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CHHAT'IISGARH ACT
0',1o. 25 of 2015)
THE CRIMINAI, LAW (CHHATTISGARH AMENDMENT) ACT, 2OI3
Ar Act further to amend the Indiar Penal Code, I860 (45 of 1860), the Code of
Criminal Procedure,l9T3 (2 of 197 4) and the Indian Evidence Act, 1872 (l of 1872), in its
application to the State ofChhattisgarh.
Be it enacted by the Chhattisgarh Legislatue in the Sixty-Fourth Year ofthe Republic of
India as follows :-
CHAPTER.I
Preliminary
This Act may be called the Criminal Law (Chlattisgarh Amendment)Act, 2013. ::;.; 
" ",::';",i],
It shall come into force from the date ofits publication in the Official Cdzette.
(l)
(2)
2.
CHAPTER-II
Amendment ofthe Indian Penal Code, 1860
In Section 2l I ofthe lndian Penal Code, I 860 (here-in-after referred to as the Penal
Code), the following proviso shall be inserted, namely :-
Provided that, ifsuch criminal proceeding be instituted on a false charge, of
an offence punishable under section 354, section 354A, section 354B, section 354C;
section 354D, section 354E, section 376B, section 376C, section 376F, section 509,
section 5094. or section 5098 shall be punishable with imprisonment of either
description which shall not be less than three years but which may extend to five years
and shall also be liable to fine.
In Section 354 ofthe Penal Code, the following proviso shall be inserted, namely :-
Provided thatwhere offence is committed, under this Section by a relative,
guardian or teacher or a person in a position of trust or authority towards the person
assaulted, he shall be punishable with imprisonment ofeither description for a term
which shall not be less than two years but which may extend to seven years and shall
also be liable to fine-
Insertion
provi so
Section 2l l.
Insertion of
proviso to
Section 354.
of
to
778 (61 B+$rd {rqqi, frqio zr gar{ zors
Insertion of new
Section 3548.
4. After Section 354D ofthe Penal Code, the following shall be inserted, namely :-
3548. Liability person present who fails to prevert th€ commission ofoffence under
Section 354, 354A, 3548, 354C, 354D,- Whoever, being present at the time of
commission ofan offence under section 354, section 354A, section 354B, section 354C
or section 354D and being able to prevent such offence, fails to prevent the
commission ofsuch offence or not being in position to prevent the commission of
such offence, fails to give information ofthe commission ofsuch offence to the nearest
magistrate or police officer, by any mode, with the intention of screening the
offender lrom legal punishment, shall be liable for abetment ofsuch offence and shall
be punished with imprisonment oleither description which may extend to three years
or with fine or with both.
After Section 376E ofthe Penal Code, the following shall be inserted, namely :-
376F. Liability ofperson in-charge ofworkplace and others to give iflformation about
offence.- Whoever, being perosn in-charge of any work place or any other person
present at such place, having knowledge that an offence under section 376 or section
376D, is being committed at such place and being in a position to prevent commission
of such offence iails so, to prevent such offence or to give information of the
commission ofsuch offence, to any magistrate or police officer, by any mode, with the
intention of screening the olfender from legal punishment, shall be liable to be
punished for abetment of such offence with imprisonment of either description
which may extend to three years and fine and no such person shall incurany liability
for giving such information.
Explanation :- Work-place includes any mode oftransport owned, hired or otherwise
engaged by the person in-charge ofthe work place for the conveyance ofthe woman,
who was subjected to such offence, to and from her residence to such work-place.
After Section 509 ofthe Penal Code, the following shall be inserted, namely :-
509A, Sexual harassment by realtive.- Whoever, being related to a woman through
blood, adoption or marrige, and not being her husband, takes the advantage of his
proximity and induces, seduces or threatens such woman with intent to insult her
modesty by word, gesture or act shall be punished with rigorous imprisonment which
shall not be less than one year but wh ich may extend to five years and shall also be
Iiable to fine.
5098" Sexual harassment by €lectronic modes.- Whoever, by means of
telecommunication device or by any other electronic mode including internet, makes,
creates, solicits or initiates the transmission of any comment, request, suggestion,
proposal, image or other communication , which is obscene, lewd, lascivious, filthy or
indecent with intent to harass or cause or having knowledge that it would harass or
cause annoyance or mental agony to a woman shall be punished with rigorous
imprisonment for a term which shall not be less than six months but may extend to two
lears and shall also be liable to fine.
CHAPTER-III
Amendment ofthe Code of Criminal Procedure, 1973
ln first proviso to sub-section (1) ofsection 154 of the Code of Criminal Procedure
(here-in-after referred to as the Code) for the words and figure "or section 509" the
words, figures, letters and punctuations ",section 509, section 509A or section 5098"
shall be substituted.
Ins€rtion oI new
Section J76F.
Insertion of new
Section 509A
and 5098.
Amendment of
Section | 5,1"
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Th second proviso to sub-section (3) ofsection 16l ofthe Code, shall be substituted
with the following proviso. namely :-
Provided further that statement ofthe woman against whom an offence under
section 354, section 354A, section 354B, section 354C, section 354D, section 354E,
section 376, section 3764, section 3768, section 376C, section 376D, section 376E,
section 509, section 509A or section 5098 olthe Indian Penal Code, is alleged to have
been commifted or attempted, shall be recorded, as far as possible, by woman police
officer and shall also be recorded by audio-video means, as far as possible, and it shall
be the duty ofsuch police officer to take all such steps as are necessary to protect the
identity ofthe woman.
ln clause (a) ofsub-section (5A) ofSection 164 ofthe Code, for the words and figures
"or section 509" the punctuation, words and figures ",section 376F, section 509,
section 509A or section 509B" shall be substituted.
