Section 294(b) in The Indian Penal Code, 1860

Central Government Act

(b) sings, recites or utters any obscene song, ballad or words, in or near any public place, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.]

1. Subs. by Act 36 of 1969, s. 2, for certain words.

2. Subs. by s. 2, ibid., for Exception.

3. Subs. by Act 8 of 1925, s. 2, for the original s. 293.

4. Subs. by Act 3 of 1895, s. 3, for the original s. 294.