Section 2 in The Eastern Bengal And Assam Disorderly Houses Act, 1907
2. Power to summon owner, etc. of brothel. -
When any Magistrate of the first class receives information-(a)that any house in the vicinity of any educational institution, or of any boarding-house, hostel or mess used or occupied by students, is used as a brothel or for the purpose of habitual prostitution, or as a disorderly house, or(b)that any house is used as aforesaid to the annoyance of the inhabitants of the vicinity, or(c)that any house in the vicinity of a cantonment is used as a brothel or for 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 to show cause why the use of such house should not be discontinued for any of the purposes or in any of the ways described in this section.
