AIR 1930 Calcutta 638

Calcutta High Court

Hon'ble Judge(s): Cuming , J

Eastern Bengal and Assam Disorderly Houses Act (2 of 1907) , S.2, S.3— Order to discontinue use of house as disorderly house and not to vacate it can be made - Order imposing fine on non-compliance of order vacating house is ultra vires. Under the Eastern Bengal and Assam Disorderly Houses Act, the owner or occupier of disorderly houses may be ordered to discontinue the use of a house as a disorderly house but not to vacate it. An order imposing daily fine on prostitutes for non-compliance with an order to vacate their houses is therefore not competent under S. 2 and S. 3 and is ultra vires. (Para 639C2)