10. ln Section 164A., except explanation clause, of the Code, for the words "registered
medical practitioner", where it occurs for the first time, the words "female registered
medical practitioner" shall be substituted.
In proviso to sub-section (l) ofSection 309 ofthe Code, for the words, figures and
letters "section 3 76, section 3 764, section 3 768, section 3 76C or section 37 6D" , the
words, figures and letters "section 354, section 3544, section 3548, section 354C,
section 354D, section 354E, section 376, section 3764, section .376B, section 376C,
section 376D, section 376E, section 376F, section 509, section 509A. or section 5098"
shall be substituted.
In sub-section (2) ofthe section 327 ofthe Code, for the words, figures and letters "or
an offence under section 376, section 376,4, section 376B, section 376C, section 376D
or section 376E ofthe Indian Penal Code", the words, figures, letters and punctuations
"sexual herassment, outraging modesty ofwoman or an offence under section 354,
section354A., section 3548, section 354C, section 354D, section 354E. section 376,
section 3764, section 376B, section 376C, section 376D. section 376E, section 376F,
section 509, section 509,4 or section 5098 of the Indian Penal Code" shall be
substituted.
In First Schedule to the Code, under the heading " l.- OFFENCES UNDER THE
INDIAN PENAL CODE, 1860"-
Amendment of
Section l6{.
Amendment of
Section l6{A.
.{mendment of
Section J09.
Substitu lion of
proviso to
Section l6l.
Amendment of
S€ction J27.
Amendment of
First Schedrle.
|l.
12.
1i.
(a) Inthe entries relating to Section 2ll, the following entries shall be added,
namely:-
Offence Punishment Cognizable BailableSection
0)
or or
non-cognizable non-bailable
By what
Court
triable
Q) (3) (4) (5) (6)
lf offence
charged be
punishable
under Ss.
354,354A,
3548,354C,
354D,354E,
3'168, 376C,
3',76F, 509,
509,4 or
5098.
Imprisonment
not less than
3 years but
which may
exted to
5 years and
fine.
Non- Bailable
Cognizable
Magistrate
of the first
class.
778 (8) Bdr{rrrd {rdq{, tsri+ zr gar{ zols
O) [n the entries relating to Section 354, the following entries shall be added,
namely :-
Section Offence Punishment Cognizable Bailable By what
or or Court
non-cognizablenon-bailable riable
(3) (4) (5) (6)Q)(t)
lf committed
by relatiYe of
the woman-
Imprisonment Cognizable
not less than
2 years but
which may
extend to
7 years and fine.
Non- Magistrate
Bailable of the first
class.
(c) Afterthe entries relating ot Section 354D, the following shall be inserted,
namely :-
Section Offence Punishment Cognizable Bailable By what
or or Court
non-cognizablenon-bailable triable
(3) (4) (5) (O(l) (2)
354E Liabi)ity of
person
present who
fails to
prevent the
commission
of offence
under Ss.
354, 3544,
3548,354C
or354D.
lmprisonment Cognizable
upto 3 years or
fine or both.
Bailable Any
Magistrate.
(d) Afterthe entrjes relating ot Section 3'76E, the following shall be inserted,
namely:-
Offence Punishment Cognizable Bailable By \yhat
or or Court
non-cognizablenon-bailable triable
(3) (4) (5) (6)Q)(l)
Liability of
person in-
charge of
any work
place and
olhers to
give
information
about
offence.
Non-
Bailable
Magistrate
of first
class.
lmprisonment Cognizable
upto 3 years
and fine.
r#{qc {wrd, Ftia zr Ear{ zors 778 (e't
(e) After the entries relating to Section 509, the following shall be inserted,
namely :-
Section Offence Punishment Cognizable Bailable
or or
non-cognizable non-bailable
By what
Court
triable
(6)(s)(4)(r)Q)(l)
509A Sexual
harassment
by relative.
509B Sexual
harassment
by electronic
modes.
Rigorous Cognizable
imprisonment
not Iess than
I year but
which may
extend upto
5 years and
fine,
Rigorous Cognizable
imprisonment
not less than
6 months but
which may
extend upto
2 years and
fine.
Non- Magistrate
Bailable of first
class.
Non-
Bailable
Magistrate
of first
class.
CHAPTER-IV
Amendment ofthe Indian EvidenceAct, 1872
14. After section ll4A of the Indian Evidence Act, the following shall be inserted,
namely :-
ll4B. Presumption as to offences committed under seclion 354, section 354A'
section 3548, section 354C, section 354D, section 509, section 509A or section
5098 ofthe Indian Penal Code, 1860,- When the question is whether a person has
committed an offence under Section 354, section 3544, section 3548, section 354C,
section 354D, section 509, section 509A, or section 509B ofthe Indian Penal Code and
if the victim deposes belore the court that she has been subjected to sexual
harassment or her modesty was outraged or she was disrobed or she was stalked
or her privacy was intruded or she was sexually harassed by any means, as the case
may be, the court may, unless contrary is proved, presume that such offence has been
committed by that person.
Insertion of n err
Section ll4B.
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