Immoral Traffic (Prevention) Act, 1956

[Act No. 104 of 1956 dated 30th. December, 1956 ]l

Contents
Sections	Particulars
1	Short title, extent and commencement
2	Definitions
2A	Rule of construction regarding enactments not extending to Jammu and Kashmir
3	Punishment for keeping a brothel or allowing premises to be used as a brothel
4	Punishment for living on the earnings of prostitution
5	Procuring, inducing or taking 23[person] for the sake of prostitution
6	Detaining a person in premises where prostitution is carried on
7	Prostitution in or in the vicinity of public places
8	Seducing or soliciting for purpose of Prostitution
9	Seduction of a poison in custody
10	Release on probation of good conduct or after due admonition
10A	Detention in a corrective institution
11	Notification of address of previously convicted offenders
12	Security for good behavior from habitual offenders
13	Special police officer and advisory body
14	Offences to be cognizable
15	Search without warrant
16	Rescue of person
17	Intermediate custody of persons removed under section 15 or rescued under section 16
17A	Conditions to be observed before placing persons rescued under section 16 to parents or guardians
18	Closure of brothels and eviction of offenders from the premise
19	Application for being kept in a protective home or provided care and protection by court
20	Removal of prostitute from any place
21	Protective homes
21A	Production of records
22	Trials
22A	Power to establish Special Courts
22AA	Power of Central Government to establish special courts
22B	Power of court to try cases summarily
23	Power to make rules
24	Act not to be in derogation of certain other Acts
25	Repeal and savings
	The Schedule
	Footnotes

An Act to provide in pursuance of the International Convention signed at New York on the 9th day of May, 1950, for [the prevention of immoral traffic].

Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:

Comment: It would, therefore, be meaningful if rehabilitation programmes are launched and implementation machinery is set not only to eradicate the fertile source of prostitution but also for successful rehabilitation of the fallen women who are the victims of circumstances to regain their lost respect to the dignity of person to sustain equality of status, economic and their social empowerment. Gaurav Jain, Petitioner v. Union of India AIR 1997 SUPREME COURT 3021