Bombay Abolition of Whipping Act, 1957
Bombay Act No. 39 of 1957
mh539
[Dated 28th September 1957]
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Amended by Maharashtra 22 of 1991 (9th September 1991) (Maharashtra Act No. 22 of 1991)
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For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, page 144.
An Act to provide for the abolition of whipping as a punishment in the State of Bombay.
Whereas Parliament has enacted the Abolition of Whipping Act, 1955, for the purpose of the abolition of whipping as a punishment;
And whereas it is expedient to provide for the abolition of whipping as a punishment in the State of Bombay and for that purpose to repeal the Bombay (Emergency Powers) Whipping Act, 1947 and further to amend the Bombay Prevention of Prostitution Act, 1923 and also the Prisons Act, 1894 in the areas in the State to which it extends but excluding the Saurashtra area; It is hereby enacted in the Eight Year of the Republic of India as follows ;-
1. Short title. This Act may be called the Bombay Abolition of Whipping Act, 1957.
| Statement of Objects and Reasons. - Parliament has enacted the Abolition of Whipping Act, 1955 (XLIV of 1955), for the Purpose of abolishing whipping as a judicial punishment. It is expedient to abolish the punishment of whipping in the State of Bombay also.
Statement of Objects and Reasons - Maharashtra Act 22 of 1991. - By Section 3 of this Act, certain amendments have been made in the Bombay Prevention of Prostitution Act, 1923, Which has since been repealed by section 25 of the Immoral Traffic (Prevention) Act, 1956 (Act No. 104 of 1956). Section 3 of this Act is thus spent and rendered superfluous. it is, therefore, proposed to delete the same.
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2. Repeal of Bombay XXVII of 1947. - The Bombay (Emergency Powers) Whipping Act, 1947, is hereby Repealed.
[3. * * * ]
4. Amendment of sections 46, 47, 50 and 51 and deletion of Section 53 of Act IX of 1894. - In the Prisons Act, 1894,-
(1) In section 46, clause (12) shall be deleted; and in the proviso thereto, the words "or to whipping" shall be deleted;
(2) in section 47, in sub-section (1), clause (4) shall be deleted ;
(3) in section 50, in sub-section (1), the words "or of whipping", shall be deleted ;
(4) in section 51, in sub-section (2), the words beginning with the words "and in the case of offences" and ending with the words "reasons therefor" shall be deleted ;
(5) section 53 shall be deleted.
