(3)Subject to the provisions of section 27, this Act extends in the first instance to the town of Calcutta, as defined in section 3 of the Calcutta Police Act, 1866 (Ben. Act IV of 1866), the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866 (Ben. Act II of 1866), the port of Calcutta as defined by notification under section 5 of the Indian Ports Act, 1908 (XV of 1908), and the Municipality of Howrah, but the 1[State Government] may, by notification in the 2[Official Gazette], extend it to any other town or place in 3[West Bengal].
