Section 18(1) in The East Punjab Children Act, 1949
(1)Whoever having the actual charge of, or control over, a girl under the age of sixteen years causes or encourages, the seduction or prostitution of that girl or causes or encourages, any one other than her husband to have sexual intercourse with her shall be punishable with imprisonment of either description for a term which may extend to three years and shall also be liable to fine.
