Report No. 64
Schedule
Magistrates Competent to Exercise The Powers Under Various Sections of The Act.
Explanatory Note: (1) In regard to offences under the Act, the entries in the second column against a section, the number of which is given in the first column, are not intended as the definition of the offence in the Act, but merely as an indication of the substance of the section.
(2) In this Schedule, (i) the expression "Magistrate of the first class" includes Metropolitan Magistrates, but not Executive Magistrates; (ii) the expression "District Magistrate" includes Chief Metropolitan Magistrates.
Magistrates competent to exercise various powers |
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Section |
Gist of the section |
|
| 7(1) | Prostitution in or in the vicinity of public place to be notified. | District Magistrate. |
| 11(4) | Trial for breach of the requirement to notify address by a previously convicted offender. | Magistrate of the first class |
| 12(4) | Security for good behaviour from habitual offenders. | Magistrate of the first class. |
| 15(5) | Search without warrant | Magistrate of the first class, District Magistrate or Sub-Divisional Magistrate. |
| 16 | Rescue of girl | Magistrate of the first class, District Magistrate or Sub-Divisional Magistrate. |
| 17 | Intermediate custody of girls removed under section 15 or rescued under section 16. | Magistrate of the first class, District Magistrate or Sub-divisional Magistrate. |
| 18(1) & (4) | Closure of brothels and eviction of offenders from premises. | District Magistrate or Sub-Divisional Magistrate. |
| 19 | Application for being kept in a protective home. | Magistrate of the first class, District Magistrate or Sub-Divisional Magistrate. |
| 20(1) & (3) | Removal of prostitutes from any place | District Magistrate or Sub-Divisional Magistrate or any Executive Magistrate specially empowered by the State Government. |
| 22 | Trials | Magistrate of the first class. |
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