Section 8(2) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(2)The woman or girl admitted into a protective home shall then be supplied with a new set of clothes and the clothes worn by her at the time of her admission shall be destroyed, if they are in rags or in filthy and verminous condition. The clothing of every woman and girl to be detained for a period of two years or more shall, if they are not liable to be destroyed,be sold and the proceeds credited to the personal account of the woman or girl. In all other cases, the clothing of a woman or girl shall be returned to the parents, guardians or relatives of the woman or girl and if it is not possible to do so, shall be washed, tied up in bundle and stored and returned to the woman or girl on her discharge. She shall also be given a bath, which shall be of a disinfecting nature.
