Section 21 in Bengal Suppression of Immoral Traffic Act, 1933
21. Appeal from orders by Juvenile Court or Magistrate. - An appeal shall lie from any order passed under section 14 or section 18 by a Juvenile Court or by a Magistrate -
(a)if the Juvenile Court or the Court of the Magistrate is situated within the limits of the jurisdiction of the Chief Presidency Magistrate, to the Chief Presidency Magistrate ; and(b)in any other case, to the District Magistrate of the district within which such Juvenile Court or the Court of such Magistrate is situated.
