Section 15(1) in The Bengal Suppression Of Terrorist Outrages Act, 1932
(1)Where it appears to the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of India Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Law Order, 1950.] that the inhabitants of any area are concerned in the commission of scheduled offences or are in any way assisting persons in committing such offences, the [State Government] [Words substituted for the word 'Calcutta Gazette' by the Government of India (Adaption of Indian Laws) 1937.] may, by notification in the [Official Gazette] [Word substituted for the word 'Calcutta Gazette' by the Government of India (Adaption of Indian Laws) 1937.] impose a collective fine on the inhabitants of that area.
