Section 373 in The Jammu and Kashmir State Ranbir Penal Code, 1989
373. Buying person for purposes of prostitution.
- Whoever buys, hires or otherwise obtains possession of any [person under the age of eighteen years with intent that such person shall at any age be employed or used for the purpose of prostitution or illicit intercourse with any person, or for any unlawful and immoral purpose, or knowing it to be likely that such person will at any age be] [Words in Sections 372 and 373 substituted by Notification No. I3-L/83 dated 30th August, 1926, published in the Government Gazette No. 22 of 1983 (Assuj).] employed or used for any such purpose, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.[Explanation 1. - Any prostitute or any person keeping or managing a brothel, who buys, hires or otherwise obtains possession of a female under the age eighteen years shall, until the contrary is proved, be presumed to have obtained possession of such female with the intent that she shall be used for the purpose of prostitution.] [Substituted by Act III of 1967.][Explanation 2. - "Illicit intercourse" has the same meaning as in section 372.] [Explanation added by Notification No. 13-L/83 published in the Government Gazette dated 29th Bhadon, 1983.]
