Kerala Police (Amendment) Ordinance, 2020

Governor of Kerala, Arif Mohammed Khan promulgates an ordinance to further amend the Kerala Police Act, 2011.

Following are the amendments introduced:

3. Amendment of Section 118—In the principal Act, after section 118, the following section shall be inserted, namely:—

“118 A. Punishment for making, expressing, publishing or disseminating any matter which is threatening, abusive, humiliating or defamatory.─Whoever makes, expresses, publishes or disseminates through any kind of mode of communication, any matter or subject for threatening, abusing, humiliating or defaming a person or class of persons, knowing it to be false and that causes injury to the mind, reputation or property of such person or class of persons or any other person in whom they have interest shall on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both.”.

4. Amendment of Section 125.—In sub-section (1) of section 125 of the principal Act, after the figures and symbol “118,” the figures, letter and symbol “118A,” shall be inserted.


Kerala Gazette

Ordinance No. 79 of 2020

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