- Whenever a District Magistrate or a Sub-divisional Magistrate or a Magistrate of the first class specially empowerd by the State Government in this behalf receives information that any person within the limits of his jurisdiction is by habit a smuggler of opium or a seller or stockist of opium such Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not be externed from the State or from any part thereof for such period as the Magistrate may deem fit.
