Section 9 in The Punjab Security of State Act, 1953
9. Dissemination of rumours, etc.
- Whoever -(a)makes any speech, or(b)by words, whether spoken or written, or by signs or by visible or audible representations or otherwise publishes any statement, rumour or report,shall if such speech, statement, rumour or report undermines the security of the State, friendly relations with foreign States, public order, decency or morality, or amounts to contempt of Court, defamation or incitement to an offence prejudicial to the security of the State or the maintenance of public order, or tends to overthrow the State, be punishable with imprisonment which may extend to three years or with fine or with both.
