Section 7 in The Public Prostitutes Registration Rules, 1977
7. Registration.
- (i) On receipt of application made to him under rule-6, the officer concerned shall, unless he considers it expedient on grounds of public policy to disallow it, cause necessary particulars to be entered in the register prepared in his office under rule 5, and a certificate of registration to be prepared under his signature in the form prescribed in Schedule B of these rules and issued to the applicant.(ii)The certificate issued under this rules shall be a presumptive proof of its holder being a person registered under these rules.
