Section 17 in The Public Prostitutes Registration Rules, 1977
17. Power of Minister-in-charge of Municipalities to prohibit public prostitute from visiting any specified locality during certain hours and subject to conditions prescribed.
- The Minister-in-charge of Municipalities may, by notification published within the limits of the place to which these rules apply, prohibit public prostitutes from visiting any specified locality within such place, except during such hours and subject to such conditions as he may think fit to prescribe.
