Section 4(1) in The Bengal Suppression Of Immoral Traffic Act, 1933
(1)Any person who -(a)keeps or manages or acts or assists in the management or a brothel, or(b)being the tenant, lessee, occupier, or person in charge of any premises, knowingly permits such premises or any part thereof to be used as a brothel, or(c)being the lessor or landlord, or any premises or the agent of such lessor or landlord, lets the same, or any part thereof, with the knowledge that the same, or any part thereof, is intended to be used as a brothel,shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
