Section 8A in The Bengal Criminal Law Amendment Act, 1925
8A. [ Power to exclude persons or public from place of trial. - [sections 8A and 8B inserted by Bengal Act 11 of 1932.]
(1)In any trial by Commissioners appointed under this Act, the Commissioners may, if they think fit, order at any stage of the trial that the public generally or any particular person shall not have access to, or be or remain in, the room or building used for the trial.](2)Where in the course of any such trial, the Advocate-General certifies in writing to the Commissioners that it is expedient in the interests of the public peace or safety, or of the peace or safety of any of the witnesses in the trial that public generally should not have access to, or be or remain in, the room or building used for the trial, the Commissioners shall order accordingly.
