Section 72 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
72. In section 206, for sub-section (1), the following sub-section shall be substituted, namely :-
"(1) Any Presidency Magistrate, Sub-Divisional Judicial Magistrate or Judicial Magistrate of the first class or any Judicial Magistrate not being a Judicial Magistrate of the third class, empowered in this behalf by the State Government, in consultation with the High Court, may commit any person for trial to the Court of Session or High Court for any offence, triable by such Court.".
