Section 13 in Bengal Suppression of Immoral Traffic Act, 1933
13. Removal of minor girls from premises in certain cases. - The Commissioner of Police, Superintendent of Police, or a police officer not below the rank of a sub-inspector specially authorised in writing in this behalf by the Commissioner of Police or Superintendent of Police, may enter any premises if he has reason to believe -
(a)that an offence punishable under section 4 has been committed or is being committed in respect of the premises; or(b)that a female in respect of whom an offence punishable under sections 8, 9, 10, 11 or 12 has been committed is to be found therein;and may remove any girl who appears to him to be under the age of eighteen years if he is satisfied -(a)that an offence punishable under section 4 has been or is being committed in respect of the premises; or(b)that an offence punishable under sections 8, 9, 10, 11 or 12 has been committed in respect of the girl.
