Section 317 in The City of Nagpur Corporation Act, 1948
317. Indecent or obsence pictures or printed or written matter.
(1)Whoever affixes to, inscribes or stencils on any house, building, wall, boardings, gate, 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 urinal or delivers or attempts to deliver, or exhibits to any inhabitant 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 fifty rupees or with both.(2)Whoever 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 some 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 hundred rupees, or with both.(3)Any police officer may arrest without warrant any person whom he shall find committing any offence under this section.(4)Nothing in this section shall apply to any advertisement published by the Corporation or published with the sanction of the State Government.
