Report No. 64
6.5. Extension of provisions as to rescue to women above the age of adult women-Sections 15(4) and 16.-
We now come to a question which, though procedural, is of importance in connection with the effective implementation of the policy of the Act which is the creation of a legislative set up towards achieving social welfare in this particular field. The question concerns the rescue of those women who are made to carry on prostitution and who have completed the age of 21 years. The Act makes a beneficial provision for the rescue of "girls"-i.e., females under the age of 21 years but it is silent as to the rescue of women above the age of 21 years who are made to carry on prostitution.
It may be noted that the Act defines a "woman" as denoting1 a female who has completed the age of 21 years, and a "girl" 2 as denoting female who has not completed the age of 21 years. In our discussion of the present question we shall use the expression "women" as denoting only adult women, i.e., females who have completed the age of 21 years.
1. Section 2(j).
2. Section 2(b).
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