LexThe CRIMINAL LAW AMENDMENT ACT, 1932
Chhattisgarh · state statute
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THE CRIMINAL LAW AMENDMENT ACT, 1932
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ARRANGEMENT OF SECTIONS
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SECTIONS
1. Short title, extent, duration and commencement .
2. [Repealed .].
3. [Repealed .].
4. [Repealed .].
5. Dissemination of contents of prescribed document .
6. [Repealed .].
7. Molesting a person to prejudice of employment or business .
8. [Repealed .].
9. Procedure in offences under the Act.
10. Power of State Government to make certain offences cognizable and non -bailable.
11. [Repealed .].
12. [Repealed .].
13. [Repealed .].
14. [Repealed .].
15. [Repealed .].
16. [Repealed .].
17. [Repealed .].
18. Adoption and continuance of action taken under Ordina nce 10 of 1932.
19. Adoption and continuance of action taken under Act 23 of 1931 as amended by
Ordinance 10 of 1932.
20. [Repealed .].
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THE CRIMINAL LAW AMENDMENT ACT, 1932
ACT NO. 23 OF 1932 1
[19th December, 1932.]
An Act to supplement the criminal law.
WHEREAS it is expedient to supplement the criminal law and to that end to amend the Indian Press
(Emergency Powers) Act, 1931 (23 of 1931), and further to amend 2*** the Indian Criminal Law
Amendment Act, 1908 (14 of 1908), for the purposes hereinafter appearing;
It is hereby enacted as follows: —
1. Short title, extent, duration and commencement.—(1) This Act may be called the Criminal Law
Amendment Act, 1932.
3[(2) It extends to the whole of India except 4[the territories which, immediately before the 1st
November, 1956, were comprised in Part B States].]
5* * * * *
(4) The whole of the Act except 6*** section 7 shall come into force at once, and the State
Government may, by notification7 in the Official Gazette direct that 8** * section 7 shall come into force
in any area on such date as may be specified in the notification.
2. [Dissuasion from enlistment.] Rep. by the Criminal Law Amendment Act, 1935, s. 2.
3. [Tampering with public servants.] Rep. by s. 2, ibid.
4. [Boycotting a public servant.] Rep. by s. 2, ibid.
5. Dissemination of contents of prescribed document .—(1) Whoever publishes, circulates or
repeats in public any passage from a newspaper, book or other document copies whereof have been
declared to be forfeited to Gover nment under any law for the time being in force, shall be punished
with imprisonment for a term which may extend to six months, or with fine, or with both.
(2) No Court shall take cognizance of an offence punishable under this section unless the State
Government has certified that the passage published, circulated or repeated contains, in the
opinion of the State Government, seditious or other matte r of the nature referred to in
9 sub-section (1) of section 99A of the Code of Criminal Pro cedure, 1898 (5 of 1898), or
sub-section (1) of section 4 of the Indian Press (Emergency Powers) Act , 1931 (23 of 1931).
6. [Dissemination of false rumours. ] Rep. by the Criminal Law Amendment Act, 1935,
s. 2.
1. The Act has been extended to Goa, Daman and Diu (with modifications) vide G.S.R. 863, dated 2 -6-1966, Gazette of India,
Extraordinary Pt. II, Sec. 3(i), p 389 and to Pondicherry (with modification) vide G.S.R. 200, dated 7 -2-1967, Gazette of
India, Pt. II, Sec. 3(i), p. 230. The Act has been amended in Bombay by Bombay Act 24 of 1959.
2. The word “temporarily ” omitted by the Criminal Law Amendment Act, 1935, s. 3.
3. Subs. by the A.O. 1950, for the sub-section (2).
4. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for “Part B States ”.
5. Sub-section (3) limiting the duration of the Act to three years from commencement, rep. by Criminal Law Amendment Act,
1935, s. 2.
6. The words and figure “section 4 and ” omitt ed. by s. 4, ibid
7. S. 7 was brought into force in —
Former Province of Bihar and Orissa, from 26th December, 1932: see B. & O. Gazette, Extraordinary, dated 26 th
December, 1932;
The Delhi Province, from 24th December, 1932: see Gazette of India, Extraordinary, 1932, p. 429;
The City of Bombay, the Bombay Suburban district and the districts of Kaira, Ahmednagar, East Khand esh, West
Khandesh, Ratnagiri and Kanara, from 29th December, 1932: see Bombay Gazette, Extraordinary, dated 27 th
December, 1932;
Amritsar district, from 31st December, 1932: see Punjab Gazette, Extraordinary, 1932, p. 163;
The districts of Cachar, Goalpara, Kamrup, Darrang, Nowgong, Sibsagar and Lakhimpur, from 7th January, 1933:
see Assam Gazette, Extraordinary, dated 7th January, 1933;
Ajmer-Merwara, from 30th September, 1933: see Gazette of India, 1933, Pt. II -A, p. 716.
