Section 12 in Bengal Suppression of Immoral Traffic Act, 1933
12. Punishment for causing or encouraging or abetting seduction or prostitution of girl. - If any person having the custody, charge or care of any girl under the age of eighteen years causes or encourages or abets the seduction description or prostitution of that girl, he shall be punished with imprisonment of either for a term which may extend to two years or with fine which may extend to one thousand rupees or with both, and, if male person, shall be liable also to whipping.
