Section 8(1) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(1)On the admission of a woman or a girl into a protective home under the provision of the Act, she shall be examined by the Superintendent who shall record in the Inmate's Register in Form VI(A) in the case of a convicted woman or girl, and in Form VI(B) in the case of an under trial the particulars required to be shown in those registers.
