Section 7(1) in The Bengal Smuggling Of Arms Act, 1934
(1)On receipt of the report of the advising Judges the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.], if satisfied that the person against whom the report has been made, should be removed elsewhere may by an order reciting, the conclusions of the advising Judges, as reported by those Judges,-(a)direct him to leave [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] within such time, by such route or routes, and for such period as may be stated in the order, or(b)where the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] is satisfied that both he and his father were born in [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], or that he is a member of a family which has definitely settled in [West Bengal] [Words substituted for the Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] and is himself so settled, direct him to leave the notified area within such time, by such route and for such period as may be stated in the order, and may in that case further order that he shall during the same period notify his place of residence and any change or intended change of residence and any absence or intended absence from his residence to the officer appointed by the [Central Government] [Words substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937.] in this behalf.
