Sexual harassment and punishment for sexual harassment
[Sexual harassment and punishment for sexual harassment.
354A. (1) A man committing any of the following acts—
| (i) | physical contact and advances involving unwelcome and explicit sexual overtures; or | |
| (ii) | a demand or request for sexual favours; or | |
| (iii) | showing pornography against the will of a woman; or | |
| (iv) | making sexually coloured remarks, |
shall be guilty of the offence of sexual harassment.
(2) Any man who commits the offence specified in clause (i) or clause (ii) or clause (iii) of sub-section (1) shall be punished with rigorous imprisonment for a term which may extend to three years, or with fine, or with both.
(3) Any man who commits the offence specified in clause (iv) of sub-section (1) shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.