Report No. 64

5.15. Section 4(2)(c).-

As to section 4(2)(c), it has been suggested1 that the words "on behalf of a prostitute" should be replaced by the words "for purposes of prostitution", and the sub-clause may be revised to read-

"to be acting as a tout or pimp for purposes of prostitution".

1. Suggestion of the Central Bureau of Correctional Services.

5.16. The reason given to support the suggestion is that it is not necessary to relate a tout or pimp to one particular prostitute. He may be acting for a large number of them, and his activities may often take the shape of maintaining registers, or offering membership of certain type of clubs, and other activities for the purposes of prostitution. We are, however, of the view that the suggested amendment is unnecessary, because the word "prostitute" is not, in our opinion, confined to the singular.