UNITED PROVINCES MINOR GIRLS PROTECTION ACT,
1929 THE UNITED PROVINCES
MINOR GIRLS PROTECTION ACT, 1929[1] [Act No. 08 of 1929][2]
Preamble - UNITED PROVINCES MINOR GIRLS
PROTECTION ACT, 1929
[01st February, 1930]
PREAMBLE
Adapted and modified by the Government
of India (Adaptation of Indian Laws) Order, 1937
Adapted and modified by the Adaptation
of Laws Order, 1950
Whereas
it is expedient to exercise a check on the practice whereby some minor girls in
certain classes are devoted to prostitution and to put a stop to immoral
traffic in females;
It
is hereby enacted as follows :
Section 1 - Section 1
(1) This Act may be called the United Provinces Minor
Girls' Protection Act, 1929.
(2) It extends[3] to
the whole of (Uttar Pradesh)[4].
Section 2 - Section 2
If
the [State Government][5] has
reason to believe that any community, class or group of persons in [Uttar
Pradesh][6] is
in the habit of devoting its girls to
prostitution, it may declare such community, class or group of persons to be a
restricted class :
Provided
that no such declaration shall be made until the [State Government][7] has
published in the [official Gazette][8] its
intention of making such a declaration, and has considered any objections which
it may receive regarding such intention within one month of such publication.
Section 3 - Section 3
When
the [State Government][9] has
in exercise of the power conferred by section 2 of this Act declared a
community, class or group of persons to be a restricted class, the provisions
of the Naik Girls' Protection Act, 1929 shall apply to the said community,
class or group of persons as if the said persons were members of the Naik caste
and the powers conferred and the penalties prescribed by the said Act may be
exercised and enforced with regard to and against such persons.
Section 4 - Section 4
Any
person who procures or attempts to procure any woman or girl, whether with or
without her consent, to become a prostitute, or who, with intent that she may
for the purpose of prostitution become the inmate of, or frequent, a brothel or
the house of a prostitute, persuades a woman or girl to leave her usual place
of abode shall be punished with imprisonment which may extend to six months, or
with fine, or both.
Section 5 - Section 5
The
[State Government][10] may
make rules consistent with this Act to carry out the purposes of this Act.
[1] For S.O.R. See Gaz., 1929, Pt. VII, p.
13; for R.S. Com. See ibid. Pt. VII pp. 1013-1014; for discussion, See L.C.
Pro., d. Feb. 23, 1929, Oct. 23, 1929 and Oct. 24, 1929, in Vol. XLII, p.
306--316 ad Vol. XLIV, pp. 79--298 and 348--363, respectively.
[2] See Gaz. 1930, Pt. VII, p. 4.
[3] This Act has been extended to the areas
mentioned in column 1 of this table under the Act or Order mentioned in column
2 and enforced in such areas under notification if any mentioned in column 3
with effect from the date mentioned in column 4 against each such areas;
|
Areas |
Act or
Order under which extended |
Notification
if any under, which enforced |
Date from
which enforced |
|
1 |
2 |
3 |
4 |
|
Rampur
District |
Rampur
Application of Laws) Act (XII of 1950). |
Not. no.
2868 (a) XVII,
d. Oct. 30, 1950. |
November
4, 1950. |
|
2. Banaras
District |
Banaras
(Application of Laws) Order, 1949. |
Not. no.
2868 XVII, d.
Oct. 30, 1950. |
Ditto. |
|
3. Tehri-Garhwal
District. |
Tehri-Garhwal
(Application of Laws) Order, 1949. |
Not. no.
2868 (b) XVII,
d., Oct. 30, 1950. |
Ditto. |
[4] Substituted by the A.O., 1950 for (the
United Provinces).
[5] Substituted by the A.O. 1950 for (Provl
Govt.) which had been subs. by the A.O. 1937 for (L.G.).
[6] Substituted by the A.O. 1950 for (the
United Provinces.)
[7] Substituted by the A.O. 1950 for
(Provl. Govt.)which had been subs. by the A.O. 1937 for (L.G.)
[8] Substituted for "Gazette" by
the A.O. 1937.
[9] Substituted by the A.O. 1950 for
(Provl. Govt.)which had been subs. by the A.O. 1937 for (L.G.)
[10] Substituted by the A.O. 1950 for
(Provl. Govt.)which had been subs. by the A.O. 1937 for (L.G.)