The Madhya Pradesh Freedom of Religon Act, 2021

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FTIUATAAAAASTM,faevelitar,afaitedafaa.aMADHYAPRADESHACTNo.5oF2021THEMADHYAPREDESHFREEDOMOFRELIGIONACT,2021TABLEOFCONTENTSSections:
L. Shorttitleextentandcommencement.2. Definitions.3. Prohibitionofunlawfulconversionfromonereligiontootherreligion.4. Complaintagainstconversionofreligion.3. PunishmentforcontraventionofprovisionsofSection3.6. Marriagesperformedwiththeintenttoconvertapersonshallbenullandvoid.7. JurisdictionoftheCourt.8. InheritanceRight.9. RighttoMaintenance.10.Declarationbeforeconversionofreligion.LL.PunishmentforviolationofprovisionsofActbyaninstitutionororganization.12.Burdenofproof.13.Offencetobecognizable.non-bailableandtriablebyCourtofSession.14.Investigation.15.Powertoremovedifficulties.16.Powertomakerules.{7.RepealandsavingofMadhyaPradeshActNo.27of[968.18.RepealandsavingofMadhyaPradeshOrdinanceNo.|of2021.
358(6) usa,feats27Ard2021y
Shorttitle,extentandcommencement.
Definitions.
MADHYAPRADESHACTNo.5oF2021THEMADHYAPRADESHFREEDOMOFRELIGIONACT,2021[ReceivedtheassentoftheGovernoronthe26thMarch,2021;assentfirstpublishedinthe"MadhyaPradeshGazette(Extra-ordinary)'',datedthe27thMarch,2021.]AnActtoprovidefreedomofreligionbyprohibitingconversionfromonereligiontoanotherbymisrepresentation,allurement,useofthreatorforce,undueinfluence,coercion,marriageoranyfraudulentmeansandforthemattersconnectedtherewithorincidentalthereto.BeitenactedbytheMadhyaPradeshLegislatureintheseventy-secondyearsoftheRepublicofIndia,asfollows:-1.(1)ThisActmaybecalledtheMadhyaPradeshFreedomofReligionAct,2021.(2)ItshallextendtothewholeoftheStateofMadhyaPradesh.(3)ItshallcomeintoforceonsuchdateastheStateGovernmentmay,bynotificationintheOfficialGazette,appoint,2.(1)InthisAct,unlessthecontextotherwiserequires,-(a)"allurement'meansandincludesanactofofferingofanytemptationintheformofanygiftorgratificationormaterialbenefit,eitherincashorkindoremployment.educationinschoolrunbyanyreligiousbody,betterlifestyle,divinepleasureorthepromiseofitthereoforotherwise;(b)"coercion"meanscompellinganindividualtoactagainsthiswillbyanymeanswhatsoeverincludingpsychologicalpressureorphysicalforcecausingbodilyinjuryorthreatthereof;(c)"conversion"meansrenouncingonereligionandadoptinganotherbutthereturnofanypersonalreadyconvertedtothefoldofhisparentalreligionshallnotbedeemedconversion:Explanation.-theparentalreligionofthepersonconvertedshallmeanthereligiontowhichhisfatherbelongedatthetimeofbirthofsuchperson.(d)"force"?includesashowofforceorathreatofinjuryofanykindtothepersonconvertedorsoughttobeconvertedortohisparents.siblings.oranyotherpersonrelatedbymarriage,adoption,guardianshiporcustodianshiportheirpropertyincludingathreatofdivinedispleasureorsocialex-communication;(e)"fraudulent"includesmisrepresentationofanykindoranyotherfraudulentcontrivance;(f)"Government"meanstheGovernmentofMadhyaPradesh;(g)"minor"meansapersonundereighteenyearsofage:(h)"religiouspriest"meansandincludesapersonprofessinganyreligionandwhoperformsritualsincludingpurificationSanskarorconversionceremonyofanyreligionandbywhatevernameiscalledsuchasPujariPandit,Qazi,Mulla.MaulviandFather;(i)"undueinfluence"meanstheunconscientioususebyonepersonofhispowerorinfluenceoveranotherinordertopersuadetheothertoactinaccordancewiththewillofthepersonexercisingsuchinfluence.
qeagestUsga,feath27Ard2021 358(7)(2)ThewordsandexpressionsusedinthisActbutnotdefinedhereinbutdefinedintheCodeofCriminalProcedure,1973(2of1974)andtheIndianPenalCode,1860(45of1860)shallhavethesamemeaningasassignedtothemrespectivelyunlessthecontextotherwiseprovides.3.(1)Nopersonshall,-(a)convertorattempttoconvert,eitherdireclyorotherwise,anyotherpersonbyuseofmisrepresentation,allurement,useofthreatorforce,undueinfuluence,coercionormarriageorbyanyotherfraudulentmeans;(b)(2)Anyconversionincontraventionofprovisionofthissectionshallbedeemednullandvoid.
abetorconspiresuchconversion.
