Indian Penal Code, 1860

[376C. Intercourse by superintendent of jail, remand home, etc

Whoever, being the superintendent or manager of a jail, remand home or other place of custody established by or under any law for the time being in force or of a woman's or children's institution takes advantage of his official position and induces or seduces any female inmate of such jail, remand home, place or institution to have sexual intercourse with him, such sexual intercourse not amounting to the offence of rape, shall be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine.

Explanation 1- "Superintendent" in relation to jail, remand home or other place of custody or a women’s or- children's institution includes a person holding any other office in such jail, remand home, place or institution by virtue of which he can exercise any authority or control over its inmates.

Explanation 2- The expression "women's or children's institution" shall have the same meaning as in Explanation 2 to sub-section (2) of section 376.]