Immoral Traffic (Prevention) Act, 1956

20. Removal of prostitute from any place

(1) A magistrate on receiving information that any ²³[person] residing in or frequenting any place within the local limits of his jurisdiction is a prostitute, may record the substance of the information received and issue a notice to such ²³[person] requiring him to appear before the magistrate and show cause why he should not be required to remove himself from the place and be prohibited from re-entering it.

(2) Every notice issued under sub-section (1) shall be accompanied by copy ofthe record aforesaid, and the copy shall be served along with the notice on the ²³[person] against whom the notice is issued.

(3) The magistrate shall, after the service of the notice referred to in sub-section (2), proceed to inquire into the truth of the information received, and after giving the ²³[person] an opportunity of adducing evidence, take such further evidence as he thinks fit; and if upon such inquiry it appears to him that such ²³[person] is a prostitute and that it is necessary in the interests of the general public that such ²³[person] should be required to remove himself there from and be prohibited from re-entering the same, the magistrate shall, by order in writing communicated to the ²³[person] in the manner specified therein, require him after a date (to be specified in the order) which shall not be less than seven days from the date of the order, to remove himself from the place to such place whether within or without the local limits of his jurisdiction, by such route or routes and within such time as may be specified in the order and also prohibit him from re-entering the place without the permission in writing of the magistrate having jurisdiction over such place.

(4) Whoever-

(a) fails to comply with an order issued under this section, within the period specified therein, or whilst an order prohibiting him from re-entering a place without permission is in force, re-enters the place without such permission, or

(b) knowing that any ²³[person] has, under this section, been required to remove himself from the place and has not obtained the requisite permission to re-enter it, harbors or conceals such ²³[person] in the place, shall be punishable with fine which may extend to two hundred rupees and in the case of a continuing offence with an additional fine which may extend to twenty rupees for every day after the first during which he has persisted in the offence.

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