Report No. 64
4.23. Indulgence of the male.-
As regards indulgence of a male in prostitution,1 the question of punishing it raises controversial questions as to what ought to be scope of the Act. In our view, it would not be correct to add such indulgence as a branch of 'prostitution'. The question whether the acquiescence of the male in the prostitution should be punished could, if desirable, be separately considered. But such conduct on the part of the male cannot be clubbed with "prostitution", and notwithstanding any evidentiary difficulties that may arise, it would not be appropriate to do so.
1. Para. 4.18, supra.
Back
