18. Causing or encouraging seduction, etc. of a young girl.
(1)Whoever having the actual charge of, or control over, a girl under the age of sixteen years causes or encourages, the seduction or prostitution of that girl or causes or encourages, any one other than her husband to have sexual intercourse with her shall be punishable with imprisonment of either description for a term which may extend to three years and shall also be liable to fine.(2)For the purposes of this section a person shall be deemed to have caused or encouraged the seduction or prostitution of or the unlawful sexual intercourse with a girl who has been seduced or become a prostitute or with whom such sexual intercourse has been had if he has knowingly allowed the girl to consort with, or to enter or continue in the employment of any prostitute or person of known immoral character.
