Report No. 64

5.39. Section 10-Analysis.- On analysis it will be found that section 10 contains two types of provisions1 applicable to the various offences:

(1) Probation;

(2) Detention in a protective home.

The provisions are spread over a number of sub-sections. The manner in which the section is drafted, does not already bring out the effect of the section on each type of offence. The following analysis has, therefore, been prepared to facilitate a clear understanding:-

Section 3(1)	No probation-
Keeping a brothel	section 10(3)
Section 3(2)	Probation
Allowing premises to be used as a brothel	section 10(1)(a)
Section 4	Probation
Living on the earnings of prostitution	section 10(1)(a)
Section 5	Probation
Procuring, inducing or taking woman or girl for prostitution	section 10(1)(a)
Section 6	No probation
Detaining a woman or girl in premises where prostitution is carried on	section 10(1)(2)
Section 7	Probation
Prostitution on or in vicinity of public place	section 10(1)(a) Admonition section 10(1)(b)
Section 8	Probation
Seducing or soliciting for purpose of prostitution	Section 10(1)(a) Admonition section 10(1)(b)
Section 9	No probation
Seducing of woman or girl in custody (for prostitution)	No probation section 10(3).

1. Para. 5.38, supra.