Section 16 in The Public Prostitutes Registration Rules, 1977
16. Power of Minister-in-charge of Municipalities to prohibit brothel or residence of public prostitute within any specified locality.
- The Minister-in-charge of Municipalities may, with the sanction of [the Government] [Substituted by Act X of 2010 for 'His Highness'.] by notification published in the Jammu and Kashmir Government Gazette, prohibit the keeping of a brothel or the residence of a public prostitute in any specified part of the place to which these rules apply.