4.NoPoliceofficershallinquireorinvestigateexceptuponawrittencomplaintofapersonconvertedincontraventionofSection3aboveorhisparentsorsiblingsorwiththeleaveofthecourtbyanyotherpersonwhoisrelatedbyblood,marriageoradoption,guardianshiporcustodianship,asmaybeapplicable.5.WhoevercontravencetheprovisionsofSection3shallbepunishedwithimprisonmentforaterm,whichshallnotbelessthanoneyearbutwhichmayextendtofiveyearsandshallalsobeliabletofinewhichshallnotbelessthanRupeesTwentyFiveThousand:ProvidedthatwhoevercontravenestheprovisionsofSection3inrespectofaminor,awomanorapersonbelongingtotheScheduledCastesorScheduledTribesshallbepunishedwithimprisonmentforatermwhichshallnotbelessthantwoyearsbutwhichmayextendtotenyearsandshallalsobeliabletofinewhichshallnotbelessthanRupeesFiftyThousand:Providedfurtherthatwhosoeverintendstomarryapersonofanyreligionotherthanthereligionprofessedbyhimandconcealshisreligioninsuchamannerthattheotherpersonwhomheintendstomarry.believesthathisreligionistrulytheoneprofessedbyhimshallbepunishedwithimprisonmentforaterm,whichshallnotbelessthanthreeyearsbutwhichmayextendtotenyearsandshallalsobeliabletofinewhichshallnotbelessthanRupeesFiftyThousand:ProvidedfurtherthatwhosoevercontravenestheprovisionsofSection3inrespectofmassconversionshallbepunishedwithimprisonmentforaterm,whichshallnotbelessthenFiveyearsbutwhichmayextendtotenyearsandshallalsobeliabletofinewhichshallnotbelessthanRupeesOneLakh:Providedalsothatinthecaseofasecondorsubsequentoffencementionedinthissectioniscommitted,thetermoftheimprisonmentshallnotbelessthanfiveyearsbutmayextendtotenyearsandalsowithfine.Explanation-Massconversionmeansaconversionwhereinmorethantwopersonsareconvertedatthesametime.6.AnymarriageperformedincontraventionofSection3shallbedeemednullandviod.
7.EverypetitionfordeclaringamarriagenullandvoidunderSection6shallbepresentedbyanypersonmentionedinSection4beforethefamilycourtorwhereafamilycourtisnotestablished,thecourthavingjurisdictionofafamilycourtwithinthelocallimitswherein,-(a)themarriagewassolemnized;or
Prohibitionofunlawfulconversionsfromonereligiontootherreligion.
Complaintagainstconversionofreligion.
PunishmentforcontraventionofprovisionsofSection3.
Marriageperformedwiththeintenttoconvertapersonshaltbenullandvoid.JurisdictionoftheCourt.
358(8) Aeagenwuss,feat27Hrd2021
Inheritanceright
RighttoMaintenance.
Declarationbeforeconversionofreligion.
PunishmentforviolationofprovisionsofActbyaninstitutionororganization.
BurdenofProof
Offencetobecognizable,non-bailableandtriablebyCourtofSession.
