Report No. 64

5.6. Character of circumstances giving rise to presumption.-

It would be useful to refer to clause (a) of sub-section (2) to illustrate the character of circumstances from which the presumption under that sub-section can be drawn. Clause (a) provides that where a person is proved to be living with, or to be habitually in the company of, a prostitute, he shall be presumed to be knowingly living on the earnings of prostitution within the meaning of sub-section (1). It will thus be clear that mere proof of the fact that a person lives with, or is habitually in the company of, a prostitute raises the statutory rebuttable presumption that he is doing so knowingly to live on the earnings of prostitution,