Section 17(1) in The Maharashtra Devdasi System (Abolition) Act, 2005
(1)Where any person is convicted of any offence punishable under this Act, it shall be competent for the Court convicting the persons to cause the name and place of residence of such person to be published by the police in the local newspaper where such Devdasi dedication had taken place together with the fact that the offender had been convicted and punished for such offence with such other particulars as the Court may consider to be appropriate in the circumstances of the case. A copy of such publication may be sent by the police to the Commissioner, Women and Child Development, Maharashtra State, Pune.
