Section 111(a) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(a)where it has been issued in the course of an inquiry or other proceeding in respect of any matter which lies, outside the presidency-town of Calcutta, within the functions exercisable by Executive Magistrates, to the District Magistrate or Chief Presidency Magistrate, as the case may be, within the local limits of whose jurisdiction the witness is to be found,
