Section 19(a) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(a)for the words "a District Magistrate or a Chief Presidency Magistrate, or by any Magistrate specially empowered by the State Government," the words "a Sub-Divisional Judicial Magistrate or a Chief Presidency Magistrate, or any other Judicial Magistrate specially empowered by the State Government in consultation with the High Court" shall be substituted;
