LexThe Tamil Nadu Prohibition of Forcible Conversion of Religion Act, 2002
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Prohibition of Forcible Conversion of Religion Act, 2002 Act 56 of 2002 Keyword(s): Act Repealed by 10 of 2006, Allurement, Convert, Force, Fraudulent, Minor, Religion Amendment appended: 10 of 2006 0 RNMENT OF TAMIL NADU 2002 IRegd. No. TNlChief PMG301l2002. I Price : Re. 0.40 Paise. TAMIL NADU GOVI$RNMENT GAZETTE EXT~O~~~Y PUBLISHED BY AUTHORITY I Part IV--Section 2 I TamilNadu Acts and Ordinances. I The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 2nd December 2002 and is hereby published for general it~fonnation:- 1 ACT No. 56 OP 2002. An Act to provide-for prohibition of conversion from one religion to another by the use of force or. allurement or by fraudulent means and for matters incidental thereto. BE it enacted by the 1.egislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Repulotic of India as follows:- 1. ( 1 ) This Act tnay be called the Tamil Nadu Prohibition of Forcible Conversion of short title and Religion Act, 2002. ccnnmencmrmt. . (2) It shall be deemed to have come into force on the 5th day of October 2002. 2. In this Act, unless the context otherwise requires,- Definitions. (a) "allurement" means offer of any'ternptation in the form of- (i) any gift or gratification either in cash or kind; (ii) grant of any material benefit, either monetary or otherwise; (6) "convert"n~al~s to make one person to renout.lce one religion and adopt another religion; I (c),"force" includes a show of force or a threat of injury of any kind including threat of divine displeasure or social ex-communication; 1 (d) "fraudulent means" includes misrepresentation or any other fraudulent 306 TAMIL NADU GOVERNMENT GAZETTE EX'I'KAORDINP,K\' - ------ -- -- - (e) "minor" means a person under eighteen years of age. IJjohibition of 3. No person sliall convert or attenrpt to convert. either dlrectly or otherwise, ally forcible ' person from one religion to another by use of force or by allurement or by any fraudule~li 'conversion. means nor shall any person abet any such conversion. Punishnient for 4. Whoever contravcnes the provisions of section 3 shall, witlrout prejudice to any c~~~~e"'~o"civi1 liability, be punished with imprisonment for a term which may extend to three years of provisions of section 3. and also be liable to fine which may extend to fifty thousand rupees: Provided that whoever contraveries the provisions of section 3 in respect of a minor, a woman or a person belonging to Scheduled Caste or Scheduled Tr'be shall be punished with imprisonment for a term which may extend to four years and also be liable to fine which may extend to one lakh rupees. Intimation to be 5. (1) Whoever converts any person from one religion to another either by performing given to any ceremony by himself for such conversion as a religious priest or by taking part directly District or indirectly in such ceremony shall, within such period as nlay be prescribed, send an Magistrate with respect to intimatlo.. +- the District Magistrate of the district in which the ceremony has taken place conversion. uf the fact of such conversion in such form as may be prescribed. (2) Whoever fails, without sufficient cause, to comply with the provisions of sub-section (I), shall be punished with imprisonment for a term, which may extend to one year or with fine which may extend to one thousand rupees or wit,] both. Prosecution to be 6. No prosecution for an oifence under this Act shall be instituted cxcept hy or with with the the previous sanction of the District Magistrate or such other aathority, not below the rank sanction of District of a District Revenue Officer, as may be authorised by hirn in that behalf. Magistrate. .I',lJ 8 Power tu make 7. (1) The Stale Government my make rules for the purpose of carrying out the rules. provisions of this Act. ,"rllll Repeal and Saving. (2) Every rule made under this Act shall as soon as possible after it is made be placed on the table of the Legislative Assern'sly, and if before the expiry of the session in which it is so placed or the next session. the Assembly makes any modification in any such rule or the Assembly decides that the rule should no: be made, the rule shall thereafter have effect ollly in such modified form, or be of no effect, a3 the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity oC anything previously done under that rule. 8. (1) The Tamil NaduProhibitionofForcible Conversionof Religion Ordinance, 2002 'Tamil N is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall 1)e deemed to have been done or taken under this Act. 2 *& a (By order of the Governor) A. KRISHNANKUTTY NAIK, I Secretary to Government, Lcrw Depnrtn~ent. I --.-.-.---.--.-..-.. -. U- -- -- Pw)Z.; .! id ..":?# PURI.ISI!ED BY THE DIRLC~R OF STATIONI-RY AN11 PRINTINC', C'I1L-NNAI It BEiIAI F OF THE GO'IERNMFNT 01: ?,\MI:. NADII. 36 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY ACT No. 10 OF 2006 . I An Act to repeal the Tamil Nadu Prohibition of Forcible Conversion of Religion Act, 2002. BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fwseventh Year of the Republic of India as follows:- Short title and 1. (1) This Act may be called the Tamil Nadu Prohibition of Forcible Conversion commence- of Religion (Repeal) Act, 2006. ment. (2) It shall be deemed to have come into force on the 18th day of May 2004. Repeal. 2. The Tamil Nadu Prohibition of' Forcible Conversion of Religion Act, 2002 is TmilNadu hereBy repealed. Act 56 d 2b02. (By order of the Governor.) S. DHEENADHAYALAN, Secretary to Government-in-charge, Law Department.