Section 5 in The Bengal Criminal Law Amendment Act, 1930
5. Enforcement of orders
(1)The State Government and every servant of the Government to whom any copy of any order made under section 2 has been directed or endorsed by or under the general or special authority of the State Government may use any and every means necessary to enforce compliance with such order.(2)Any officer exercising any of the powers conferred by section 4 may use any and every means necessary to the full exercise of such powers.
