3. Report by Commissioner of Police or District Magistrate
(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.(2)The same powers and duties as are conferred and imposed by sub-section (1) on the Commissioner of Police in respect of persons or gangs or bodies of persons residing in, or habitually frequenting -Calcutta, are conferred and imposed on the District Magistrate having jurisdiction in any local area, which is outside Calcutta but is included in the neighbourhood of Calcutta, in respect of all persons or gangs or bodies of persons residing within or habitually visiting or frequenting such area, who appear to such District Magistrate to be goondas or members of a gang of goondas and to be committing, or to have committed or to be about to commit, or to be assisting or abetting the commission of, any of the offences set forth in clauses (i), (ii) or (iii) of sub-section (1) so as to be a danger to, or to cause or to be likely to cause, alarm to, the inhabitants or to any section of the inhabitants of such area.
