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Report No. 135 6.8. Section 81, Mental Health Act, 1987.- Section 81, Mental Health Act, 1987 quoted above,1 is applicable to persons of both the sexes and the prohibition of indignity or cruelty should, of course, take care of harassment of women or torture also. No doubt, serious harassment of a sexual nature.is not specifically focussed upon by section 81. But, then, the Indian Penal Code (particularly after its amendment in 1983), takes sufficient care of serious sexual offences, including seduction committed by the superintendents or other officers in charge of custodial institutions (sections 37CB, 376C and 376D of the Indian penal Code).2 In this position it does not appeal necessary to expand the scope of section 81 of the Mental Health Act, 1987 for the above mentioned purpose. 1. Para. 6.9, supra 2. Chapter 3, supra.    |
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