0
West Bengal Act VIII of 19701
THE WEST BENGAL SEPARATION OF JUDICIAL
AND EXECUTIVE FUNCTIONS ACT, 1970.
[24rl1 February, 1970.1
An Acr lo re-enocr, wirh nlodificarion, rlre provisions oJ rfre Wesr Ber~gai Separarion of Jlidicial and fiecririve Functio~rs Ad. 1968. Prcsidcnr's
ACI a of WHEREAS the West Bengal Separadon of Judicial and Execurive
- 1968. Func~ions Act, 1968, providing for theseparalion of the Judiciary from h e Executive in the public services in the Srare of Wesl BengaI was enacted by the Prcsidenlof Indiaduring the period of operation of the Proclamation issued by [he President of India on the 20th day of February, 1968, under
article 356 of the Constitution OF India in relation to the State of Wesr Bengal;
AND \ V H E ~ S it is expedient to re-enact, with modificalion, the
provisions of the said West Bengal Separation of Judicial and Executive Functions Acl, 1968;
It is hereby enacled in the Twenty-first Year of h e Republic of India,
by the Legislature of West Bengal, as follows:-
1. (1) This Acr may becalled heWest Bengal Separation of Judicial and Executive Functions Act, 1970.
(2) It extends to the whole of Wesr Bengal.
(3) It shall comeinto force2 at once in hePresidency-town of Calculla
and the districls of Hooghly, Bankura, Purulia, Cooch Behar and Murshidabad, and shall come inlo force in [he remaining dislricrs of Wesl
# Bengal on such dale as the State Government may, by notification in the
Oficiol Gazetie, appoint:
Provided that different dales may be appointed for differen~ d i s h c b
and any reference ro h e cornmencemenl of this Act in relation to a district shall mean h e date on which il comes into force in that district.
ACI 5 or 2. The Code of Criminal Procedure, 1898, shalI, in ils applica~on lo
1888. West Bengal, be amended in the manner and to [he exlent specified in the Schedu te.
IFor Stnremenr of Objecrs and Rcxons, see h c CaIcrrtfa Gazette, E3mordinar):
PartlVA, orlhc 6 h August. 1969. page 337: Tor pmeedings orrhc Wcsr Bengal Lcgislauve Asscrnbly.sec Ihc pmccdingsof rhc mccting of har Assembly held on 9th February, 1970. Shon ti~lc,
cxlcnl ~d
cornmence-
mcnt,
h c n d -
men& lo Ihc
Codc or
Criminal
Rncedure.
1898.
T h i s Act cnme inlo lorn in rhc D i s u i c ~ 01 How& and Burdwan. vide nolifica[ion No. 396Scp.. d a r d rhc 13.5.70 published in [he CalcuIta Gazerre. Enmordiaary, Pm 1 or [he 13.5.70, page 1299.
Tlie Wesr Uengal Separariot~ ofhrdicial o~ id Execraive F~m~ctior~s Acr, 1970.
.ncl5 or (3) The provisions of [his Act which amend thc Code or Criminal
,18911. ' Procedure, 1898, s o x to allerthe manner in which, ~heaulhority by which or m he law under or in accordance rvilh which any powers are exercisable shall noL render invalid any nolification, bye-law, rule, regulation, order, commirmenl or allachment duly made or issued or anyrhing duly done beforc the commenccmenr or this Act, and any such notificadon, byc-law, rule, regulation, order, cornmirrnent or attachment or thing, may be revoked, varied, rectified or rcvcrscd in the like manncr, to the likc cxrent and i n the like circumslances, as i f it had been duly made, issued or done aftcr such commencemen1 by the cornperem authorily and in accordance with [he provisions then npplicilblc to such case.
(4) Where, before the commencement of this Act, any power was
exercisable under the Code of Criminal Procedure, 1598, by any
Mngisrrarc to make any alrerarion in any order made in u proceeding thereunder and [he jurisdiclion in respecl of such proceeding comes to be vested, after such commenccmcnl, in a Judicial Magisirate, such power shall, afler such commencement, be exercised by such Magistrate in accordance wirh [he provisions of !he Code of Criminal Procedure, 1393,
as amended by this Act.
