Section 6(1) in The Bengal Suppression Of Immoral Traffic Act, 1933
(1)If the Commissioner of Police or Superintendent of Police receives information that any house, room or place -(a)is being used as a brothel or disorderly house, or for purpose of carrying on prostitution, in the vicinity of any educational institution or of any boarding house, hostel or mess used or occupied by students, or of any place of public worship or recreation, or(b)is used as, or for the purpose, aforesaid to the annoyance of inhabitants of the vicinity, or(c)is used, as, or for the purpose, aforesaid on any main thoroughfare which has been notified as such in this behalf by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] on the recommendation of -(i)the Corporation of Calcutta, if the thoroughfare is situated within its jurisdiction, or(ii)the Commissioners of any Municipality, within whose jurisdiction the through fare is situated, made in pursuance of a resolution of the Commissioners of the Municipality, or(d)is used as a common place of assignation, he may cause a notice to be served on the owner, lessor, manager, lessee, tenant or occupier of the house, room or place or all of them, to appear before him, either in person or by agent, on a date to be fixed in such notice, and to show cause why, on the grounds to be stated in the notice, an order should not be made for the discontinuance of such use of such house, room or place.
