Section 8A(2) in The Bengal Criminal Law Amendment Act, 1925
(2)Where in the course of any such trial, the Advocate-General certifies in writing to the Commissioners that it is expedient in the interests of the public peace or safety, or of the peace or safety of any of the witnesses in the trial that public generally should not have access to, or be or remain in, the room or building used for the trial, the Commissioners shall order accordingly.
