| Contents |
| Chapter 1 |
Introduction |
| 1.1 |
Scope and genesis of the Report |
| 2. |
Scope of the revision |
| 3. |
Evil of prostitution |
| 4,5. |
Constitutional provision |
| 6. |
Rome |
| 7. |
Attempts to stop prostitution not successful |
| Chapter 2 |
Historical Background |
| 2.1. |
Brief history of the Act |
| 2. |
Early efforts at regulation |
| 3. |
Developments in the latter half of 19th century |
| 4. |
Local legislation since 1923 |
| 5. |
Prostitution in ancient civilisations |
| 6. |
First rescue home |
| Chapter 3 |
Scope of The Act |
| 3.1. |
Scope of the Act-three broad categories of offences |
| 2. |
Reasons for narrow scope of the Act |
| 3. |
Abolition not practicable |
| 4. |
Question of total prohibition |
| 5. |
Two views as to drawing the line |
| 6,7. |
Wider view not recommended |
| 8. |
Views expressed on the subject of morality and law |
| 9. |
Report of earlier Committee in India |
| 10. |
Profession of call-girls |
| 11. |
Amendment regarding call-girls not recommended |
| 12. |
Call-girl establishments |
| 13. |
Position in some other countries |
| 14,15. |
Statutes in some States in the U.S.A |
| 16. |
Effective enforcement not practicable |
| 17. |
Prostitution a social problem |
| Chapter 3A |
Comparative Position |
| 3A.1 |
Comparative Position |
| 2. |
Repressive measures why hampered |
| 3. |
Appendix |
| Chapter 4 |
Definitions |
| 4.1. |
Sections of the Act considered |
| 2. |
Section 2 |
| 3. |
Position at common law |
| 4. |
Recommendation regarding 'brothel' |
| 5. |
Recommendation to amend definition of 'brothel' |
| 6. |
Question of presumption to be drawn from common agency considered |
| 7. |
Recommendation to insert definition of 'corrective institution' |
| 8. |
Revised definition |
| 9. |
Section 2(c)-"Magistrate" |
| 10. |
Suggestion to delete not accepted - Powers of Magistrates enumerated |
| 11. |
Recommendation as to various powers in view of separation |
| 12. |
Definition of Magistrate to be revised, and schedule of powers to be inserted |
| 13,14. |
Recommendation as to section 2(c) |
| 15. |
Section 2(e)-'prostitute' |
| 16. |
Suggestion to add "indiscriminate lewdness" in the definition of prostitute |
| 17. |
Recommendation to delete section 2(e) |
| 18. |
Section 2(f)-'prostitution' |
| 19. |
Change needed in definition of 'prostitution' |
| 20. |
Suggestion to substitute "indiscriminate lewdness" not accepted |
| 21. |
Position in the U.S.A. as to "lewdness" |
| 22. |
Payment need not be immediate |
| 23. |
Indulgence of the male |
| 24. |
Person hiring prostitute whether to be punished |
| 25. |
Definition of "prostitute" to be linked up with definition of "prostitution" |
| 26. |
Recommendation to revise section 2(f) |
| 27. |
Section 2-new definition of 'purposes of prostitution-suggestion considered but not accepted |
| 28. |
Change not recommended |
| 29,30. |
Section 2(g)-"protective home"-Recommendation to amend |
| 31,32. |
Section 2(g)-"protective home"-Recommendation to amend |
| 33. |
Recommendation |
| 34. |
Exclusion of 'corrective institution from the definition of protective home |
| 35. |
Section1 (h)-"Public place"-No change recommended |
| 36. |
Section1 (i) |
| Chapter 5 |
Offences |
| 5.1. |
Section 3(1) |
| 2. |
Section 3(2) |
| 3. |
Section 3(3) |
| 4. |
Section 4-Analysis |
| 5. |
Section 4(2), proviso |
| 6. |
Character of circumstances giving rise to presumption |
| 7. |
Essential link between sub-section (1) and sub-section (2) |
| 8,9. |
Proviso to section 4(2) superfluous |
| 10. |
Possible arguments considered |
| 11. |
Question of increase in the age under section 4(2), proviso |
| 12. |
Recommendation to delete the proviso to section 4(2) |
| 13. |
Recommendation to amend section 4(2), main paragraph |
| 14. |
Section 4(2)(b) |
| 15,16. |
Section 4(2)(c) |
| 17. |
Section 4(2)-how to be revised |
| 18. |
Section 5(1) and section 5(2) |
| 19. |
Section 5(3) |
| 20. |
Section 5-Suggestion to add 'purchase or sale of girls' |
| 21. |
Recommendation to amend sections 372, 373, Penal Code |
| 22. |
Section 6(1) and section 6(2) |
| 23. |
Section 6(3) |
| 24. |
Section 6(4) |
| 25. |
Section 7(1) - Verbal change recommended |
| 26. |
Suggestion regarding court to consider probation considered |
| 27. |
Change recommended |
| 28. |
Amendment of section 10 recommended |
| 29. |
Section 7(2) |
| 30. |
Suggestion considered |
| 31. |
Section 7(2)-Another suggestion considered |
| 32. |
Section 8 |
| 33. |
Section 8-Definition of "solicit" not favoured |
| 34. |
Section 8-Punishment |
| 35. |
Amendment of section 10 |
| 36. |
Section 9-Amendment recommended |
| 37. |
Recommendation to amend section 9(1) |
