Section 2(1) in The Bengal Criminal Law Amendment Act, 1930
(1)Where, in the opinion of the State Government, there are reasonable grounds for believing that any person--(i)is a member of an association of which the objects and methods include the commission of any offence included in the First Schedule or the doing of any act with a view to interfere by violence or threat of violence, with the administration of justice; or(ii)has been or is being instigated or controlled by a member of any such association with a view to the commission or doing of any such offence or act; or(iii)has done or is doing any act to assist the operations of any such association;the State Government may, by order in writing, give all or any of the following directions, namely, that such person--(a)shall notify his residence and any change of residence to such authority as may be specified in the order;(b)shall report himself to the police in such manner and at such periods as may be so specified;(c)shall conduct himself in such manner or abstain from such acts as may be so specified;(d)shall reside or remain in any area so specified;(e)shall not enter, reside in, or remain in any area so specified;(f)shall be committed to custody in jail;and may at any time add to, amend, vary or rescind any order made under this section:Provided that such order shall be reviewed by the State Government at the end of one year from the date of making of the order, and shall not remain in force for more than one year unless upon such review the State Government directs its continuance.
