Constitution of India, 1949
23. Prohibition of traffic in human beings and
forced labor.-
(1) Traffic in human beings and begar and
other similar forms of forced labor are prohibited and any contravention of
this provision shall be an offence punishable in accordance with law.
(2) Nothing in this article shall prevent the
State from imposing compulsory service for public purpose, and in imposing such
service the State shall not make any discrimination on grounds only of
religion, race, caste or class or any of them.