Section 46E in The Bengal Agricultural Debtors Act, 1936
46E. [ Complaint to Sub divisional Magistrate against touts found within precincts of Board's office. - [Sections 46A to 46F inserted by Bengal Act 5 of 1942.]
Any Board may make a complaint in writing to the Sub divisional Magistrate regarding any person included in a list of touts referred to in sub-section (1) of section 46A, who enters or is found within the precincts of the office of such Board, and the Sub divisional Magistrate may thereupon take such action as he thinks fit].
