Indian Penal Code (IPC)

 

Section 373. Buying minor for purposes of prostitution, etc.

 

Whoever buys, hires or otherwise obtains possession 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, of knowing it to be likely that such person will at any age be] employed or used for any 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.

 

²[Explanation I

 

Any prostitute or any person keeping or manag­ing a brothel, who buys, hires or otherwise obtains possession of a female under the age of eighteen years shall, until the con­trary is proved, be presumed to have obtained possession of such female with the intent that she shall be used for the purpose of prostitution.

 

Explanation II

 

“Illicit intercourse” has the same meaning as in section 372.]

 

CLASSIFICATION OF OFFENCE

 

Punishment—Imprisonment for 10 years and fine—Cognizable—Non-bailable—Triable by Court of Session—Non-compoundable.

 

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1. Subs. by Act 18 of 1924, sec. 2, for certain words.

 

2. Ins. by Act 18 of 1924, sec. 4.

 

 

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Indian Penal Code (IPC)

 

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