- The Local Government shall cause the following registers to be made and kept up by such officer as, from time to time, it appoints in this behalf:-(a)a register of the names and residences of all eunuchs residing in any town or place to which the Local Government specially extends this Part of this Act, who are reasonably suspected of kidnapping or castrating children, or of committing offences under section three hundred and seventy-seven of the Indian Penal Code, or of abetting the commission of any of the said offences; and(b)a register of the property of such of the said eunuchs as, under the provisions hereinafter contained, are required to furnish information as to their property.`Eunuch' defined. - The term `eunuch' shall, for the purposes of this Act, be deemed to include all persons of the male sex who admit themselves, or on medical inspection clearly appear, to be impotent.
