(1)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 or indulge in immoral behaviour or prostitution of that girl of causes or encourages anyone other than her husband provided his wife has attained the age of fourteen years to have sexual intercourse with her shall, on conviction be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.(2)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 knowingly allowed the girl to consort with, or to enter or continue in the employment of, any prostitute, or person of known immoral character.
