Section 4 in The Public Prostitutes Registration Rules, 1977
4. [ Duty of public prostitute to have her name registered. - Every public prostitute starting or carrying on or continuing business as such public prostitute, within the limits of any place where these rules are in force shall, in the manner herein provided have her name entered in the register kept at such place and obtain a certificate of registration as prescribed by rules 5 and 7.] [Proviso to rule 4 omitted by Notification No 12-S dated 9th October, 1933 Published in Government Gazette dated 3rd Katik, 1990.]
