Section 5(3) in The Immoral Traffic (Prevention) Act, 1956
(3)An offence under this section shall be triable-(a)in the place from which a woman or girl is procured, induced to go, taken or caused to be taken or from which an attempt to procure or take such woman or girl is made; or(b)in the place to which she may have gone as a result of the inducement or to which she is taken or caused to be taken or an attempt to take her is made.
