Section 8 in The Public Prostitutes Registration Rules, 1977
8. Cancellation.
- (i) Any registered public prostitute may, at any time, apply to have her name removed from the register on the ground that she intends to cease the business for which her name is registered and if the officer, in whose register she is entered, is satisfied that she has truly stated such intention, her name shall be removed from the register.(ii)The office charged with the preparation of the register provided by rule 5 on being satisfied that carrying on the business by a registered public prostitute, in any place within his jurisdiction, is undesirable on grounds of public policy, may remove her name from his register, and on such removal of her name from the register she shall cease to carry on her business within the limits of such place. [The notice informing a public prostitute to cease business in the certain locality shall be served on her in the manner prescribed for the service of summons in the Code of Civil Procedure.] [Words in brackets in rule 8 (ii) added by Notification 12-S dated 9th October, 1933 published in Government Gazette dated 3rd Katik, 1990.](iii)The certificate of registration shall be returned by the person whose name has been so removed from the register to the officer concerned and cancelled by him.
