Section 444 in Uttar Pradesh Municipal Corporation Act, 1959
444. Loitering and soliciting for immoral purpose.
- Whoever, in a street or public place within the limits of the City loiters for the purpose of prostitution or importunes a person to the commission of sexual immorality, shall be liable on conviction to a fine which may extend to fifty rupees:Provided that no court shall take cognizance of an offence under this section except on the complaint of the person importuned or on the complaint of a Corporation or a police officer not below the rank of a sub-inspector respectively authorized in this behalf in writing by the Corporation and the District Magistrate.
