WHEREAS Parliament has enacted the Abolition of Whipping Act,1995, for the purpose of the abolition of whipping as a punishment;

AND WHEREAS it is expedient to provide for the abolition of whipping as a punishment in the State of Bombay and for that purpose to repeal the Bombay (Emergency Powers) Whipping Act,1947 and further to amend and Bombay Prevention of Prostitution Act, 1923 and also the Prisons Act 1894 in the areas in the State to which it extends but excluding the Saurashtra area; It is hereby enacted in the Eighth Year of the Republic of India as follows:-

1. Short title- This Act may be called the Bombay Abolition of Whipping Act, 1957.


2. Repeal of Bom. XXVII of 1947 - The Bombay (Emergency Powers) Whipping Act, 1947 is hereby repealed.

¹3.  [ * * * * ]

1. Section 3 deleted by Mah. Act No. XXII of 1991, Second Schedule.

4 . Amendment of sections 46,47,50 and 51 and deletion of Section 53 of Act IX of 1894- In the Prisons Act,1894-

(1) in section 46-

clause (12) shall be deleted; and in the proviso thereto, the words “or to whipping”  shall be deleted;

(2) in section 47, in sub-section (1), clause (4) shall be deleted;

(3) in section 50, in sub-section (1) the words “or of whipping”, shall be deleted;

(4) in section 51, in sub-section(2) the words beginning with the words “and, in the case of offences” and ending with the words “reasons therefore” shall be deleted;

(5) section 53 shall be deleted.

* For Statement of Objects and Reasons, see 1957 B.G.G., Part V, Pg. 144.