Section 6(4) in Bengal Suppression of Immoral Traffic Act, 1933
(4)For the purposes of this section the decision of the Commissioner of Police or Superintendent of Police that a house, room or place is used in any manner, or for any purpose, described in clause (a), (b), (c) or (d) of sub-section (1) shall be final, and the legality or propriety thereof shall not be questioned in any trial or judicial proceeding in any Court.
