Section 20 in The Bengal Suppression Of Immoral Traffic Act, 1933
20. Inspection of institutions where girls are kept.
- The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may cause any institution in which any girl is kept for the time being in pursuance of an order made under section 14 and which is supported wholly or partly by voluntary contributions, and is not liable to be inspected by or under the authority of [any Government] [Words substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] to be visited and inspected from time to time by persons appointed by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] for the purpose.
