Section 2(a) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
(a)"appropriate authority" means -(i)the Central Government, or(ii)the State Government, or(iii)an undertaking of the Central Government or the State Government, or(iv)any local authority, or(v)any bank or other financial institution, or(vi)the railway administration within the meaning of the Indian Railways Act, 1890, or(vii)the Board of Trustees for a port within the meaning of the Major Port Trusts Act, 1963, or(viii)the authority exercising any powers or jurisdiction in, or relating to, any port to which the Indian Ports Act, 1908, for the time being applies, or(ix)Indian Airlines, or Air-India International, within the meaning of the Air Corporations Act, 1953;
