Section 96 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
96. In section 425, for the words "passed by a Magistrate", the following shall be substituted, namely :-
"passed by a Judicial Magistrate other than the Sub-Divisional Judicial Magistrate, the certificate shall be sent through the Sub-Divisional Judicial Magistrate, and if the finding, sentence or order was recorded or passed by an Executive Magistrate".
