Section 111 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
111. For sub-section (1) of section 504, the following sub-section shall be substituted, namely :-
"(1) If the witness is within the territories to which this Code extends the commission shall be directed, -(a)where it has been issued in the course of an inquiry or other proceeding in respect of any matter which lies, outside the presidency-town of Calcutta, within the functions exercisable by Executive Magistrates, to the District Magistrate or Chief Presidency Magistrate, as the case may be, within the local limits of whose jurisdiction the witness is to be found,(b)in any other case to the Sub-Divisional Judicial Magistrate or Chief Presidency Magistrate, as the case may be, within the limits of whose jurisdiction the witness is to be found.".
