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Report No. 64

8.4. Proper up-bringing.-

Thirdly, it is well-known that many inmates of brothels have children who are brought up in the surroundings in which their mothers live. These children are, therefore, bound to imbibe the undesirable atmosphere of the brothels. This aspect requires paramount and immediate attention. It illustrates how, apart from legislation, other efforts are necessary to prevent the evil of prostitution from assuming a larger dimension.

The law can deal with serious and blatant manifestations of immorality. But the problem is not only a legal one. We may point out that there are institutions relating to children, and suitable use should be made of these institutions. If there is any lacuna in the relevant legislation, the matter should be dealt with suitably, by amending the relevant legislation. But, besides legislative action, it is desirable that measures should be taken to protect impressionable girls from imbibing such atmosphere. The enlisting of the co-operation of voluntary agencies is eminently desirable, in this regard.



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




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