Section 3 in The Bengal Smuggling Of Arms Act, 1934
3. Power to declare notified area.
- The [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] may, by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by Government of India (Adaptation of Indian Laws) Order, 1937.], declare that any area specified in the notification shall be a notified area for the purposes of this Act.
