Section 2A(1) in The Bengal Criminal Law Amendment Act, 1930
(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.
