- Whoever having the actual charge of or control over a girl under the age of eighteen years causes or encourages the seduction (which shall include inducement to indulge in immoral behaviour or prostitution) of that girl or causes or encourages any one other than her husband to have sexual intercourse with her, shall, on conviction, be punishable with imprisonment of either description for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.Explanation - For the purposes of this section, a person shall be deemed to have caused or encouraged the seduction of a girl or to have induced her to behave immorally if he has allowed the girl to live with or enter or continue in the employment of any prostitute or a person of immoral character.
