Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MYSORE ABOLITION OF WHIPPING ACT, 1949 13 of 1949 [] CONTENTS 1. Short title, extent and commencement 2. Abolition of the sentence of whipping 3. Repeal of certain Acts SCHEDULE 1 :- Acts repealed MYSORE ABOLITION OF WHIPPING ACT, 1949 13 of 1949 [] An Act to provide for the abolition of the sentence of whipping. Whereas, it is expedient to provide for the abolition of the sentence of whipping. It is hereby enacted as follows 1. Short title, extent and commencement :- (1) This Act may be called 1 [the Mysore Abolition of Whipping Act, 1949]. (2) It extends to the 2[whole of the State of Mysore except Bellary District.] (3) It shall come into force at once. 1. Substituted for the words and figures "the Abolition of Whipping Act, 1949" by Act No.1 of 1956 2. Abolition of the sentence of whipping :- Notwithstanding anything contained in any law for the time being in force, no person shall be punished with a sentence of whipping by any Court or other authority for any offence under any law whatsoever. 3. Repeal of certain Acts :- The Act specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof. SCHEDULE 1 Acts repealed THE SCHEDULE [See Section 3] Acts repealed Year No. Short title Extent of Repeal (1) (2) (3) (4) (1) (2) (3) (4) 1903 V The Mysore Whipping Act, 1903 The whole 1904 II The Code of Criminal Procedure, 1904 Sections 390, 391, 392, 393, 394 and the words "or whipping" in S 1942 XXV The Penalties (Enhancement) Act, 1942 1. The words "or with whipping, whipping in addition to such rigo imprisonment" in Section 3 2. The words "or with whipping o whipping in addition to any punis which he is liable under the said Section 4 3. The words "or with whipping o whipping an addition to any puni which he is liable under the said Section 5 4. The words "or under the Whip 1903", and the words "or in the c offence punishable under Section with whipping in addition to any to which he is liable under the sa Section 6; 5. Section 7 6. The words "or with whipping, whipping in addition to any punis which he is liable under the said Section 7-A