Section 11(1) in The Rajasthan Prevention Of Witch-Hunting Act, 2015
(1)A District Magistrate or a Sub-divisional Magistrate or any other Executive Magistrate or any police officer not below the rank of a Deputy Superintendent of Police may, on receiving information and after such inquiry as he may think necessary, has reason to believe that a person or a group of persons residing in or frequenting any place within the local limits of his jurisdiction is likely to commit an offence under this Act and is of the opinion that there is sufficient ground for proceeding, declare such an area to be an area prone to offences punishable under this Act and take necessary action for keeping the peace and good behaviour and maintenance of public order and tranquility and may take preventive action.
