The Maharashtra State Legislature Proceedings (Protection of Publication) Act, 1969

J-1063
GOVERNMENTOF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT No. XXXII
OF 1969.
THE  MAHARASHTRA  STATE  LEGISLATURE
PROCEEDINGS  (PROTECTION OF
PUBLICATION) ACT, 1969.
(As modified upto the 11th June 2013)
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL JAIL PRESS, NAGPUR AND
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING,  STATIONERY  AND
PUBLICATIONS, MAHARASHTRA STATE, MUMBAI-400 004.
2013
[Price :--Rs. 3.00]
1969 : Mah. XXXII]                                                                                                                                        ( i )
THE  MAHARASHTRA  STATE  LEGISLATURE  PROCEEDINGS
(PROTECTION  OF  PUBLICATION)  ACT,  1969.
------------
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and extent.
2. Definition.
3. Publication of reports of Legislature proceedings privileged.
4. Act also to apply to Legislature proceedings broadcast by wireless telegraphy .
J-1063–1
MAHARASHTRAACT No. XXXII OF 1969.1
[THE MAHARASHTRA STATE  LEGISLATURE  PROCEEDINGS
(PROTECTION OF PUBLICATION)  ACT, 1969.]
[This Act received the assent of the Vice-President acting as the President, on the
5th June 1969; assent was first published in Maharashtra Government Gazette,
Extraordinary , Part IV , on the 13th June 1969]
An Act to protect the publication of reports of proceedings of the
 Maharashtra State Legislature.
WHEREAS it is expedient  to protect the publication of reports ofproceedings
of the Maharashtra State Legislature;  It is hereby enacted in the Twentieth Year of
the Republic of India as follows :––
1. (1) This Act may be called the Maharashtra State Legislature Proceedings
(Protection of Publication) Act, 1969.
(2) It extends to the whole of the State of Maharashtra.
2. In  this Act, “newspaper” means any printed periodical work (including
daily newspaper) containing public news or comments on public news, and
includes a news agency supplying material for publications in a newspaper .
3. (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 thepublication
in a newspaper of a substantially true report of any proceedings of either House of
the Maharashtra State Legislature, unless the publication is proved to have been
made with malice.
(2) Nothing in sub-section  (1)  shall be construed as protecting the
publication of any matter, the publication of which is not for the public good.
4. This Act shall apply in relation to reports or matters broadcast by means
of wireless telegraphy as a part of any programme or service provided by means of
a broadcasting station as it applies in relation to reports or matters published in
a newspaper.
Short title
and  extent.
1For Statement of objects and Reasons, see Maharashtra Government Gazette,  1968,
Part V, page 23.
Definition.
Publication
of reports of
Legislature
proceedings
privileged.
Act also to
apply to
Legislature
proceedings
broadcast
by wireless
telegraphy .
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