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Report No. 64

Chapter 5

Offences

5.1. Section 3(1).-

Having dealt with the definitions contained in the Act, we now proceed to take up the offences. Section 3(1) punishes the act of keeping or managing a brothel, or acting or assisting in the keeping or management of a brothel. The punishment for the offence is as follows:-

(a) on first conviction-rigorous imprisonment for a term of not less than one year and not more than three years, and fine which, may extend to two thousand rupees;

(b) on second or subsequent conviction-rigorous imprisonment for not less than two years and not more than five years, and also fine which may extend to two thousand rupees.

The section needs no change.



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




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