5. Ifany dilficully .arises in givingeffecl 10 lhe provisions olthis Acr, Porvcr 10
[he Slate Governmenl, in consulmtion wilh the High Court, may, by order, z$Ki,ics,
do any rhing (including [he specificadon of a Magisrmtc, whcthcr Judicial or Executive, a the appropriate Magistrate having jurisdiction in the mallcrconcerned under any law) not inconsistent with such provisions for the purpose of removing [he difficully.
THE SCHEDULE
(See section 2.)
Amendments to the Code of Criminal Procedure, 1898 (Act 5 of 1898).
1 . In clause (h) or sub-scction (I) of section 4, for ihc words "a Magistrate", [he words "a Judicial Magisrrare" shall bc subslirutcd.
2. In sub-scc~ion (2) of section 5. for rhe words "but subject 10 any
enactment", the words "but, save as othenvise provided by this Code.
subject to any enact men^" shall be substituled.
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The West Bengal Separa~ion of Jrrdicial arrd Erecu~ive F~tncrio~rs Acl, 1970.
wat Ben. Acti
3. Forsecrion 6, the following section shall besubstituled, namely:-
"c~assfr; or 6. (1) Besides the High Court and h e Courts Criminal
co,, constituted under any law other than [his Code, for
hlagislntw. the lime being in force, there shall be two classes of
Criminal Couns i n the State, namely:-
I. Courts of Session;
11. Couds of Magistrales.
(2) Thereshall be thefollowingclassesoFMagism~es. namely:-
I. Judicial Magistrales-
(a) Su b-divisional Judicial Magismres:
(b) Judicial Magistrates of the firs1 class;
(c) Judicial Magisbares of the second ~ 1 ~ s ;
(d) Judicial Magistram of thc bird c h s ;
(e) Special Judicial Magismtes;
( f ) Presidency Magislrales.
iI. Execulive Magislrales-
(a) Dislricr Magiswtes;
(b) Sub-divisional Exccutive Magistrates;
(c) Execulivc Magistrates of the firs1 class;
(d) Execulive Magis~mres of the second class;
(e) Executive Magistrate of the Third class;
(f) Special Executive Magistrates;
(g) Special Presidency Magistrates.
4. Forsection 7, hefollowing section shah besubstituted, namely:-
"Sa~sions divisions 7. (1) The Srale of West Bengal shall consist
md disvicu. of sessions divisions; and every sessions division shall, for the purposes of h i s Code. be a district
or consist of districts.
(2) The State Government, in consultation with Ihe High Cour~, may alter the limils or Lhc number of such divisions and districts.
(3) The sessions divisions and districts existing when rhc
West Bengal Separation of Judicial and Executive Functions Act, 1970, comes inlo force shall be sessions divisions and districts respectively, unless and until they are so altered.".
5. In section 9,-
(1) in sub-section (11, for the words "and appoinr", h e words
"and, i n consultation with thc High Court, appoin~" shall be
subs~ituted;
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Tlie Wesl Bargal Sepumfiotr of Jlrdicirrl a~rrl Execrrtive F~ulcrions Acr, 1970.
(2) in sub-sccrions (21, (3) and (4), for the words "S~ate Governmenl", wherever [hey occur, the words "S~nle Governmenl, in consullalion wilh the High Coun," shall be substituted.
6. In scclion 10,-
(1) in sub-seclion (I), for the words "a Magisrnte", the words
"an Executive Magismale" shall be substirured:
(2) in sub-section (2), for thc words "any Magistrate", [he words
"any Execulivc Magisrwre" shall be subslituted; and
(3) in sub-section (3), for the words, figures and br;lcke[s"secrions 192, sub-section ( I)", [he words, figures and brackels "secdons 88, sub-section (6C), 124,125,192, sub-seclion (1)" shall be substiwted.
