Section 3 in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
3. Restrictions on circulation, printing or publication of reports of judicial proceeding.
(1)Notwithstanding anything contained in any law for the time being in force, no person shall print, publish or circulate or cause to be printed, published or circulated-(a)in relation to any judicial proceeding, any indecent or obscene matter, or any indecent or obscene details, which would be calculated to injure public morals;(b)in relation to any matrimonial matter or any judicial proceeding in connection with an offence under section 497 of the Indian Penal Code (Central Act XLV) of 1860), any particulars except the following particulars, namely:-(i)the names of the parties; and(ii)the order of the Court;(c)in relation to any judicial proceeding in connection with an offence under section 354,366,366-A, 366-B, 376,377 or 498 of the Indian Penal Code (Central Act XLV of 1860) and the Suppression of [Immoral Traffic in Women and Girls Act, 1956 (Central Act CTV of 1956)] [Now, Suppression of Immoral Traffic in Women Act, 1956 (Central Act CIV of 1956).] , any particulars except the following particulars, namely:-(i)the name, occupation and address of the accused; and(ii)the order of the Court without disclosing the identity, or giving any particulars calculated to lead to the identification, of any person who may have been a victim of the offence.(2)Nothing in this section shall apply to the printing of any pleading, transcription of the evidence or other document for use in connection with any judicial proceeding or the communication thereof to persons concerned in the proceeding or to the printing or publishing of any notice or report in pursuance of the directions of the Court or to the printing or publishing of any matter in a separate volume or part of any bone fide series of law reports or in any publication of a technical character bona fide intended for circulation among members of the legal or the medical profession.
