Indian Penal Code, 1860
[366B. Importation of girl from foreign country
Whoever imports into 161[India] from any country outside India 162[or from the State of Jammu and Kashmir] any girl under the age of twenty-one years with intent that she may be, or knowing it to be likely that she will be, forced or seduced to illicit intercourse with another person, 163[***] shall be punishable with imprisonment which may extend to ten years and shall also be liable to fine.]