7. For section 12, the foIlowingsectjonshallksubsliluted, namely:-
"Subordi- 12. (1) The Srare Govcrnmcnt may appoinl as nille
h c c u l j v c many persons as il rhinks f i ~ , bcsides thc Dislricl
;lnd Magismarcs to be Exccuri ve Magistrites of the first,
Magis~nrcs.
second or lhird class in any districr oursidc the presidency-town and the State Govern~nenl or [lie Dis~rict Magislra~e, subject 10 the conrrol of lhe Stale Governmenl, may, irom rime to lime, define lhc local a reu wirhin which such persons may exercise all or any of thc powcrs with which they may respectiveIy be invesred under [his Code.
(2) The Srare Govcmmcnlmay, in consultarion with he High
Court, appoinl as many persons as ik thinks fit, irom among [hc
members of the Judicial Service of [he Stalc to be Judicial Magistrates of the firs[, second or rhird class in any districl, outside the presidency [own and the Slate Governmenl in consultation with the High Court or the Sessions' Cour~, subject 10 the conlrol of the slate ~ o v e r n m e n ~ k l i n ~ in consultation with [he High Coun, may, from ~ i m c lo lime. define [he local areas wirhin which such persons may eexcrcise all or any of the powers wilh which they may respectively be invcstcd under [his Code.
(3) Notwirhslanding anything contained in sub-secdon (I) . the State Govcmmcnl may, in consultation with the High Court, appoinl for such period no[ exceeding fivc years horn lhc commencement of the West Bengal Separalion of Judicial and Execurive Functions Act, 1970 in any dislrict outside the presidency- rown as many pcrsons, as itconsiders necessary, who are or have been members or [he West Bcngal Civil Scrvicc
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The Wesl Bellgal Separation of Jitdicial atrd Erecutive Frdncrions Act, 1970.
[Wcsi Ben. Act
(Sclicdrrl~.)
(Executive) orchc West Bengal Junior Civil Service, to be Judicial ! Mngisrrates in such district, and, the S m e Government in consullation wilh h e High Court or the Scssions Judgc, subject to thecontrol of r he S talcGovernmentacting inconsul~alion w i ~ h the High Court, mny define the local ucaq wilhin which such persons may exercise all or any of the powers with which they may bc invesled under this Code.
(4) Except as ohenvise provided under sub-seclions (I ) , (2) and (3), [he jurisdiction and powers of Execulive Magislratcs and Judicial Magisuates shall extend lhroughaut h e district. ( 5 ) Appointmenr and control of Judicial Magistrates under sub-sections (2) and (3) shall, on Ihc issue of a nolificalion published under anicle 237 of [he Conslitution of India, be in accordance w i ~ h the terms of he said notification.".
8, In seclion 13,-
(a) in [he marginal nore, for thc word "Magistrate", [he words
"Executive Magis~ate" shall be subsliwrrd;
(b) in sub-seaion (11, for the word "Magislratc". the words
"Execulive Magistrate" shall be substituted; and
(c) for sub-section (3), the following sub-seclion shnI l be
substituted, namely:-
"(3) Such Executive Magistrates shall be called Sub-
divisional Executive Magistrates.".
9. Artcrseclion 13, the following secrion shdI beinserted, namely:--
"Appoint- 13A. ( I ) TlteHighCourt may placeanyJudicia1
mcnt of Sub- divisional Magistntc of the first or second class in charge of a
Judicial sub-division, and may relieve him o f the charge as Magismtcs. occasion requires.
(2) Such Judicial Magistrales shall be caIled Sub-divisionaI Judicial Magistr~tes.
(3) The High Courl may delegale its powers under h i s section to h e Sessions Judge of the disuict, subject to such conditions, if any. as it chinks fil.".
"SpcciaI 14, ( I ) Thestme Governrncntrnay conrerupn Execurivc
rind JudiciJt any person who possesses such qua1ifications as hlngislrdtes. may be specitied in [his behalf by lhe Slate Government, by no~ificauon in the OBciol Gazerrr. all or any of
he powers conferred or conferrable by or under h i s Code, on an
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The West Bengal Seporn~ion of Jzrdicinl and &ecvtive Frwc~ions Act. 1970.
