Section 6(1) in The Immoral Traffic (Prevention) Act, 1956
(1)Any person who detains any woman or girl, whether with or without her consent,-(a)in any brothel, or(b)in or upon any premises with intent that she may have sexual intercourse with any man other than her lawful husband,shall be punishable on first conviction with rigorous imprisonment for a term of not less than one year and not more than two years and also with fine which may extend to two thousand rupees.
