Section 11 in The Bengal Suppression Of Terrorist Outrages Act, 1932
11. Power to require the assistance of any person.
- The District Magistrate may require any person residing in the district to assist in the restoration and maintenance of law and order and in the protection of property in the possession or under the control [of the Central or the State Government] [Words 'of the Central or Provincial Government' first substituted for the words 'of Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and therefore, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.], or of any railway administration or local authority, in such manner and within such limits as the District Magistrate may specify:Provided that before passing any order under this section the District Magistrate shall satisfy himself that such order is not of a harassing or humiliating nature or incompatible with the ability or position in life of the person concerned:Provided also that no female person shall be required to render any assistance.
