Report No. 64
5.47. Section 10(2) to be amended.-
Section 10(2) of the Suppression of Immoral Traffic Act provides for detention in a protective home1 in respect of persons convicted under sections 7 and 8. In place thereof, we propose that detention in a corrective institution should be provided for2 since we are of the view that for the offences referred to in section 10(2), the proper institution is a corrective institution where such persons are not released on probation etc. We recommend the insertion of section 10A for the purpose.
1. Para. 5.29, supra.
2. See para. 5.50, infra, (proposed new section 19A.).
Back
