Section 11 in The Bengal Places Of Public Amusement Act, 1933
11. Powers of Deputy Commissioner of Police and Sub-divisional Magistrate.
- The [State 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 word 'Provincial' by the Adaptation of Laws Order, 1950.] may empower any Deputy Commissioner of Police in Calcutta or elsewhere any Sub-divisional Magistrate to exercise within the limits of his jurisdiction any of the powers of the Commissioner of Police or of the District Magistrate, as the case may be, under this Act:Provided that any order passed by a Deputy Commissioner of Police or Sub-divisional Magistrate may be reversed or modified by the Commissioner of Police or the District Magistrate, as the case may be.
