(1)Whoever, for the purpose of exploitation, (a) recruits, (b) transports, (c) harbours, (d) transfers, or (e) receives, a person or persons, by--First.— using threats, orSecondly.— using force, or any other form of coercion, orThirdly.— by abduction, orFourthly.— by practising fraud, or deception, orFifthly.— by abuse of power, orSixthly.— by inducement, including the giving or receiving of payments or benefits, in order to achieve the consent of any person having control over the person recruited, transported, harboured, transferred or received, commits the offence of trafficking.Explanation 1.— The expression "exploitation" shall include any act of physical exploitation or any form of sexual exploitation, slavery or practices similar to slavery, servitude, or the forced removal of organs.Explanation 2.— The consent of the victim is immaterial in determination of the offence of trafficking.
