Report No. 64

The Suppression of Immoral Traffic in Women and Girls Act, 1956

Chapter 1

Introduction

1.1. Scope and genesis of the Report.-

This Report deals with the Suppression of Immoral Traffic in Women and Girls Act, 1956. This Act will hereafter be referred to as "the Act". The Commission has taken up the subject, in view of the importance of the Act as a measure of preventing the exploitation of women and girls for immoral purposes.1 The Commission thought that the social importance of the Act justified its consideration. It may also be mentioned that a Committee2 was appointed to suggest amendments in the Act some time ago by the Government of India. We shall give our comments on the proposals of the Committee3 at the appropriate place.

1. See para. 1.4, infra.

2. Para. 3.9, infra.

3. It will be referred to as "the Committee".