Investigation
(b)therespondent,atthetimeofthepersentationofthepetition,resides;or(c)eitherpartiestothemarriagelastresidedtogether;or(d)wherethepetitionerisresidingonthedateofpresentationofthepetition.8.(1)NotwithstandingtheprovisionsofSection6orthedecisionofthecompetentcourtunderSection7hereinabove,anychildbornoutofmarriageperformedincontraventionofSection>3shallbedeemedlegitimate.(2)NotwithstandingtheprovisionofSection6hereinabovethesuccessiontothepropertybysuchchildshallberegulatedaccordingtothelawgoverninginheritanceofthefather.(3)Nothingcontainedinsub-section(2)shallbeconstruedasconferringuponanychildofamarriagewhichisnullandvoidunderSection6andwhichisannulledbycompetentcourtundersection7,anyrightinortothepropertyofanyperson.otherthanhisfather.9.Notwithstandinganyprovisioncontainedinanyotherlawforthetimebeinginforcesuchwomanwhosemarriageisdeclarednullandvoidundersection7andherchildrenbornofsuchmarriageshallbeentitledtomaintenanceasprovidedinChapter[XoftheCriminalProcedureCode.1973(2of1974).10.(1)Anypersonwhodesirestoconvertshallsubmitadeclarationtothateffect60dayspriortosuchconversion,inprescribedFormtotheDistrictmagistrarestatingthathedesirestoconvertonhisownfreewillandwithoutanyforce.coercion,undueinfluenceorallurement.(2)anyreligiouspriestand/oranypersonwhointendstoorganizeconversionshallgive60dayspriornoticetotheDistrictMagistrateofthedistrictwheresuchconversionisproposedtobeorganizedinsuchFormasmaybeprescribed.(3)TheDistrictMagistrate.onreceivingtheinformationundersub-sections({)and(2)shallgiveacknowledgementofsuchpriornoticeinsuchmannerasmaybeprescribed.(4)Whoevercontravenestheprovisionsofsub-section(2)shallbepunishedwithimprisomentforatermwhichshallnotbelessthanthreeyears.butmayextendtofiveyeursandshallalsobefiabletofinewhichshallnotbelessthanRupeesFiftyThousand.(5)NocourtshalltakecognizanceoftheoffencecommittedunderthissectionwithoutpriorsanctionoftheconcernedDistrictMagistrate.11.(lL)WhereanyinstitutionororganizationviolatesanyprovisionofthisAct.thepersoninchargeoftheaffairsofthesuchinstitutionororganization.asthecasemaybe.shallbeliableforpunishmentasprovidedunderSection5ofthisAct.(2)TheregistrationofinstitutionororganizationfoundguiltyofcommittinganyoffenceunderthisActmayberescindedbytheCompetentAuthority.12.Theburdenofproofastowhetheraconversionwasnoteffectedthroughmisrepresentation,allurement,useofforce.threatofforce,undueinfluence.coercionorbymarriageoranyotherfraudulentmeansdoneforthepurposeofcarryingoutconversionliesontheaccused.13.(1)NotwithstandinganythingcontrarycontainedintheCodeofCriminalProcedure,1973.everyoffecnecommittedunderthisActshallbecognizable.non-bailableandtriablebytheCourtofSession.(2)WhiletryinganoffenceunderthisAct.aSessionCourtmayalsotryanoffence,otherthantheoffenceunderthisAct,withwhichtheaccusedmay.undertheCodeofCriminalProcedure.1973.bechargedatthesametrial.14.NoPoliceOfficerbelowtherankofSub-inspectorofPoliceshallinvestigateanyoffeeneregisteredunderthisAct.
Heesusta,fesse27APA2021 358(9)15.(1)IfanydifficultyarisesingivingeffecttotheprovisionsofthisAct,thePowertoremoveGovernmentmay,byorderpublishedintheOfficialGazette,makesuchprovisions,notdifficulties.inconsistentwiththeprovisionsofthisAct,asappeartoit,tobenecessaryorexpedientforremovingthedifficulty;ProvidedthatnosuchordershallbemadeaftertheexpiryofaperiodoftwoyearsfromthedateofcommencementofthisAct.(2)Everyordermadeunderthissectionshall,assoonasmaybeafteritismade,belaidbeforeStateLegislature.16.(1)TheGovernmentmay,bynotificationintheOfficialGazette,makerulesorPowertomakeregulationsforcarryingouttheprovisionsofthisAct.(2)Anynotificationissuedundersub-section(1)shallbepublishedintheOfficialGazette,andshalltakeeffectthereupon.17.(1)TheMadhyaPradeshDharmaSwatantryaAdhiniyam,1968(No.27of1968)andrulesmadethereunderareherebyrepealed.(2)Notwithstandingsuchrepeal,butwithoutprejudicetotheapplicationofSection10oftheMadhyaPradeshGeneralClausesAct,1957(3of1958),anythingdoneoranyactiontakenorpurportedtohavebeendoneortakenunderorinpursuanceoftheActsorepealed,shallinsofarasitisnotinconsistentwiththeprovisionsofthisAct,bedeemedtohavebeendoneortakenunderorinpursuanceofthecorrespondingprovisionsofthisAct.18.(1)TheMadhyaPradeshFreedomofReligionOrdinance,2020(No.| of2021)isherebyrepealed.
(2)NotwithstandingtherepealofthesaidOrdinance,anythingdoneoranyactiontakenunderthesaidOrdinanceshallbedeemedtohavebeendoneortakenunderthecorrespondingprovisionsofthisAct.
rules.
RepealandsavingofMadhyaPradeshActNo.27of1968.
RepealandsavingofMadhyaPradeshOrdinanceNo.1of2021.
denCe EMTherAROS,WeAAikadenWaI-2021

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