354A. Sexual harassment and punishment for sexual harassment.—
(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.
