The West Bengal Legislative Assembly Proceedings ( Protection Of Publication ) Act, 1978

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act LXIV of 1978 
THE WEST BENGAL LEGISLATIVE ASSEMBLY 
PROCEEDINGS (PROTECTION OF PUBLICATION) 
ACT, 1978. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta 
Gazette, Extraordinary, of the 1st March, 1979.] 
[1st March, 1979.] 
An Act to protect the publication of the reports of proceedings of 
the West Bengal Legislative Assembly. 
WHEREAS it is proper to protect the publication of the reports of 
proceedings of the West Bengal Legislative Assembly; 
It is hereby enacted in the Twenty-ninth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Legislative Short title, 
extent Assembly Proceedings (Protection of Publication ) Act, 1978. 	 count  and 
commence- 
(2) It extends to the whole of West Bengal. 	 ment.  
(3) It shall come into force at once. 
2. In this Act, "newspaper" means any printed periodical work Definition. 
containing public news or comments on public news and includes 
news-agency supplying material for publication 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 publication in a newspaper of a substantially true report 
of any proceedings of the West Bengal Legislative Assembly, 
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 which is not for the public good. 
4. The Act shall also 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 matters published in a newspaper. 
Privilege in 
respect of 
publication of 
reports of 
Assembly 
proceedings. 
Act also to 
apply to 
proceedings 
broadcast by 
wireless 
telegraphy. 
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