Immoral Traffic (Prevention) Act, 1956

THE SCHEDULE

[See section 2(c)]

Section	Magistrate competent to exercise the powers
7(1)	District Magistrate
11(4)	Metropolitan Magistrate or Judicial Magistrate of the first class
	71 [***]
15(5)	Metropolitan Magistrate, Judicial Magistrate of the first class, District Magistrate or Sub-Division Magistrate.
16	Metropolitan Magistrate, Judicial Magistrate of the first class, District Magistrate or Sub-Divisional Magistrate.
18	District Magistrate or Sub-Divisional Magistrate.
19	Metropolitan Magistrate, Judicial Magistrate of the first class, District Magistrate or Sub-Divisional Magistrate.
20	District Magistrate, Sub-Divisional Magistrate or any Executive Magistrate specially empowered by the State Government.
22B	Metropolitan Magistrate or Judicial Magistrate of the first class.]