Section 5 in The Public Prostitutes Registration Rules, 1977
5. Register.
- (i) A register of public prostitute shall be prepared in the form prescribed in schedule A of these rules and shall be kept in the office of the [Dy. Commissioner] [Substituted for 'Wazir-i-Wazarat' by Act III of 2008.] or other public servant especially empowered in this behalf by the Minister-in-charge of Municipalities with the previous sanction of [the Government] [Substituted by Act VII of 2001, for 'His Highness'.],
