19. Young girls exposed to risk of seduction etc. or cruelly treated.
- If it appears to a court on the complaint of any person that a girl under the age of sixteen years or that such girl with the knowledge of her parent or guardian is exposed to the risk of seduction or prostitution or leading a life of prostitution, the court may direct the parent or guardian to enter into a recognizance to exercise due care and supervision in respect of such girl.
