Section 247(1) in The U.P. Municipalities Act, 1916
(1)When a Magistrate of the first class receives information, -(a)that a house in the vicinity of the place of worship or an educational institution or a boarding house, or hostel or mess used or occupied by student is used as a brothel or for the purpose of habitual prostitution or by disorderly persons of any description; or(b)that any house is used as aforesaid to the annoyance of respectable inhabitants in the vicinity; or(c)that house in the immediate neighbourhood of a cantonment is used as a brothel or of the purpose of habitual prostitution;he may summon the owner, tenant, manager or occupier of the house to appear before him either in person or by agent; and if satisfied that the house is used as described in clause (a), (b), or clause (c), may, by a written order, direct such owner, tenant, manager, or occupier, within a period to be stated in such order, not less than five days from the date thereof, to discontinue such use :Provided that action under this sub-section shall be taken only, -(i)with the sanction or by order of the District Magistrate; or(ii)on the complaint of three or more persons residing in the immediate vicinity of the house to which the complaint refers; or(iii)[* * *] [Omitted by U.P. Act No. 7 of 1949.] on the complaint of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
