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State of Punjab - Section

Section 44 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960

44. Punishment for breach of rules [Section 23(1)].

- Any person who commits a breach of rule 7 or 34 of these rules, shall, on conviction by a Magistrate, be punishable with fine which may extend to two hundred and fifty rupees.Form I[See rule 4]Form of undertaking
In the Court of the Magistrate
I _________________________ of ______________ do hereby declare that I am willing to take charge of ______________________ aged __________________ under the orders of the Court, subject to the following terms and conditions :-
(i)I shall do my best for the welfare of the girl as long as she remains in my charge and shall make proper provision for her maintenance.
(ii)If the girl's conduct is unsatisfactory, I shall at once inform the Court.
(iii)In the event of the girl's illness, she shall have proper medical attention in the nearest hospital.
(iv)The girl shall be free to follow the observance of her own religion.
(v)I undertake to produce her before the Court when so required.
Form II[See rule 5]Warrant of commitment to a protective homeIn the Court of ___________________________________________________To the Superintendent of the protective home at ___________________________Whereas _______________________particulars of whom are furnished below has been ordered by me to be detained in a protective home for a period_________ _________________of from __________ to _____________________ under sub-section (2) of Section 10/sub-section (2) of Section 17/Sub-section (2) of Section 19 of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956).This is to authorise and require you the said Superintendent to receive the said ___________________________________________ into your custody together with this warrant and there to detain her for the period referred to above in accordance with the Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960, and to return this warrant with an endorsement certifying the manner of its execution.Particulars