Section 5 in Criminal Law (Chhattisgarh Amendment) Act, 2013
5. Insertion of new Section 376F.
- After Section 376E of the Penal Code, the following shall be inserted, namely :-"376F. Liability of person in-charge of workplace and others to give information about offence. - Whoever, being person in-charge of any work place or any other person present at such place, having knowledge that an offence under Section 376 or Section 376D, is being committed at such place and being in a position to prevent commission of such offence fails so, to prevent such offence or to give information of the commission of such offence, to any magistrate or police officer, by any mode, with the intention of screening the offender from legal punishment, shall be liable to be punished for abetment of such offence with imprisonment of either description which may extend to three years and fine and no such person shall incur any liability for giving such information.Explanation. - Work-place includes any mode of transport owned, hired or otherwise engaged by the person in-charge of the work place for the conveyance of the woman, who was subjected to such offence, to and from her residence to such work-place.".
