Section 39B(1) in The Calcutta Suburban Police Act, 1866
(1)whenever a notification, order in writing or public notice has been duly issued under sub-section (2), sub-section (3), sub-section (4) or sub-section (5) of the last foregoing section, then,—(a)in the case of a notification issued under clause (i), clause (ii) or clause (iii) of the said sub-section (2), or in the case of a public notice issued under the said sub-section (5) any Magistrate or any Police-officer, or(b)in the case of a notification issued under clause (iv) of the said sub-section (2), or under the said sub-section (3), or in the case of an order issued under the said sub-section (4)—any Magistrate or any Police-officer of or above the rank of sub-Inspector,may require any person act ing or about to act contrary thereto to desist or to abstain from such act ion, and, in case of refusal or disobedience, may arrest such person.
