Section 2 in The Young Persons (Harmful Publications) Act, 1956
2. Definitions.—
In this Act,—(a)“harmful publication” means any book, magazine, pamphlet, leaflet, newspaper or other like publication which consists of stories told with the aid of pictures or without the aid of pictures or wholly in pictures, being stories portraying wholly or mainly—(i)the commission of offences; or(ii)acts of violence or cruelty; or(iii)incidents of a repulsive or horrible nature;in such a way that the publication as a whole would tend to corrupt a young person into whose hands it might fall, whether by inciting or encouraging him to commit offences or acts of violence or cruelty or in any other manner whatsoever;(b)“State Government” in relation to a Union territory, means the administrator thereof;(c)“young person” means a person under the age of twenty years.
