Report No. 64
5.31. Section 7(2)-Another suggestion considered.-
As regards section 7(2)(c), the following re-draft has been suggested1:-
"(c) may be used for the purposes of prostitution."2
It has been stated that the proposed change is necessary, as it may be difficult to prove actual prostitution within the very premises. A place used for operating a call-girl system should (it is stated) also be brought within the scope of this Act. The suggested change however, becomes unnecessary, in view of the wide definition of "prostitution", which is separately recommended by us.
1. Suggestion of the Central Bureau of Correctional Services.
2. See discussion as to section 2(f)-"prostitution".
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