Section 1 in The Calcutta Suburban Police Act, 1866
1. Suburbs may be excluded from general police-district.—
It shall be lawful for the State Government of West Bengal to exclude the suburbs of the town of Calcutta, or any portion thereof, from the general police-district of the States subject to its control; and the limits of the tract of country so excluded shall be defined in a notification to be published in the Official Gazette and the operation of this Act shall be confined to such limits:Provided that it shall be lawful for the said State Government from time to time to alter such limits by such notification as aforesaid.
