Section 3(3) in The West Bengal (Prevention Of Violent Activities) Act, 1970
(3)Any of the following officers, namely :-(a)District Magistrates,(b)Additional District Magistrates specially empowered in this behalf by the State Government,(c)in the Presidency-town of Calcutta, the Commissioner of Police, Calcutta,may, if satisfied as provided in sub-section (1), exercise the power conferred by the said sub-section.
