Section 23(2) in The Immoral Traffic (Prevention) Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the notification of any place as a public place;(b)the placing in custody of women and girls released under sub-section (1) of section 10 or for whose safe custody orders have been passed under sub-section (1) of section 17 and their maintenance;(c)the detention and keeping in protective homes of women and girls under sub-section (2) of section 10, sub-section (2) of section 17 and section 19 and their maintenance;(d)the carrying out of the provisions of section 11 regarding notification of residence or change of or absence from residence by released convicts;(e)the delegation of authority to appoint the special police officer under sub-section (1) of section 13;(f)the carrying into effect of the provisions of section 18;(g)(I)the establishment, maintenance, management and superintendence of protective homes and the appointment, powers and duties of persons employed in such homes;(ii)the form in which an application for a license may be made and the particulars to be contained in such application;(iii)the procedure for the issue or renewal of a license, the time within which such license shall be issued or renewed and the procedure to be followed in making a full and complete investigation in respect of an application for a license;(iv)the form of a license and the conditions to be specified therein;(v)the manner in which the accounts of a protective home shall be maintained and audited;(vi)the maintenance of registers and statements by a licensee and the form of such registers and statements;(vii)the care, treatment, maintenance, training, instruction, control and discipline of the inmates of protective homes;(viii)the visits to and communication with such inmates;(ix)the temporary detention of women and girls sentenced to detention in protective homes until arrangements are made for sending them to such homes;(x)the transfer of a woman or girl from one protective home to another;(xi)the transfer in pursuance of an order of the court from a protective home to a prison of a woman or girl found to be incorrigible or exercising bad influence upon other inmates of the protective home and the period of her detention in such prison;(xii)the transfer to a protective home of women or girls sentenced under section 7 or section 8 and the period of their detention in such home;(xiii)the discharge of inmates from a protective home either absolutely or subject to conditions, and their arrest in the event of breach of such conditions;(xiv)the grant of permission to inmates to absent themselves for short periods;(xv)the inspection of protective homes and other institutions in which women and girls may be kept, detained and maintained;(h)any other matter which has to be, or may be, prescribed.
