246. Loitering and soliciting for immoral purpose.
- Whoever, in a street or public place within the limits of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] loiters for the purpose of prostitution or importunes a person to the commission of sexual immorality, shall be liable on conviction to a fine which may extend to fifty rupees :Provided that no Court shall take cognizance of an offence under this section except on the complaint of the persons importuned, or on the complaint of a municipal officer not below the rank of a sub-inspector respectively authorized in this behalf in writing by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and the District Magistrate.
