Section 336 in The Chhattisgarh Municipal Corporation Act, 1956
336. Indecent or obscene pictures or printed or written matter.
(1)Whosoever affixes to, inscribes or stencils on any house, building, wall, board, gale, fence, pillar, post, board, tree, road, or any other thing whatsoever so as to be visible to a person being in or passing along any street, public highway, or footpath and whoever affixes or inscribes or stencils on any public latrine or urinals or delivers or attempts to deliver, or exhibits to any inhabitants or to any person being in or passing along any street, public highway or footpath or throws into the area of any house or exhibits to public view in the window of any house or shop any picture or printed or written matter which is of an indecent or obscene nature, shall on conviction be punished with imprisonment which may extend to one month or with fine which may extend to one thousand rupees or with both.(2)Whosoever gives or delivers to any other person any such pictures, or printed or written matter mentioned in sub-section (1) with the intent that the same, or one or more thereof, should be affixed, inscribed, stencilled, delivered or exhibited as therein mentioned, shall on conviction be punished with imprisonment which may extend to three months or with fine which may extend to one thousand rupees, or with both.(3)Any police officer may arrest without warrant any person whom he shall find committing any offence under this section.
