Punishment for publishing or transmitting of material containing sexually explicit act, etc., in electronic form
Punishment for publishing or transmitting of material containing sexually explicit act, etc., in electronic form.
67A. Whoever publishes or transmits or causes to be published or transmitted in the electronic form any material which contains sexually explicit act or conduct shall be punished on first conviction with imprisonment of either description for a term which may extend to five years and with fine which may extend to ten lakh rupees and in the event of second or subsequent conviction with imprisonment of either description for a term which may extend to seven years and also with fine which may extend to ten lakh rupees.