Section 22 in Bengal Suppression of Immoral Traffic Act, 1933
22. Arrest without warrant for solicitation. - Any police officer may, at the instance of any person aggrieved, arrest without warrant any person who, in his sight and m a public place, solicits any person for the purposes of prostitution to the annoyance of the person solicited or of two or more inhabitants of the locality or passersby, if the name and address of the person soliciting be unknown to him and cannot be ascertained by him then and there.
