Section 45 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
45. Punishment for breach of rules.
- Any person who commits a breach of Rule 7 or 34 of these Rules, on conviction by a Magistrate, be punishable with fine which may extend to two hundred and fifty rupees.Form IForm of undertaking(See Rule 4)In the Court of the........Magistrate I..........of.........do hereby declare that I am willing to take charge of.........aged.........under the orders of the Court, subject to the following terms and conditions:-(i)I shall do my best for the welfare of the girl as long as she remains in my charge and shall make proper provisions for her maintenance.(ii)If the girl's conduct is unsatisfactory, I shall at once inform the Court.(iii)In the event of the girl's illness, she shall have proper medical attention in the nearest hospital.(iv)The girl shall be free to follow the observations of her own religion.(v)I undertake to produce her before the Court when so required.Form IIWarrant of committed to a protective home(See Rule 5)In the Court ofTo the Superintendent of the Protective Home atWhereas.............particulars of whom are furnished below has been ordered by me to be detained in a protective home for a period of.......from.........to.........under sub-section (2) of Section 10/sub-section (2) of Section 17/sub-section (2) of Section 19 of the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Please see the Provisions of Immoral Traffic (Prevention) Act, 1956.] (104 of 1956).This is to authorise and require you the said Superintendent to receive the said........... into your custody together with this warrant and there to detain her for the period referred to above in accordance with the Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958, and to return this warrant with an endorsement certifying the manner of its execution.Particulars :-
