71. Probation against publication of certain matter in newspapers.
(1)No newspaper report of any proceedings under this Act shall reveal the name, address or school, or include any particulars calculated to lead to the identification, of any child concerned in the proceedings, either as being the person against or in respect of whom the proceedings are taken or as being a witness therein nor shall any picture be published in any newspaper as being or including a picture of any child so concerned in any such proceedings as aforesaid :Provided that the State Government may, in any case, if satisfied that it is in the interests of justice so to do by order dispense with the restriction laid down by this section in such an extent as may be specified in the order.(2)Any person who publishes any matter in contravention of the provisions of this section shall be punishable with imprisonment of either description for a term which may extend to two months or with fine which may extend to two hundred rupees or with both.
