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State of Chattisgarh - Section

Section 13 in Criminal Law (Chhattisgarh Amendment) Act, 2013

13. Amendment of First Schedule.

- In First Schedule to the Code, under the heading "1.-OFFENCES UNDER THE INDIAN PENAL CODE, 1860"-
(a)In the entries relating to Section 211, the following entries shall be added, namely :-
Section Offence Punishment Cognizable or non-cognizable Bailable or non-bailable By what Court triable
(1) (2) (3) (4) (5) (6)
... If offence charged be punishable under Ss. 354,354A, 354B, 354C, 354D, 354E, 376B, 376C, extend to 376F, 509,509A or 509B. Imprisonment not less than 3 years but which may5 years and fine. Non-cognizable Bailable Magistrate of the First Class.
  (b) In the entries relating to Section 354, thefollowing entries shall be added, namely:-
Section Offence Punishment Cognizable or non-cognizable Bailable or non-bailable By what Court triable
(1) (2) (3) (4) (5) (6)
... If committed by relative of the woman. Imprisonment not less than 2 years but which mayextend to 7 years and fine. Cognizable Non-Bailable Magistrate of the First Class.
  (c) After the entries relating to Section 354D,the following shall be inserted, namely:-
Section Offence Punishment Cognizable or non-cognizable Bailable or non-bailable By what Court triable
(1) (2) (3) (4) (5) (6)
354E Liability of person present who fails to preventthe commission of offence under Ss. 354, 354A, 354B, 354C or354D. Imprisonment upto 3 years or fine or both. Cognizable Bailable Any Magistrate.
  (d) After the entries relating to Section 376E,the following shall be inserted, namely:-
Section Offence Punishment Cognizable or non-cognizable Bailable or non-bailable By what Court triable
(1) (2) (3) (4) (5) (6)
376F Liability of person in-charge of any workplaceand others to give information about offence. Imprisonment upto 3 years and fine. Cognizable Non- Bailable Magistrate of the First Class.
  (e) After the entries relating to Section 509,the following shall be inserted, namely
Section Offence Punishment Cognizable or non-cognizable Bailable or non-bailable By what Court triable
(1) (2) (3) (4) (5) (6)
509A Sexual harassment by relative. Rigorous imprisonment not less than 1 year butwhich may extend upto 5 years and fine. Cognizable Non- Bailable Magistrate of the First Class.
509B Sexual harassment by electronic modes. Rigorous imprisonment not less than 6 months butwhich may extend upto 2 years and fine. Cognizable Non- Bailable Magistrate of the First Class.
Chapter-IV Amendment of the Indian Evidence Act, 1872 (1 of 1872)