Section 3 in The Punjab Suppression of Indecent Advertisement Act, 1941
3. Proceedings against persons affixing, etc. indecent pictures or printed or written matter.
(1)Whoever affixes to inscribes or stencils on any house, building, wall, hoarding, gate, fence, pillar, post, board, tree, or any other thing whatsoever so as to be visible to a person being in or passing along any street, public highway or foot-path, and whoever affixes to, inscribes or stencils on any public latrine or urinal or exhibits to public view in the window, of any house or shop, any picture or printed or written matter which is of indecent nature, shall, on conviction, be punished with imprisonment of either description for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both such imprisonment and fine.(2)Whenever any printed or written matter of an indecent nature has been displayed in the manner prohibited by sub-section (1), any person being in possession or control of the land, building, structure or premises to which such printed or written matter has been affixed who knowingly allows the same to be continued to be displayed shall, on conviction, be punished with imprisonment which may extend to six months or with fine which may extend to five hundred rupees, or with both such imprisonment and fine.
