Section 086 in The State Emblem Of India (Prohibition Of Improper Use) Act, 2005
086.
Statement of Objects and Reasons.-The use of State Emblem of India is presently governed by a set of executive instructions, which cover various aspects, such as, standard design of the State Emblem of India, its adoption by the State Governments, its use in the official seals and on stationery, design of official seal, display on vehicles and on public buildings, use for educational and various other purposes, etc. However, these instructions or orders do not have any legal sanction. The State Emblem of India being the official seal of the Government, its use on any document or thing tends to create an impression that it is an official document or thing of the Government. Therefore, there is a need to prevent its. misuse by unauthorised persons.2. In order to regulate the use of State Emblem of India with a view to (i) prohibiting the use of the State Emblem of India by members of the public, including retired/former Government officials/ public servants, etc., unless specifically authorised by. the Central Government; (ii) prohibiting the improper use of State Emblem of India for professional and commercial purposes and for matters connected therewith or incidental thereto; and (iii) regulating its use by Government functionaries, it is proposed to enact a self-contained legislation.3. The Bill seeks to achieve the above objects.[20th December, 2005]An Act to prohibit the improper use of State Emblem of India for professional and commercial purposes and for matters connected therewith or incidental thereto.Be it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:
