Section 1125(2) in Police Regulations, Bengal , 1943
(2)Conspiracy to commit-(i)any non-cognizable offence except those described in (3), or(ii)a cognizable offence not punishable with death, transportation or rigorous imprisonment for a term of 2 years or upwards. -In these cases the written consent of the Provincial Government or the Chief Presidency Magistrate or the District Magistrate empowered in this behalf, is necessary before any Court takes cognizance.Under Bengal Government order No. 1211P. - D., dated the 24th May, 1913, the initiation of proceedings in such cases can be undertaken with the written consent of the District Magistrate, or of the Chief Presidency Magistrate.
