| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 16 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Affecting The Human Body | - | Parliament of India |
Whoever sells, lets to hire, or otherwise disposes of any 1[person under the age of eighteen years with intent that such person shall at any age be employed or used for the purpose of prostitution or illicit intercourse with any person or for any unlawful and immoral purpose, or knowing it to be likely that such person will at any age be] employed or used for
any such purpose, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
_____________________________
1. Subs. by Act 18 of 1924, s. 2, for certain words.
2. Added by Act 18 of 1924, s. 3
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Selling or letting to hire a minor for purposes of prostitution, etc. | Imprisonment for 10 years and fine. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Court of Session. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