8. The words and figure “section 4 or ” omitted by the Criminal Law Amendment Act, 1935, s. 4.
9. Now see sub-section (1) of section 95 of the Code of Criminal Procedure, 1973 (2 of 1974).
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7. Molesting a person to prejudice of employment or business. —(1) Whoever —
(a) with intent to cause any person to abstain from doing or to do any act which such
person has a right to do or to abstain from doing, obstructs or uses violence to or intimidates
such person or any membe r of his family or person in his employ, or loiters at or near a place
where such person or member or employed person resides or works or carries on business or
happens to be, or persistently follows him from place to place, or interferes with any property
owned or used by him or deprives him of or hinders him in the use thereof, or
(b) loiters or does any similar act at or near the place where a person carries on business, in such
a way and with intent that any person may thereby be deterred from entering or approaching or
dealing at such place,
shall be punished with imprisonment for a term which may extend to six months, or with fine which may
extend to five hundred rupees, or with both.
Explanation.—Encouragement of indigenous industries or advocacy of temperance, without the
commission of any of the acts prohibited by this section is not an offence under this section.
(2) No Court shall take cognizance of an offence punishable under this section except upon
a report in writing of facts which constitute such offence made by a police -officer not below the
rank of officer in charge of a police -station.
8. [Power to order parent or guardian to pay fine imposed on young person. ] Rep. by the Criminal
Law Amendment Act, 1935, s. 2.
9. Procedure in offences unde r the Act. —Notwithstanding anything contained in the Code of
Criminal Procedure, 1898 (5 of 1898),—
(i) no Court inferior to that of a Presidency Magistrate or Magistrate of the first class shall try
any offence under this Act;
(ii) an offence punishable under sections 1*** 5 2*** or 7 shall be cognizable by the police;
police;
3* * * * * and
(iv) an offence punishable under section 7 shall be non-bailable.
10. Power of State Government to make certain offences cognizable and
non-bailable. —(1) The State Government may, by notification 4 in the Official Gazette, declare that
any offence punishable under section 186, 188, 189, 190, 228, 295A, 298, 505, 506 or 507 of the
Indian Penal Code (45 of 1860), when committed. in any area specified in the notification shall,
notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), be
cognizable, and thereupon the Code of Criminal Procedure, 1898, shall, while such notification
remains in force, be deemed to be amended accordingly.
(2) The State Government may, in like manner and subject to the like conditions and with
the like effect, declare 4 that an offence punishable under section 188 or section 506 of the Indian
Penal Code (45 of 1860), shall be non -bailable.
11. [Amendment of section 16, Act 14 of 1908 .] Rep. by the Repealing A ct, 1938 (1 of 1938),
s. 2 and the Schedule .
12. [Amendment of section 17, Act 14 of 1908 .] Rep. by s . 2 and the Schedule . ibid.
13. [Insertion of new s ection s 17A, 17B, 17C, 17D, 17E and 17F in Act 14 of 1908.] Rep by
the s. 2 and the Schedule , ibid.
1. The figures “2”, “3” omitted by the Criminal Law Amendment A ct, 1935, s. 5.
2. The figures “6” omitted by s. 5, ibid.
3. Clause (iii) omitted by s. 5, ibid.
4. For such notifications, as to the former Province of Bihar and Orissa, see B. & 0. Gazette, Extraordinary, dated 26th
December, 1932; and as to the former Presidency of Bombay, see Bombay Gazette, Extraordinary, dated 27th
December, 1932.
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14. [Amendment of title and preamble of Act 23 of 1931.] Rep. by the Repealing A ct, 1938
(1 of 1938), s. 2 and the Schedule .
15. [Amendment of s. 1, Act 23 of 1931.] Rep. by the Criminal Law Amendment Act, 1935,
s. 2.
16. [Amendment of s. 4, Act 23 of 1931 .] Rep. by the Repealing Act, 1938 (1 of 1938 ), s. 2
and Sc hedule .
17. [Cessation of effect of s. 62, Ordinance 10 of 1932 .] Rep. by the Criminal Law Amendment Act,
1935, s. 2.
18. Adoption and continuance of action taken under Ordinance 10 of 1932. —Anything
done or any proceedings commenced in pursuance of the provisions of Chapter VI o f the
Special Powers Ordinance, 1932 (10 of 1932), shall, upon the commencement of this Act, be
deemed to have been done or to have been commenced in pursuance of the corresponding
provisions of the Indian Criminal Law Amendment Act, 1908 (45 o f 1908), as amended by this
Act, and shall have effect as if this Act was already in force when such thing was done or such
proceedings were commenced.
19. Adoption and continuance of action taken under Act 23 of 1931 as am ended by
Ordinance 10 of 1932. —Anything done or any proceedings commenced in pursuance of the
provisions of the Indian Press (Emergency Powers) Act, 1931 (23 of 1931), as amended by
section 77 of the Special Powers Ordinance, 1932 (10 of 1932), shall, upon the commencement
of this Act, be deemed to have been done or to have been commenced in pursuance of the
corresponding provisions of the Indian Press (Emergency Powers) Act, 1931, as amended by this
Act, and shall have effect as if this Act was already in force when such thing was done or such
proceedings were commenced.
20. [Trial of , and completion of trials of, offences against Ordinance 10 of 1932.] Rep. by the
Criminal Law Amendment Act, 1935, s. 2.
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