Section 2 in The Public Prostitutes Registration Rules, 1977
2. Extent.
- (i) These rules shall not come into force in any part of the Jammu and Kashmir State unless and until they have been declared applicable thereto by the [Minister-in-charge of Municipalities] [Wherever the words 'Home Minister' occur in the rules, the words 'the Minister-in-charge of Municipalities' substituted by Notification No 12-S dated 9th October, 1933 Published in Government Gazette dated 3rd Katik, 1990.] as hereinafter provided.(ii)The Minister-in-charge of Municipalities, may by a notification in the Jammu and Kashmir Government Gazette, apply these rules to any place within the Jammu and Kashmir State. The limits of such place shall for purpose to these rules, be such has may be defined in the said notification.(iii)The Minister-in-charge of Municipalities may, in the manner aforesaid, cancel or amend any notification issued under clause (ii) of this rule.
