Report No. 64

The use of Premises for Prostitution:

(a) Brothel keeping-By section 33 of the Sexual Offences Act, 1956:

"It is an offence for a person to keep a brothel, or to manage, or act or assist in the management of a brothel."

By Section 34:

"It is an offence for the lessor or landlord of any premises of his agent to let the whole or part of the premises with the knowledge that it is to be used, in whole or in part, as a brothel, or, where the whole or part of the premises is used as a brothel, to be willfully a party to that use continuing."

And by section 35(1):

"It is an offence for the tenant or occupier, or person in charge, of any premises knowingly to permit the whole or part of the premises to be used as a brothel."