VIII of 1970.1 Executive Magistrate of the first, second or third class for a particular purpose or particular purposes, in any local area.
oursidc thc prcsidency-[own.
(2) Such Magistrates shall be called Special Executive
Magis~ra[cs and shall be appointed for such term as thc Stalc
Governmen1 may, by general or special order. direcl.
(3) TheStatc Govcrnmcnt may delegate, w i h such limitation
3s it thinks fit, to any officer under its control thepowersconfcrrcd
by sub-secrion (1).
(4) The Starc Government may, in consultation with the High
Coun, confer upon any person who holds or has hcld any judicial
post under the Union or a Slate, or possesses such other qualifications, as may, in consullauon with the High Coun, be
specified in this behalf by the State Government by notification in h e OficiolGazette, allorany of thepowersconfedorconfer~ble by or under his Code, on a Judicial Magistrate or thc first, sccond
or [h id class in regard to particular cases or lo a parlicular class or particularclasses ofcases, or in regard to cases generally, in any local area outsidc thc presidency-town.
(5) Such Magistrates shall be called Special Judicial Magis[n[es and shall be appointed for such term as the State Government may, in consuItation with the High Coun, by general or special order, direct.
(6) No powers shall be conlerred upon this scction on any
police-oficer below [he gmdeof Assistan1 Disuic~Superintendent, and no powers shall be conferred on a police-officer except so far as may be necessary for preserving [he peace, preventing crime and detccring, npprchcnding, and detaining offenders in order to heir being brought Wore rhc appropriate Magistmtc and (or the
performance by [he officer of any olher dutics irnposcd upon him by any law for the rime being in force.".
1 1. In section 15,-
(a) in [hc muginal note, for the words "Benches of Magistrates", the words "Benches o r Judicial Magisrrates" shall be
substituted;
(b) in sub-seclion (1)-
(i) after the words "Srate Govemmeni" in h e cwo places where they occur, the words "in consultarion with h e
High Couri" shall be substituted,
(ii) for h e words "or more Magishates", the words "or more Judicial Magistrales" shall be subsritutcd,
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The West Bctrgul Separarion of J~rdicial and Execrrtive Fturcfiorrs Acr, 1970.
[West Ben. Aci
(iii) for the words "a Magisbale", h e words "a Judicid
Magistrate" shalI be substituled;
(c) for the words "a MngisWate" in the rwo places where they occur, Ihc words "a Judicial Magistrate" shall be subsdluted.
12. In section 16,-
( 1 ) for the words "State Governmen1 may, or, subject lo the conrrol ofrheslale Government, Ihe Dislrict Magistrate", Ihe words "High Court with the previous approval of the State Government' shall be subsliluled;
(2) for the words "Magislrata' Benches" hc words "Benches of
Judicial Magis~ates" shall be substituted;
(3) Tor ihe words "Magistrates in Session", the words "Judicial Magistrates in Session" shall be substituted.
13. For seclion 17, the following sections shall be substituted,
namely:-
"SU bordina- 17. (I) All Executive Magistrrrres appointed lion of underseciions 12,13 and i4 sha~l be subordinate lo Magism[=. the Dislrict Magistrale, and he may, from time lo time, make rules or give special orders consistcnl with this Code
as lo the distribution of business arnongsr such Magistnles.
(2) Every Execurive Magistrate in a sub-division shall be
subordinale lo the Sub-divisional E~ecuuve Magismte, subject, however, ro thc general conlrol of the Dislrict Magistrare.
Sulwrdihdon 17A. (1) All Judicial Magismites appointed
of Judicial Magismrcs under seclions 12. 13A and 14 and all Benches
and consti~uied under section 15, shalI, subject to the control ofthesessions Judge, besubordinatc lo thesub-divisional Judicial Magistrate and the Sub-divisional Judicial Magisrmre
may from time to time disrribute the business amongst such
Judicial Magislratts and Benches consisten~ly with his Code and
ll~e rules framed by thc High Coun.
