Section 107(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ Proceeding under this section may be taken before any Magistrate empowered to proceed under sub-section (1) when either the place where the breach of the peace or disturbance is apprehended is within the local limits of such Magistrate's jurisdiction or there is within such limits a person who is likely to commit a breach of the peace or disturb the public tranquillity, or to do any wrongful act as aforesaid beyond such limits] [Section 107 (2) substituted by Act XLII of 1956.].
