Section 18 in The Public Prostitutes Registration Rules, 1977
18. [ [Rule 18 added by Notification No. 12-S dated 9th October, 1933 published in the Government Gazette dated 3rd Katik, 1990.]
Whoever acts in contravention of these rules or any notice or order issued thereunder shall, on conviction before a [Judicial Magistrate,] be liable to be sentenced to a fine not exceeding Rs.100 or simple imprisonment not exceeding a period of one month or with both.]
