(2)Any of the following officers, namely :(a)District Magistrates,(b)Additional District Magistrates specially empowered in this behalf by the State Government,(c)the Commissioner of Police for Bombay, Calcutta, Madras or Hyderabad,(d)Collectors in the territories which immediately before the 1st November, 1956, were comprised in the State of Hyderabad, may if satisfied as provided in sub-clauses (ii) and (iii) of Cl. (a) of subsection (1), exercise the power conferred by the said subsection.
