Report No. 64
5.22. Section 6(1) and section 6(2).-
Section 6(1) punishes any person who detains any woman or girl, whether with or without her consent-
(a) in any brothel, or
(b) in or upon any premises with intent that she may have sexual intercourse with any man other than her lawful husband.
The offender is punishable, on first conviction, with rigorous imprisonment for a term of not less than one year and not more than two years, and also with fine which may extend to turd-thousand rupees. It needs no change. Under sub-section (2), on a second or subsequent conviction for an offence under this section, a person shall be punishable with rigorous imprisonment for a term of not less than two years and not more than five years, and also with fine which may extend to two thousand rupees. It needs no change.
Back
