Section 3(2) in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
(2)Any of the following officers, namely :—(a)District Magistrates,(b)Additional District Magistrates specially empowered in this behalf by the State Government,(c)Commissioners of Police, may also, if satisfied as provided in sub-section (1), exercise the powers conferred by the said sub-section.
