37. Penalty for publishing names and addresses of children involved in offences.
(1)No report in any newspaper or news-sheets of any offence by or against a child shall disclose the name, address or school, or include any particulars calculated to lead to the identification of any child nor shall any picture be published as being or including a picture of any such child.(2)Any person who publishes any report or picture in contravention of the provision of this section, shall be punishable with imprisonment of either description for a term not exceeding two months or with fine which may extend to two hundred rupees or with both.
