Section 3 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
3. Manner of notifying public places. [Section 23(2)(a)].
- A copy of every order of the District Magistrate notifying a places to be a public place under sub-section (1) of Section 7 shall be affixed to a conspicuous part of the public place so notified and also the Court house of the District Magistrate.
