Report No. 64
Tenant permitting premises to be used for prostitution:
By section 36 of the Sexual Offences Act, 1956:
"It is an offence for the tenant or occupier of any premises knowingly to permit the whole or part of the premises to be used for the purpose of habitual prostitution."
Living on the Earnings of Prostitution:
By section 30 of the Sexual Offences Act, 1956:
"(1) It is an offence for a man knowingly to live wholly or in part on the earnings of prostitution.
(2) For the purposes of this section a man who lives with or is habitually in the company of a prostitute, or who exercises control, direction or influence over a prostitute's movements in a way which shows he is aiding, abetting or compelling her prostitution with others, shall be presumed to be knowingly living on the earnings of prostitution, unless he proves the contrary."
By section 4 of the Street Offences Act, 1959, the maximum penalty for this offence was increased from two to seven years.
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