(2) TheSub.divisionalJudicialMagistra~eshal1 bcsubordi nate to the Session Judge.
(3) Notwithstanding anything contained in sub-section (I),
Ihe Sessions Judge may, if for any reason he thinks fit so to do. distribulc h c business referred lo i n that sub-seclion amongst the Judicial Magistrates and Benches within the sessions division
consistently with this Code and Ihe rules framed by the High
court.
8
Tfrc West Bellgal Separatiotr of Jrtdicinl und Execurive Frdncriot~s Act. 1970.
Subrdination 17B. (1) All Assistant Sessions Judges shall
of A Scsrions be subordinate to thesessions Ju Jge in whosecourt
JudgcroIhc [hey may exercise jurisdiction and the Sessions
Scssions Judge. Judgc may from time to rime disuibute thc business
amongst such Assistan1 Session Judges consistentIy wirh this Code and the rules framed by [hc High Court.
(2) Thc Scssions Judge may atso, when he himself is unavoidably absenl or incapable of acting, make provisions for [he disposal of any urgent application by an Addirional or Assistant Sessions Judge or, i f there be no Addirional or Assisranr Sessions Judge, by the Sub-divisional Judicial Magistrate, and
any such Judge or Magistrate shall have jurisdiction to deal with
any such application. Dele6a1i0n 17C. TheHigh Court, andsubject roils control powcrs by
nigh Coun. the Sessions Judge, may aulhorize an Additional
Sessions Judge lo pcrfom within its jurisdiction all or any of the
powers of supervision and control over Lhe Judicial Magistralcs.
lnrcrior Criminal 17D. Courts of Sessions and Courts of
Courts. Magisirales shall be Criminal Couns inferior to rhc High Coun and Courts of Magistrates (excluding CounsofPresidency Magistra~es) shall becriminal Courls inferior to the Court of Session.".
14. For section 18, the following sec~ionshall hesubstiruted, namely:-
"hppoinl- mcnt of 18. (1) Subject to the provisions of sub
Prcsidcncy sections (4) nnd (3, the Stale Governmenr in
M?gis1rz[e, consultation wilh the High Court,-
(a) shall, from time to lime, appoint a sufficient number of
persons (hcrcinaftercalled Presidency Magislrates) to be h e
Magisbales lor the presidency-[own of Calcutta and shall
appoint one of such persons to be the ChieF Presidency Magistrate for such town;
(b) may also appoin~ one or such Presidency Magistrates to be an Additional Chief Prcsidency, Magisuate and such Additional Chief Presidency Magiskate shall have all or any of the powers of the Chief Presidency Magistrate under [his Code orundcrany other law for the time being in force. as the
State Govemrnenl, in consultaion w i h h e High Court,
may direct.
(2) The powers of a Prcsidency Magistrate under this Code shall be exercised by the Chicr Prcsidency Magismre or by any
Presidency Magistrateor by any Bench orl'residency Magistrates.
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The Wesr Berrgal Separation of Jrrdicial alld Exccrrtivr Fitncrions Acf, 1970.
!
[West Ben. Act
(3) A Presidency Magistrate may be appointed under [his scclion for such terrn as Ihc S~ateGovernment in consultation wilh
rhe High Court, may, by gcncml or special order, dircct.
(4) The Chief Presidency Magis~rate and the Additional
Chief Presidency Magistrare shall be appointed from ,mong the
members of the West Bcngal Higher Judicial Service.
(5) The otherpresidency Magistrates shall be appointed from among [he members of the West Bengal Civil Service (Judicial):
Provided h a t as many Presidency Magistntes, as may be considered necessary, may also be appoinled from among h e rnembcrs of the Wesr Bengal Civil Service (Excculive) or West Bengal Junior Civil Service for such period no1 exceeding five years from ~ h c commencement of [he West Bengal Separation of L Judicial and Executive Functions Act, 1970, in the presidency-
town of Calcu~ta, as ~ h c Stale Government, in consultation wich rhe High Court, may think f i t .
