Section 4(2) in The Prevention of Seditious Meetings Act, 1911
(2)Power of Magistrate to cause report to be taken.The District Magistrate or any Magistrate of the first class authorised by the District Magistrate in this behalf may, by order in writing, depute one or more police officers, not being below the rank of head constable, or other persons, to attend any such meeting for the purpose of causing a report to be taken of the proceedings.
