Section 18(2) in Bengal Suppression of Immoral Traffic Act, 1933
(2)The Court or Magistrate, before making an order under sub-section (1), shall inquire into the circumstances of the parent or other person liable to maintain the girl and shall record the evidence, if any, in the presence of the parent or such other person, as the case may be, if he appears or, when his personal attendance is dispensed with, in the presence of his pleader.
