The uttar pradesh state legislature proceedings (protection of publication) act, 1977

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THE UTTAR PRADESH STATE LEGISLATURE PROCEEDINGS 
(PROTECTION OF PUBLICATION) ACT, 19771 
[U. P. ACT NO. 10 OF 1977] 
 
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on July 13, 1977 and 
by the Uttar Pradesh Legislative Council on July 22, 1977.  
 
 Received the assent of the Governor on July 25, 1977 under Article 200 of the 
Constitution of India and was published in the Uttar Pradesh Gazette Extraordinary dated 
July 26, 1977.]  
 
AN 
ACT 
 
to protect the publication of reports of proceedings of the Ut tar Pradesh State 
Legislature.  
 
IT IS HEREBY enacted in the Twenty -eighth Year of t he Republic of India as 
follows:-  
 
Short title and 
extent  
1- (1) This Act may be called the Uttar Pradesh State Legislature Proceedings 
(Protection of Publication) Act, 1977.  
(2) It extends to the whole of Uttar Pradesh.  
 
Definition 2- In this Act, "newspaper" means any printed periodical work containing public 
news or comments on public news.  
 
Publication of  
reports of  
Legislature 
proceeding 
privileged  
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 the publication in  a 
newspaper or in respect of the supply by a news agency for publi cation in a 
newspaper of a substantially true report of any p roceedings of either House of the 
Uttar Pradesh 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.  
 
Act also to  
apply to  
Legislature 
proceeding 
broadcast by  
wireless 
telegraphy 
 
4- This Act shall apply in relation to reports or matters broadcast by means of 
wireless telegraphy as part of any programme  or service provided by means of a 
broadcasting station as it applies in relation to reports or matt ers published in a 
newspaper.  
  
Application to  
pending 
proceeding  
5- This Act shall also apply in relation to any proceeding pending in any civil or 
criminal court on the date of commencement of this Act.  
 
 
 
 
 
1-   For Statement of Object  and Reasons, see Uttar Pradesh Gazette extraordinary, dated 
July 15. 1977.  

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