Section 5(2) in The Bengal Smuggling Of Arms Act, 1934
(2)The warrant shall be in such form as shall be prescribed by the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by Government of India (Adaptation of Indian Laws) Order, 1937.] and shall be issued by the Commissioner of Police or the District Magistrate, as the case may be, and shall contain a statement of the heads of the charges against such person, and shall require him to submit by petition to the advising Judges appointed under sub-section (1) of section 6, by such date as may be specified in the warrant, any representation that he may desire to make.
