Section 2A in The Bengal Criminal Law Amendment Act, 1930
2A. Power of District Magistrate to deal with certain youthful persons
(1)Where, in the opinion of a District Magistrate, there are reasonable grounds for believing that any person within the district of which such Magistrate is in charge--(i)is under the age of twenty-one years,(ii)is ordinarily resident within the said district, and(iii)is consorting with a member of any association referred to in clause (i) of sub-section (1) of section 2,the District Magistrate may, in accordance with rules to be made in this behalf under section 13 and after consultation, where practicable, with the parent or guardian of such person, by order in writing, give such directions regulating the conduct or restricting the movements of such person or prescribing the place where he shall reside within the district, of such other directions, as the District Magistrate may consider necessary for the purpose of protecting such person from the influence of members of and persons connected with any association referred to in clause (i) of sub-section (1) of section 2 and may, at any time, add to, amend, vary or rescind any order made under this section:Provided that such order shall be reviewed by the District Magistrate within one year from the date of making the order, and shall not remain in force for more than one year unless upon such review the District Magistrate directs its continuance.(2)The District Magistrate in his order under sub-section (1) may, in order to secure compliance with the order, direct the arrest without warrant of the person in respect of whom the order is made at any place where he may be found by any police officer or by any servant of the Government to whom the order may be directed or endorsed under the general or special authority of the State Government.(3)The State Government may, at any time, cancel or revise any order made under this section.(4)When, in the opinion of the District Magistrate, a person in respect of whom an order under sub-section (1) has been made attains the age of twenty-one years the District Magistrate shall report the case to the State Government and the order shall be deemed to continue in force for six months from the date of such report unless it is cancelled in the meantime.Explanation 1.--In this section the word "guardian" includes any person who, in the opinion of the District Magistrate, has, for the time being the charge of or control over the person in respect of whom the order is made.Explanation 2.--For the purpose of sub-section (1) a student of any educational institution shall be deemed to be ordinarily resident, not only within the district in which he ordinarily resides, but also within the district in which such institution is situated.
