Report No. 146
Chapter 4
Recommendation
4.1. Recommendation to insert section 373A in the Indian Penal Code.-
In the light of the discussion in the preceding Chapters, we recommend the insertion, after section 373 of the Indian Penal Code, of a new section on the following lines:-
"373A. Selling woman or minor, etc.-(1) Whoever, in a case not falling under section 372 or section 373-
(a) sells, lets to hire or otherwise disposes of, for consideration, any person under the age of eighteen years, or any woman of any age, or-
(b) buys, hires or otherwise obtains for consideration the possession of any such person or any woman, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
(2) The provisions of this section apply in relation to a person of unsound mind, as they apply in relation to a person under the age of eighteen years.
Explanation: Nothing in this section shall apply in relation to the hiring of the services of any person."
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