Section 6 in The Bengal Suppression Of Terrorist Outrages Act, 1932
6. Power to prohibit or limit access to certain places.
- The District Magistrate may, by order in writing, prohibit or limit, in such way as he may think expedient for the purposes of this Act, access to any building or place in the possession or under the control [of the Central or the State Government] [Words 'of the Central or Provincial Government' first substituted for the words 'of Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] or of any railway administration or local authority, or to any building or place in the occupation, whether permanent or otherwise, of [Government's] [Word substituted for the words 'His Majesty's' by Adaptation of Laws Order, 1950.] Naval, Military or Air forces or of any police force, or to any place in the vicinity of any such building or place.
