Section 552 in The Code of Criminal Procedure, 1989 (1933 A. D.)
552. Power to compel restoration of abducted females.
- Upon complaint made to a District Magistrate [or Chief Judicial Magistrate] [Inserted by Act XL of 1966.] on oath of the abduction or unlawful detention of a woman, or of a female child under the age of [sixteen] [Substituted for 'fourteen' by Notification 14-L/83 published in Government Gazette dated 29th Bhadon, 1983.] years, for any unlawful purpose, he may. take an order for the immediate restoration of such woman to her liberty, or of such female child to her husband, parent, guardian or other person having the lawful charge of such child, and may compel compliance with' such order, using such force as may be necessary.
