Section 5(1) in The Bengal Smuggling Of Arms Act, 1934
(1)On receipt of the report of the Commissioner of Police or of the District Magistrate, as the case may be the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] may make an order for the issue of a warrant for the arrest of the person against whom the report has been made.
