Report No. 64
6.25. Redrafts of certain sections.-
In the light of the above discussion, we give below redrafts of sections 15(4), 15(5), 16(1), 16(2), 17(1), 17(2), 17(2A) to 17(2E) and section 17(4).
Revised sections 15(4), 15(5), 16(1), 16(2)
"15(4). The special police officer entering any premises under sub-section (1) shall be entitled to remove therefrom-
(a) any girl if, in his opinion, she is under the age of twenty-one years and is carrying on or is being made to carry on prostitution or attempts are being made to make her carry on prostitution, or
(b) any woman, if, in his opinion, she is being made to carry on prostitution or attempts are being made to make her carry on prostitution.1
15(5). The special police officer, after removing the woman or girl under sub-section (4), shall forthwith produce her before the appropriate magistrate.
16(1). Where a magistrate has reason to believe from information received from the police or from any other person authorised by the State Government in this behalf or otherwise2, that-
(a) a girl apparently under the age of twenty-one years, is living, or is carrying on, or is being made to carry on prostitution, in a brothel, or
(b) a woman is being made to carry on prostitution in a brothel3 he may direct the special police officer to enter such brothel, and to remove therefrom such woman or girl and produce her before.
"16(2). The special police officer, after removing the woman or girl, shall forthwith produce her before the magistrate issuing the order."
1. See para. 6.11, supra.
2. See para. 6.19, supra.
3. See para. 6.11, supra.
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