Section 3 in Code of Criminal Procedure (West Bengal Amendment) Act, 2004
3. Amendment of section 167 of Act 2 of 1974.
In the proviso to sub-section(2)of section 167 of the principal Act, for clause (b), the following clause shall be substituted :"(b) no Magistrate shall authorise detention under this section-(i)in the police custody, unless the accused is produced before him in person every time till the accused is in police custody;(ii)in the judicial custody, unless the accused is produced before him either in person or through the medium of electronic video linkage;".By order of the Governor,Sd/- Md. Hesamuddin,Jt. Secy. to the Govt. of West BengalLaw Department.
