Section 5 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
5.
Where, in pursuance of sub-section (2) of Section 10, or sub-section (2) of Section 19, a Magistrate passes an order directing that a woman or girl be detained in a protective home, a warrant of detention in form II shall be prepared in duplicate and shall be forwarded to the Superintendent of the protective home who shall retain one copy and return the other to the Magistrate after making an endorsement therein that the woman or girl referred to in the warrant has been duly taken in his charge.
