This Act shall, after it has been approved of by the Administrative Council, come into force within the limits of the Municipality of Agartala and at places at a distance of not more than five miles thereof from the date of its notification in the State Gazette. The member of the Home Department may, if he thinks fit, by a notification to be published in the State Gazette, extend the operation of this Act or any part of it to any other place within this State, and, may, if he subsequently deems it necessary, withdraw the operation of this Act, in whole or in
