Section 366B in The Indian Penal Code, 1860

366B. Importation of girl from foreign country.-- Whoever imports into 2[ India] from any country outside India 7[ 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, 5[ shall be punishable with imprisonment which may extend to ten years, and shall also be liable to fine.]

1. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life". 2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 3. Ins. by Act 42 of 1997 s. 2. 4. Subs. by Act 24 of 1995, s. 2. 5. Ins. by Act 20 of 1923, s. 2. 6. Ins. by s. 3, ibid. 7. Ins. by Act 3 of 1951, s. 3 and Sch., 8. Certain words omitted by s. 3 and Sch., ibid.