Section 16 in The Immoral Traffic (Prevention) Act, 1956
16. Rescue of girl.
(1)Where a magistrate has reason to believe, from information received from the police or otherwise, that a girl apparently under the age of twenty-one years, is living, or is carrying on, or is being made to carry on prostitution, in a brothel, he may direct the special police officer to enter such brothel, and to remove therefrom such girls and produce her before him.(2)The special police officer after removing the girl shall forthwith produce her before the magistrate issuing the order.
