Section 4 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
4. Placing of girls in safe custody. [Section 23(2)(b)].
- When a responsible and trust-worthy person belonging to the same religious persuasion as that of a girl produced before a Magistrate under sub-section (1) of section 17 is willing to take charge of the girl and the Magistrate acting under sub-section (1) or sub-section (2) of that section, passes an order placing the girl in the safe custody of that person, such person shall execute before the Magistrate an undertaking in Form 1.(2)If the person in whose custody the girl is placed is no longer willing to fulfil the conditions of the undertaking, he may apply to the Magistrate for releasing him from the obligation to keep the girl in his custody.
