Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Contempt Of Courts (Amendment) Act, 2006 6 of 2006 [17 March 2006] CONTENTS 1. Short Title 2. Substitution Of New Section For Section 13 Contempt Of Courts (Amendment) Act, 2006 6 of 2006 [17 March 2006] An Act further to amend the Contempt of Courts Act, 1971. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Contempt of Courts (Amendment) Act, 2006. 2. Substitution Of New Section For Section 13 :- In the Contempt of Courts Act, 1971(70 of 1971), for section 13, the following section shall be substituted, namely:-- "13. Contempts not punishable in certain cases.--Notwithstanding anything contained in any law for the time being in force,-- (a) no court shall impose a sentence under this Act for a contempt of court unless it is satisfied that the contempt is of such a nature that it substantially interferes, or tends substantially to interfere with the due course of justice; (b) the court may permit, in any proceeding for contempt of court, justification by truth as a valid defence if it is satisfied that it is in public interest and the request for invoicing the said defence is bonafide".