Report No. 64

5.17. Section 4(2)-how to be revised.-

In the light of the above discussion, we recommend that section 4(2) should be revised as follows:-

"(2) Where any person over the age of eighteen years is proved-

(a) to be living with, or to be habitually in the company of, a prostitute; or

(b) to have exercised control, direction or influence over the movements of a prostitute in such a manner as to show that such person is aiding, abetting or compelling her prostitution; or

(c) to be acting as a tout or pimp on behalf of a prostitute, it shall be presumed, until the contrary is proved, that such person is knowingly living on the earnings of prostitution of another person within the meaning of sub-section (1)."

(Proviso omitted)