Information Technology Act, 2000

THE FIRST SCHEDULE : Amendments to the Indian Penal Code

1. After section 29, the following section shall be inserted, namely:- "29 A. Electronic record.- The words "electronic record" shall have the meaning assigned to them in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000".

2. In section 167, for the words "such public servant, charged with the preparation or translation of any document, frames or translates that document", the words "such public servant, charged with the preparation or translation of any document or electronic record, frames, prepares or translates that document or electronic record" shall be substituted.

3. In section 172, for the words "produce a document in a Court of Justice", the words "produce a document or an electronic record in a court of Justice" shall be substituted.

4. In section 173, for the words "to produce a document in a Court of Justice" , the words "to produce a document or electronic record in Court of Justice" shall be substituted.

5. In section 175, for the word "document" at both the places where it occurs, the words "document or electronic record" shall be substituted.

6. In section 192, for the words "makes any false entry in any book or record, or makes any document containing a false statement", the words "makes any false entry in any book or record, or electronic record or makes any document or electronic recording containing a false statement " shall be substituted.

7. In section 204, for the word "document" at both the places where it occurs, the words "document or electronic record" shall be substituted.

8. In section 463, for the words "Whoever makes any false documents or part of a document with intent to cause damage or injury", the words "Whoever makes any false documents or false electronic record or party of a document or electronic record, with intent to cause damage or injury" shall be substituted.

9. In section 464,-

(a) for the portion beginning with the words "A person is said to make a false document" and ending with the words "by reason of deception practiced upon him, he does not know the contents of the documents or the nature of the alteration", the following shall be substituted, namely:-

(a) makes, sign, seals or executes a document or part of a document;

(b) makes or transmits any electronic record or part of any electronic record;

(c) affixes any digital signature on any electronic record;

(d) makes any mark denoting the execution of a document or the authenticity of the digital signature, with the intention of causing it to be believed that such document or part of document, electronic record or digital signature was made, signed, sealed, executed, transmitted or affixed by or by the authority or a person by whom or by whose authority he knows that it was not made, signed, sealed, executed or affixed; or

Secondly- who, without lawful authority, dishonestly or fraudulently, by cancellation or otherwise, alters a document or an electronic record in any material part thereof, after it has been made, executed or affixed with digital signature either by himself or by any other person, whether such person be living or dead at the time of such alteration; or

Thirdly:- Who dishonestly or fraudulently causes any person, sign, seal, execute or alter a document or an electronic record or to affix his digital signature on any electronic record knowing that such person by reason of unsoundness of mind or intoxication cannot, or that by reason of deception practiced upon him, he does not know the contents of the document or electronic record or the nature of the alteration".

(b) after Explanation 2, the following Explanation shall be inserted at the end, namely:-

‘Explanation 3.- For the purposes of this section, the expression "affixing digital signature’ shall have the meaning assigned to it in clause (d) of sub-section (1) of section 2 of the Information Technology Act, 2000.

10. In section 466,-

(a) for the words "Whoever forges a document", the words "Whoever forges a document or an electronic record" shall be substituted.

(b) the following Explanation shall be inserted at the end, namely:-

Explanation- For the purposes of this section, "register" includes any list, data or record of nay entries maintained in the electronic for as defined in clause ( r) of sub-section (1) of section2 of the Information Technology Act, 2000.

11. In section 468, for the words "document forged" , the words "document or electronic record forged" shall be substituted.

12. In section 469, for the words "intending that the document forged", the words "intending that the document or electronic record forge" shall be substituted.

13. In section 470, for the word "document" in both the places where it occurs, the words "document or electronic record" shall be substituted.

14. In section 471, for the word "document" whenever it occurs, the words "document or electronic record" shall be substituted

15. In section 474, for the portion beginning with the words "Whoever has in his possession any document" and ending with the words " if the document is one of the description mentioned in section 466 of this Code" the following shall be substitute, namely:-

"Whoever has in his possession any document or electronic record, knowing the same to be forged and intending that the same shall fraudulently or dishonestly be used as a genuine, shall, if the document or electronic record is one of the description mentioned in section 466 of this Code."

16. In section 476, for the words " any document", the words "any document or electronic record" shall be substituted.

17. In section 477a, for the words "book, paper, writing" at both the places where they occur, the words "book, electronic record, paper, writing " shall be substituted.

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