Section 3(1) in Bengal Suppression of Immoral Traffic Act, 1933
(1)"brothel" means any house, part of a house, room or place in which two or more females carry on prostitution [* * * *] or in which any girl under the age of eighteen years is kept with intent that she shall at any age be employed or used for any immoral purpose.Explanation. - Where a girl under the age of eighteen years is for the time being resident in any house or place used by one or more females for the purpose of prostitution and is being maintained by or associating with any prostitute, it shall, unless such girl is the daughter of an inmate of such house or place, be presumed until the contrary is proved that she is being kept with intent that she shall be employed or used for an immoral purpose.
