Section 65(2) in The West Bengal Separation of Judicial And Executive Functions Act, 1970
(2)After sub-section (1), the following sub-section shall be inserted, namely :-"(1A) Any District Magistrate or Sub-divisional Executive Magistrate or any other Executive Magistrate of the first or second class specially empowered in this behalf by the State Government may take cognizance of any offence upon information received from any person other than a police officer, or upon his own knowledge or suspicion, that such offence has been committed.";
