Section 4(3) in The West Bengal Undesirable Advertisements (Control) Act, 1948
(3)Where in pursuance of sub-section (1) any document or article or thing has been declared to be forfeited to Government, any police officer may seize any copy thereof, wherever found, and any Magistrate may by warrant authorise any police officer not below the rank of Sub-Inspector to enter upon and search any premises whereon or wherein such document or article or thing or any copy thereof is or reasonably suspected to be.Explanation. - In this section "Calcutta" means the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866, together with the suburbs of Calcutta as defined by notification under section 1 of the Calcutta Suburban Police Act, 1866.
