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Bengal Presidency - Section

Section 27 in Bengal Suppression of Immoral Traffic Act, 1933

27. Rules. - (1) The [State Government] may subject to the condition of previous publication make rules for carrying out the purposes of this Act.

(2)In particular, and without prejudice to the generality of the foregoing power, the [State Government] may make rules -
(a)prescribing the fee to be paid for inspection of a register maintained under sub-section (7) of section 6;
(b)prescribing the manner in which girls may be placed in suitable custody under sub-section (1) and sub-section (2) of section 14 and the places in which they may be kept, and providing for the care, treatment, instruction, maintenance, and supervision of such girls;
(c)prescribing the conditions under which girls may be made over to the care of a suitable person under sub-section (1) and sub-section (2) of section 14;
(d)prescribing the places in which girls may be detained under the provisions of sub-section (1) and sub-section (2) of section 17;
(e)prescribing the manner in which the managers of any institution prescribed as suitable custody may board out or license any girl placed in such custody under section 14, and providing for the supervision of such girls when boarded out or licensed;
(f)providing for bonds to be taken from persons with whom such girls are boarded out, or who take them on license;
(g)providing for bonds to be taken by a Juvenile Court or by a Magistrate when making such girls over to suitable custody, not being the custody of a notified institution, and for the form of such bonds, and the conditions to be contained therein, and for cancelling such bonds, and for making further provisions for the suitable custody of such girls on forfeiture of such bonds;
(h)regulating the contribution by parents and other persons liable to maintain girls placed in suitable custody.
The Schedule(See section 2.)Enactments Repealed.
Serial No. Year Number Short title Extent of repeal
1 2 3 4 5
1 1866 2.... Bengal Acts The CalcuttaSub-urban Police Act, 1866 (i) Sections 41A and43A,(ii) In clause (a) of sub-section (1) of section 43, thewords, the words, figurers and ltter "other than section41A."
2. 1866 4.... The Calcutta Police Act,1866. (i) Sections 68B and72A(ii) In clause (a) of sub-section (1) of section 72, thewords, figures and letter "other than section 68B"
3. 1922 2.... The Bengal Children Act,1866. Section 41
4. 1923 13.... The Calcutta Supp ressionof Immoral Traffic Act, 1923. Eastern Bengal and Assam Act. The whole Act.
5. 1907 2.... The Eastern Bengal andAssam Disorderly House Act, 1907. The whole Act.