Section 15 in The Public Prostitutes Registration Rules, 1977
15. Brothel keeper not to allow unregistered public prostitute to resort for prostitution in brothel.
- If any brothel keeper has reason to believe any woman to be a public prostitute and not registered under these rules, he or she shall not induce her or suffer her to resort or be for the purpose of prostitution, to or in the house, room, tent, boat, or place in which he or she carries on his or her business.Explanation. - "Brothel keeper" means the occupier of any house, room, tent, boat, or place resorted to by person of both sexes for the purpose of committing sexual immorality and every person managing or assisting in the management of any such house, room, tent, boat or place.
