Section 2 in The Immoral Traffic (Prevention) Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"brothel" includes any house, room, or place or any portion of any house, room or place, which is used for purposes of prostitution for the gain of another person or for the mutual gain of two or more prostitutes;(b)"girl" means a female who has not completed the age of twenty-one years;(c)"magistrate" means a District Magistrate, a Sub-Divisional Magistrate, a Presidency Magistrate, or a Magistrate of the first class specially empowered by the State Government, by notification in the Official Gazette, to exercise jurisdiction under this Act;(d)"prescribed" means prescribed by rules made under this Act;(e)"prostitute" means a female who offers her body for promiscuous sexual intercourse for hire, whether in money or in kind;(f)"prostitution" means the act of a female offering her body for promiscuous sexual intercourse for hire, whether in money or in kind;(g)"protective home" means an institution, by whatever name called, in which women and girls may be kept in pursuance of this Act and includes-(i)a shelter where female undertrials may be kept in pursuance of this Act; and(ii)a corrective institution in which women and girls rescued and detained under this Act may be imparted such training and instruction and subjected to such disciplinary and moral influences as are likely to conduce to their reformation and the prevention of offences under this Act;(h)"public place" means any place intended for use by, or accessible to, the public and includes any public conveyance;(i)"special police officer" means a police officer appointed by or on behalf of the State Government to be in charge of police duties within a specified area for the purpose of this Act;(j)"woman" means a female who has completed the age of twenty-one years.
