- On the complaints of the Board, or of three or more inhabitants of a municipality, that a house within the limits of the municipality is used as a brothel; or by disorderly persons of any description, to the annoyance of the inhabitants of the vicinity, or that any such house is used as a brothel in the neighbourhood of a cantonment or of an educational institution or hostel or of any place of worship, any Magistrate of the first class, having jurisdiction in the place where the house is situated, may summon the owner of tenant of the house and on being satisfied that the house is so used and that it is a source of annoyance to the neighbours or that it is in the neighbourhood of a cantonment or of an educational institution or hostel or of any place of worship, may order the owner or tenant to discontinue such use of it, and, if he fails to comply with such order within five days, may impose upon him a fine not exceeding twenty five rupees for every day thereafter that the house is so used.Dogs
