Section 372 in The Jammu and Kashmir State Ranbir Penal Code, 1989
372. Selling person for purposes of prostitution, etc.
- Whoever, sells, lets to hire, or otherwise disposes of any [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] [Words in sections 372 and 373 substituted by Notification No. 13-L/83 dated 30th August, 1926, published in the Government Gazette No. 22 of 1983 (Assuj).] employed or used for any such purpose, shall be punished with imprisonment of either description for a term which may extend to ten year, and shall also be liable to fine.[Explanation 1. - When a female under the age of eighteen years is sold, let for hire, or otherwise disposed of to a prostitute or to any person who keeps or manages a brothel, the person so disposing of such female shall, until the contrary is proved, be presumed to have disposed of her with the intent that she shall be used for the purpose of prostitution.] [Substituted by Act III of 1967.][Explanation 2. - For the purposes of this section "illicit intercourse" means sexual intercourse between persons not united by marriage, or by any union or tie which, though not amounting to a marriage, is recognised by the personal law or custom of the community to which they belong, or where they belong to different communities, of both such communities as constituting between them a quasi-marital relation.] [Substituted by Notification No. 13-L/83 published in the Government Gazette dated 29th Bhadon, 1983.]
