Section 46A in The Bengal Agricultural Debtors Act, 1936
46A. [ Power to frame and publish lists of touts. - [Sections 46A to 46F inserted by Bengal Act 5 of 1942.]
(1)Every Sub divisional Magistrate may, as regards the Boards within his own jurisdiction, frame and publish lists of persons proved to his satisfaction, by evidence of general repute or otherwise, to be touts, and may, from time to time, alter and amend such lists].(2)No person's name shall be included in any list until he shall have had an opportunity of showing cause against such inclusion.(3)Where the name of any person is included in a list framed and published under this section, such person may, within thirty days of the publication of the list in which his name first appears, apply in writing to the District Magistrate, for the removal of his name from such list ; and the orders of the District Magistrate, passed after such inquiry (if any) as he considers necessary, on such application shall be final.
