Report No. 64
4.27. Section 2-new definition of 'purposes of prostitution-suggestion considered but not accepted.-
It has been suggested1 that a new definition of the expression "purposes of prostitution", should be inserted as follows:-
"Purposes of prostitution" includes activities and circumstances in furtherance of or ancillary to prostitution.
The reason given in support of the suggestion is that ordinarily, police officers investigating a case find only circumstantial evidence, and cannot establish either that a woman is a 'prostitute' as defined at present in the Act, or that an act of "prostitution" has been committed. The Act, it is stated, has used the expression "purposes of prostitution", in several places. If the expression is explained so as to cover such circumstantial evidence which implicates the accused, then it would help to establish cases against third parties.
1. Suggestion of the Central Bureau of Correctional Services.
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