Report No. 64

5.12. Recommendation to delete the proviso to section 4(2).-

We have carefully considered the pros and cons of this problem, and we are satisfied that the acceptance of the suggestion1 would, in a sense, lead to its extension to all persons staying with a prostitute who are below 21, and that would, in effect, amount to a substantial amendment of section 4(1). In our opinion, the adoption of such a course would not be either expedient or justified. Our recommendation, therefore, is that the proviso to section 4(2) should be deleted.

1. Para. 5.11, supra.