Section 46B in The Bengal Agricultural Debtors Act, 1936
46B. [ Report to Sub divisional Magistrate against suspected touts. - [Sections 46A to 46F inserted by Bengal Act 5 of 1942.]
A Board may report to the Sub divisional Magistrate the name of any person alleged or suspected to be a tout for inclusion in the list referred to in sub-section (1) of section 46A, and the Sub divisional Magistrate may take such action on the report as he thinks fit].
