Editors Guild of India urges Chief Minister of Kerala to withdraw disturbing amendment to Kerala Police Act 118 A immediately, which provides for up to three years of punishment for publication of material with an intention to intimidate, insult, or defame any person through social media.

Although Government has placed the amendment on hold until discussed by the state assembly and has given an assurance to Kerala High Court that the state police will no take any adverse actions, but the ordinance is still in force and has the potential for grave misuse and should be withdrawn forthwith.

The amendment to the Kerala Police Act would deeply hurt the cause of free speech and freedom of press as it gives unbridled powers to the police to target political opposition and the press in the name of monitoring content on social media.

Editor Guil reiterates immediate withdrawal of this section 118 A of the Police Act.


Editors Guild of India

[Press Release dt. 24-11-2020]

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