| 38. |
Section 10 |
| 39. |
Section 10-Analysis |
| 40. |
Suggestion for revising section 10 considered |
| 41. |
Distinction between "protective home" and "corrective" institution |
| 42. |
Connected provisions of Probation Act |
| 43. |
Amendment of section 10(1) to exclude probation for certain offences |
| 44. |
Section 10(1), Suppression Act to be amended and section 18, Probation Act, also to be amended |
| 45. |
Reference to new Code to be substituted |
| 46. |
Points summarised |
| 47. |
Section 10(2) to be amended |
| 48. |
Section 10(3) to be widened |
| 49. |
Reasons to be recorded for not granting probation-section 10 to be amended |
| 50. |
Recommendation as to section 10 and to insert section 10A |
| 51. |
Section 11 |
| 52. |
Section 12 |
| 53. |
Abuse of authority by police officer-whether provision needed-sections 17A and 17B (New) |
| 54. |
Recommendation to insert new section |
| 55. |
Delay in the production of girls |
| 56. |
Offences of wrongful confinement discussed |
| 57. |
Effect of illegal confinement-General principle |
| 58. |
Two devices considered |
| 59. |
Recommendation to insert section 17B |
| Chapter 6 |
Procedural Provisions (Sections 13-22) |
| 6.1,2 |
Introduction |
| 3. |
Section 13-change not suggested |
| 4. |
Section 14 |
| 5. |
Extension of provisions as to rescue to women above the age of adult women-Sections 15(4) and 16 |
| 6. |
Relevant provisions summarised |
| 7. |
Deficiency of the law in regard to rescue of woman under section 15 |
| 8. |
Same comment on section 16 |
| 10. |
Institution to which rescued women should be sent |
| 11. |
Amendments needed in sections 15(4), 16, 17 and 23(2) |
| 12. |
Power under section 15-no cliange |
| 13. |
Section 15(2)-Need for appointing women police officers |
| 14,15,16. |
Section 16 |
| 17,18. |
Section 16(1)-Suggestion to authorise persons empowered by the State Government |
| 19. |
Recommendation |
| 20. |
Suggestion for verbal changes in section 16(1) regarding the phrase "in a brothel" |
| 21. |
Section 17(1)-Amendment recommended |
| 22. |
Recommendation to amend section 17(1) by adding a proviso |
| 23. |
Suggestion regarding section 17(2) |
| 24. |
Recommendation |
| 25. |
Redrafts of certain sections |
|
Revised section 17(1), 17(2), 17(2A) to 17(2E) and section 17(4) |
| 26. |
Sections 17A and 17B (new) |
| 27. |
Section 18 |
| 28. |
Suggestion to repeal section 18 not accepted |
| 29. |
Section 19 |
| 30. |
Section 19(1)-Suggestion accepted |
| 31. |
Recommendation |
| 32. |
Section 19(1A)-Recommendation regarding interim custody |
| 33. |
Section 19(2)-Suggestion for inquiry accepted |
| 34. |
Recommendation to amend section 19(2) |
| 35. |
Section 20-Removal of prostitutes |
| 36. |
Validity of section 20 upheld |
| 37. |
Suggestion for repeal considered |
| 38. |
Suggestion not accepted |
| 39. |
Section 21-Preventive Homes |
| 40. |
Recommendation to add corrective institution |
| 41,42. |
Section 21 (9A)-Suggestion for power to transfer inmates accepted |
| 43. |
Recommendation to add sub-section (9A) in section 21 |
| 44. |
Section 22-Trials |
| 45,46. |
Section 22-Amendment recommended |
| Chapter 7 |
Miscellaneous |
| 7.1 |
Section 23(1) |
| 2. |
Section 23(2)(b)-Change recommended |
| 3,4. |
Section 23(2)(c) and 23(2)(f) |
| 5. |
Section 23(2)-Rules as to corrective institutions-Addition of |
| 6. |
Section 23(2)(c)-change recommended |
| 7. |
Section 23(2)(g) |
| 8,9. |
Section 24 |
| Schedule |
Magistrates Competent to Exercise The Powers Under Various Sections of The Act |
|
Explanatory Note |
| Chapter 8 |
Implementation of The Act-Some Important Points |
| 8.1. |
Introductory |
| 2. |
Need for well-managed institution |
| 3. |
Need for adequate women police officers |
| 4. |
Proper up-bringing |
| Chapter 9 |
Summary of Recommendations |
| I. |
The Suppression of Immoral Traffic in Women and Girls Act, 1956-Amendment |
| II. |
The Suppression of Immoral Traffic in Women and Girls Act, 1956 |
| III. |
Indian Penal Code, 1860 |
| IV. |
Probation of Offenders Act, 1958 |
| Appendix |
Comparative Position as to Prostitution in other Countries |
|
Comparative Position as to Prostitution in other Countries |
|
The use of Premises for Prostitution |
|
Tenant permitting premises to be used for prostitution |
|
A woman exercising control over a prostitute |
|
Loitering or Soliciting in Public Places |
|
Hungary-In Hungary, registration of prostitutes was abolished in June, 1950 |
|
"Section 230.00-Prostitution |
|
"S. 207.12-Prostitution and related offences |
| Appendix 2 |
List of Sections Containing The Expression Woman or Girl or both the Expressions |
