Section 11A(1) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(1)If the District Magistrate is of opinion that any place is being used for the purpose of an association which encourages or aids persons to commit acts of violence or intimidation he may, by order in writing, published in such manner as he thinks best adapted for informing the persons concerned, prohibit the use of such place for such purposes.
