Section 6 in Criminal Law (Chhattisgarh Amendment) Act, 2013
6. Insertion of new Section 509A and 509B.
- After Section 509 of the Penal Code, the following shall be inserted, namely :-"509A. Sexual harassment by relative. - Whoever, being related to a woman through blood, adoption or marring?, and not being her husband, takes the advantage of his proximity and induces, seduces or threatens such woman with intent to insult her modesty by word, gesture or act shall be punished with rigorous imprisonment which shall not be less than one year but which may extend to five years and shall also be liable to fine.
