(1)Whenever it shall appear to the Commissioner of Police, that any person—(a)is a goonda, or a member of a gang or body of goondas, and(b)is residing within or habitually visiting or frequenting Calcutta,and that such person or that such gang or body is committing or has committed or is about to commit or is assisting or abetting the commission of—(i)a non-bailable offence against person or property, or(ii)the offence of criminal intimidation, or(iii)an offence involving a breach of the peace,so as to be a danger to, or cause or to be likely to cause, alarm to, the inhabitants or to any section of the inhabitants of Calcutta, the Commissioner of Police shall make a report to the State Government with a recommendation that such person or gang or body of persons be dealt with under the provisions of this Act.
