Section 2 in The Bengal Eastern Frontiers, Regulation 1873
2.
It shall be lawful for the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government of [West Bengal] [ Substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1941, section 3(2).], [ - - - ] [ The words 'with the previous sanction of the Governor-General-in-Council' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937, Schedule XI.] to prescribe, and from time to time to alter, by notification in the [Official Gazette] [ Substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] a line to be called "the Inner Line" in each or any of the above-named districts.The [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] government may by notification in the [Official Gazette] [ Substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] prohibit all [citizens of the India or any class of such citizens] [ Substituted for the words 'British subject or any class of British subjects' by the Adaptation of Laws Order, 1950.] or any persons residing in or passing through such districts from going beyond such line without a pass under the hand and seal of the chief executive officer of such district, or of such other officer as he may authorise to grant such pass; and the [State] [ Subsituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time cancel or vary such prohibition.
