Section 3 in Criminal Law (Chhattisgarh Amendment) Act, 2013
3. Insertion of proviso to Section 354.
- In Section 354 of the Penal Code, the following proviso shall be inserted, namely :-"Provided that where offence is committed, under this Section by a relative, guardian or teacher or a person in a position of trust or authority towards the person assaulted, he shall be punishable with imprisonment of either description for a term which shall not be less than two years but which may extend to seven years and shall also be liable to fine.".
