The HIMACHAL PRADESH STATE LEGISLATURE PROCEEDNGS (PROTECTION OF PUBLICATION) ACT, 1977

THE HIMACHAL PRADESH STATE LEGISLATURE PROCEEDNGS 
(PROTECTION OF PUBLICATION) ACT, 1977  
ARRANGEMENT OF SECTIONS 
Sections: 
1. Short title and commencement. 
2.  Definition. 
3. Publication of reports of Himachal Pradesh State  Legislature 
proceedings privilege. 
4. Act also to apply to Himachal Pradesh State Legi slature 
proceedings broadcast by wireless telegraphy. 
_________ 
THE HIMACHAL PRADESH STATE LEGISLATURE PROCEEDNGS 
(PROTECTION OF PUBLICATION) ACT, 1977  
(ACT NO. 3 OF 1978)
1 
(Received the assent of the Governor on the 7 th  February, 1978 and 
was published in the Rajpatra, Himachal Pradesh (Ex tra-ordinary), dated 13 th  
February, 1978, pp. 81-83) 
An Act, to protect the publication of reports of pr oceedings of the 
Himachal Pradesh State Legislature. 
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the 
Twenty-eighth Year of the Republic of India as follows:- 
1. Short title and commencement.- (1) This Act may be called the 
Himachal Pradesh State Legislature Proceedings (Pro tection of Publication) 
Act, 1977. 
(2) It shall come into force at once. 
2. Definition.-In this Act "newspapers" mean any printed periodica l 
work containing public news or comments on public n ews, and includes a 
news agency supplying material for publication in a newspaper. 
3. Publication of reports of Himachal Pradesh State  Legislature 
proceedings privilege.- (1) Save as otherwise provided in sub-section (2), no 
person shall be liable to any proceedings, civil or  criminal, in any court in 
respect of the publication in a newspaper of a subs tantially true report of any 
proceedings of the Himachal Pradesh State Legislature, unless the publication 
is proved to have been made with malice. 
                                                           
1. For Statement of Objects and Reasons see the Rajpat ra, Himachal Pradesh (Extra-
ordinary), dated 31 st  December, 1977, p.1206.  
(2) Nothing in sub-section (1) shall be construed a s protecting the 
publication of any matter, the publication of which is not for the public good. 
4. Act also to apply to Himachal Pradesh State Legi slature 
proceedings broadcast by wireless telegraphy.– The Act shall apply in 
relation to reports or matters broadcast by means o f wireless telegraphy as 
part of any programme or  
service provided by means of the broadcasting stati on as it applied in 
relation to reports or matters published in a newspaper. 
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