As reported by media, a PIL has been filed in the Delhi High Court seeking regulation of content on online platforms such as Netflix, Amazon Prime Video, Hotstar, etc.

The PIL has been filed by an NGO named Justice for Rights Foundation for the purpose of removal of the content which is “uncertified, sexually explicit and vulgar” from the above-stated platforms as the content being streamed is in violation of the provisions of the Indian Penal Code (IPC) and the Information Technology Act.

Further, it has been stated by the petitioners that these online platforms offered vulgar, sexually explicit, pornographic, profane, virulent, religiously forbidden and morally unethical contents to attract more subscribers and generate profit.

The matter is listed for 14-11-2018.

[Source: The Pioneer]

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