Section 18 in The Bengal Suppression Of Terrorist Outrages Act, 1932
18. Power to make rules.
(1)The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] [* * *] [Words 'subject to the control of the Governor General in Council' omitted by Government of India (Adaptation of Indian Laws) Order, 1937.] may, by notification in the [Official Gazette] [Words substituted for the word 'Calcutta Gazette' by the Government of India (Adaptation of India Laws), 1937.], make rules -(a)to prevent communications with absconders and to secure information of the movements of absconders;(b)to prevent attacks on the persons or property of [Government] [Words substituted for the words 'His Majesty's' by Adaptation of Laws Order, 1950.] subjects, or to secure information of such attacks and of designs to make such attacks;(c)to secure the safety of [Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] forces and police;(d)to regulate the exercise of powers conferred by or under this Chapter;(e)to provide for the custody pending production before a Court of prisoners taken in circumstances in which the provisions of the Code cannot be followed without undue inconvenience;(f)generally, to carry out the purposes of this Chapter.(2)In making a rule under this section the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] may provide that any contravention thereof shall be punishable with imprisonment which may extend to six months, or with fine, or with both.
