Young Persons (Harmful Publications) Act, 1956

(Act no. 93 of 1956) [28th December 1956]

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
3	Penalty for sale, etc., of harmful locations
4	Power of Government to declare harmful publications forfeited
5	Appeal High Court against order of forfeiture
6	Power to seize and destroy harmful publications
7	Offences under this Act to be cognizable

An Act to prevent the dissemination of certain publications harmful to young persons.

Be it enacted by Parliament in the Seventh Year of Republic of India as ' follows:-