Section 4(1) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(1)Where a responsible and trust-worthy person belonging to the same religious persuasion as that of a girl produced before a Magistrate under sub-section (1) of Section 17 is willing to take charge of the girl and the Magistrate, acting under sub-section (1) or sub-section (2) of that section, passes an order placing the girl in the safe custody of that person, such person shall execute before the Magistrate an undertaking in Form I.