(6) Appointment and coalrol of Presidency Magistntesunder sub-sectian (5) shall, on theissucof a notification published under
aidicte 237 ofthc Constitution of India, be in accordance with the
t c m s of the said notifica~ion.".
15. Aftersec~ion 18, thc following seclion shall beinserted, namely:-
"SpeciaI I8A. TheState Government may alsoappoinl,
Prcsidcncy Myiru;lv, for such terrn it may. by special or general order, direct, any person as a Presidency Magisirale for the performance of all or any ofthe iunctions of a Presidency Magistrate excepting (hose rclating 10 inquiry inlo. or cognizance, investigation or Irid of any offence. Such Presidency Magisrrales shall be called Special Presidency Magis~rates.".
16. In section 21,-
(1) in sub-seclion (I),-
(a) for the words "with the previous sanclion of he State Governrnenl", the words "wilh the previous approval of the High Court" shall bc substituted;
(b) in clause (e), for the words "could be deal1 with by a District Magiskate", the words "requires 10 be dealt wilh by him" shall be subslituted;
(2) in sub-section (2), after the word "declare", the words ", in
consulValion with the High Court," shall be inserted.
17. In clause (a) of sub-section (1) of section 22B, for the words
"nearest Magistrate", the words "nemsL Magistra~e having jurisdiction"
shall bc substimted.
10
18. To sub-section (I) of section 29, [he following proviso shall be added, namely:-
"Provided that if the Coun so mentioned is a Court specified in column 1 of the Table below such offencc shall be lried by the
Coun of Judicial Magiskate specified against it in column 2
hereof.
The Tahlc Name or Court specified Courl by which triable. in [he law.
(11 (2)
I . Districr Magistrate 1 . Sub-divisional Judicial
Magisrate.
2. Magiskale of the first class. 2. Judicial Magiskale of the first class.
3. Sub-divisional Magisirate. 3. Sub-divisional Judicial Magislrale.
4. Magiarate of the second 4. Judicial Magistrate of Lhe class. second class.
5. Magistrate of Ihe third class. 5. Judicial Magislratc of h e
lhird class.
6. Magistrale. 6. Judicial Magisirale.".
19. In section 29B.-
(a) ror the words "a Disrria Magisimle or a Chief Presidency Magistrate, or by any Magistrate specially empowered by the Slate Govemmcnt," the words ''a Sub-divisional Judicial Magistrate or a Chief Presidency Magistmtc, or any other
Judicial Magismarc specjaIly empowered by the Slate Government in consultation with the High Court" shall be substituted;
(b) For h e words "exercise all or any OF \he powers conremd thereby", Lhe words "by such persons" sharl be subsliruled.
11
The West Bengal Separation of Jridicial arrd Evc~crrii~~e Frrrlcrions Acr. 1970.
20. Forsection 30, thefollowingsecdonshall besubsrituted, namely:-
u o r r ~ n ~ ~ ~
punishablc
30. Nolwilhslanding anyrhing conlained in
with section 28 or section 29, the Slate Government may,
imprisonmcnr in consultation wilh the High Court, invest any not exceeding
seven ymrs. Judicial Magismte of the firs1 class with power lo lry as a Magiskale a11 offences nor punishable with death or with imprisonment for life or with imprisonment for a lerm exceeding
seven years:
Provided that no such Judicial Magistrale shall be invested with such powcrs unless he has, for not less than ten years,
exercised powers not inferior to hose of a Judicial Magisbole 01
lhe First class:
Provided furlher lhal if any Judicial Magistra~e oC the firs t class has, prior to his appojnlment as such Magisirale, exercised rhe powers of an Assis~ant Sessions Judge, he may be invesled wilh the powers under this section nolwilhstanding that he has not exercised [he powres of a Judicial Magismale of the first class For
ten years.".
