such public servant from interfering with
the victim , infonnant or witness,_ as the case may be, in any matter related or
unrelated to the pending case, except with the permission of the Court.
(9) It shall be the duty of the Investigating Of1icer and the Station House Officer
to record the complaint of victim, informant or witnesses against any kind of intimidation,
coercion or inducement or violence or threats of violence , whether given orally or in
writing, and a photocopy of the First Information Report shall be immedia tely given to
them at free of cost.
( I 0) All proceedings relating to offences under this Act shall be video recorded.
(I I) It shall be the duty of the concerned State to specify an appropriate scheme
to ensure implementation of the following rights and entitlements of victims and
witnesses in accessing justice so as-
(a) to provide a copy of the recorded First Information Repon at free of
cost;
128(11)
128 (12)
Insertion of
new Schedule.
(b) to provide immediate relief in cash or in kind to atrocity victims or their
dependents ;
(c) to provide necessary protection to the atrocity victims or their
dependents, and witnesses;
(d) to provide relief in respect of death or injury or damage to property ;
(e) to arrange food or water or clothing or shelter or medical aid or transport
facilities or dail y allowances to victims;
(j) to provide the maintenance expenses to the atrocity victims and their
dep enden ts;
(g) to provide the information about the rights of atrocity victims at the
time of making complaints and registerin g the First Information Report;
(h) to provide the protection to atrocity victims or their dep endents and
witnesses from intimidation and harassment ;
(i) to provide the information to atrocity victims or their dependents or
associated organis~tions or individual s, on the status of investigation and charge
sheet and to provide copy of the charge sheet at free of cost;
(j) to take nece ssary precautions at the time of medical examination;
(k) to provide information to atrocity victims or their dependents or
associated organisations or individuals, regarding the relief amount;
(/) to provide information to atrocity victims or their dependents or
associated organisations or individuals, in advance about the date s and place of
investigation and trial;
(m) to give adequate briefing on the case and preparat ion for trial to atrocity
victims or their dependents or associated organisations or individual s and to
provide the legal aid for the said purpose ;
(n) to execute the right s of atrocity victims or their depe ndents or
associated organisations or individual s at every stage of the proceedin gs under
this Act and to provide the necessary assistance for the exec ution of the rights.
(I 2) It sha ll be the right of the atrocity victims or their dependent s, to take
assistance from the Non-Government Organisations, social workers or advocates. " .
12. After section 23 of the principal Act, the fol lowing Schedule sha ll be inse11ed.
namely:-
Section under the
Indian Penal Code
120A
1208
141
142
"THE SCHEDULE
[See section 3(2) (va)]
Name of offence and punishment
Definition of criminal consp iracy.
Punishment of criminal conspirac y.
Unlawful assembl y.
Being memb er of unlawful assemb ly.
Section under the Name of offence and punishment
Indian Penal Code
143 Punishment for unlawful assembly.
144 Joining unlawful assembly armed with deadly weapon.
145 Joining or continuing in unlawful assembly, knowing it has been
• commanded to disperse.
146 Rioting.
147 Punishment for rioting.
148 Rioting, armed with deadly weapon .
217 Public servant disobeying direction oflaw with intent to save person
from punishment or property from forfeiture .
319
320
323
324
325
3268
332
341
354
354A
3548
354C
354D
359
363
365
3768
376C
447
506
509
Hurt.
Grievous hurt.
Punishment for voluntarily causing hurt.
Voluntarily causing hurt by dangerous weapons or means.
Punishment for voluntarily causing grievous hurt.
Voluntarily throwing or attempting to throw acid.
Voluntarily caus ing hurt to deter public servant from his duty.
Punishment for wrongful restraint.
Assault or criminal force to woman with intent to outrage her
modesty.
Sexual harassment and punishment for sexual harassment.
Assault or use of criminal force to woman with intent to disrobe.
Voyeurism.
Stalking.
Kidnapping.
Punishment for kidnapping.
Kidnapping or abducting with intent secretly and wrongfully tb
confine person.
Sexual intercourse by husband upon his wife during separation.
Sexual intercourse by a person in authority.
Punishment for criminal trespass.
Punishment for criminal intimidation.
Word, gesture or act intended to insult the modesty of a woman.".
128 (13)
12S(I4)
Repeal and
saving .
13. (/) The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)
Amendment Ordinance, 20 14 is hereby repealed. Ord.
I of 2014.
(2) Notwithstanding such repeal, anything done or any action taken under the principal
Act, as amended by the said Ordinance, shall be deemed to have been done or taken under
the corresponding provisions of the principal Act, as amended by this Act.