Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY ABOLITION OF WHIPPING ACT, 1957 39 of 1957 [28th September, 1957] CONTENTS 1. Short title 2. Repeal of Bombay XXVII of 1947 3. Amendment of sections 5, 6, 7 and 8 and deletion of section 8A of Bombay XI of 1923 4 . Amendment of sections 46, 47, 50 and 51 and deletion of section 53 of Act, IX of 1894 BOMBAY ABOLITION OF WHIPPING ACT, 1957 39 of 1957 [28th September, 1957] 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, (XLIV of 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 (Bom. XXVII of 1947), and. further to amend the Bombay Prevention of Prostitution Act, 1923 (Bom. XI of 1923) and also the Prisons Act, 1894 (IX of 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. 2. Repeal of Bombay XXVII of 1947 :- The Bombay (Emergency (Powers Whipping Act, 1947 (Bom. XXVII of 1947), is hereby repealed. 3. Amendment of sections 5, 6, 7 and 8 and deletion of section 8A of Bombay XI of 1923 :- In the Bombay Prevention of Prostitution Act, 1923 (Bom. XI of 1923).- (1) in each of the following, that is to say, in sub-section (1) of Section 5, Section 6 and Section 7 and sub-section (1) of Section 8, for the words "or with whipping, or with any two of those punishments" the words "or with both" shall be substituted; (2) Section 8A shall be deleted. 4. Amendment of sections 46, 47, 50 and 51 and deletion of section 53 of Act, IX of 1894 :- In the Prisons Act, 1894 (IX of 1894),- (1) in section 46, clause (21) 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 therefore" shall be deleted; (5) section 53 shall be deleted.