21. In section 32,-
(a) in the marginal note. for the word "Magistrate", the words
"Judicial M a g i s ~ t c " shall be subslituted;
(b) in sub-seclion (I),-
(i) for the words "Magistnles of the first class", [he words
"Judicial Magistrales of the first class" shall be
subsd tuted;
(ii) in cIausc (b). for the words "Magislntes of Ihc second
class", Ihe words "Judicial Magistrates or chc sccond
class" shall be subsliluted;
(iii) in clause (c), for the words "Magistrates of thc th id class", [he words "Judicial Magistrates OF the lhird cla-ss" shall be substituted.
22. In section 33,-
(1) in the marginal note, for the word "Magistrates", the words
"Judicial Magistntcs" shall be substitured;
(2) in sub-section (I) , for the words "any Magistra[c". ~ h c words
"any Judicial Magiskale" shall be substiluled.
[WCS~ Bcn. Act
t .
23. ln section 34.-
(1) in [he marginal notc, for [he words "District Magistrates", the words "Judicial Magisuates" shall bc substituttd;
(2) For the words "Court of a Magismleu, the words "COUII of a Judicial Magistrate" shall be subslimled.
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The Wesl Berl~al Separatio~l of Judicial and Ereerrlive F~~nctions Acr, 1970.
24. In cIause (b) of the proviso lo sub-section (2) of section 35, for h e
words "a Magistrate", in the two places where hey occur. [he
words "a Judicial Magistrate" shall be substituted.
25. Forsection 36, the following sectionshall besubstituled, namely:-
"Ordinary 36. All Djstrict Magisuates, Sub-divisional p l v c m or
~ ~ ~ i ~ ~ ~ ~ ~ ~ . Execu~ivc Magistrata and Executive Magistrates of the first, second and third class and alI Sub- divisional Judicial Magistrates and Judicial Magislrales or [he firs[, sccond and lhird class have powers hereinaficr respecljvcly conferred upon them and specificd in [he Third Schedule. Such powcrs are callcd their 'ordinary powers'.".
"Additional 37. In addilion to his ordinary powers,-
po\rrcrr conrcrnb!~ on Judicial and Enecu~ivc Magishales.
(a) any Judicial Magistrate may bc inveslcd by the State Government, in consullation w i l h t h e ~ i ~ h ~ o u r t , with any of
ihe powers specified in Part IA or Ihe Fourth Schedule as powers with which he may be invested by the State govern men^ in consultalion wilh Ihe High Courl;
(b) any Judicial Magistrale may be invested by the Sessions Judgc to whom he is subordina\e wih any powrrs specified in P a IB of the Fourth Schedule as powers w i h which he
may be invcsled by the Sessions Judge;
(c) any Executive Magistrate may be invesled by [he Stale Government wilh any of h e powers specified in Part IIA of 1heFourth Schedule as powers with which hemay be jnveslcd
by the State Governmenl;
(d) any Executive Magisirale may be jnvesled by Ihe Districl Magistrate to whom he is subordinate with any ofthe powers specified in Part nI3 of the Foufi Schedule as powers wilh
which he may be invesled by the Dis~rict Magistnte.".
27. Forscction 38, Lhcf~llowingsec~ionshalI besubstituted, namely:-
"Conirol of Ihc investing 38. The powerconferndon rhtsessions Judge p o ~ ~ r ~ or Be by clause (b) of seclion 37 shalI beexercised subjcct
scssion5 to Ihc chtrol or the High Court and the powcr Judgc and rhc
Dislricr conferred on [he District Magistrate by clause (d) of Magismle- thalsection shaIl be exercised subjec~ io the conrol
of [he Stale Government.".
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The Wesr Berlgal Sepam~iori 4Jirdiciol at~d fiectrtive F~incrions Acl. 1970.
[West Bcn. Act
28. Af~er section 38, thc following section shall beinserted, namely:- ,. .
"'Judicial 38A. Whenever under any provisions of this powcrs to bc
cunr~md in Codc Or any olher law for lhc lime being in force,
cansullalion any judicial powers ure to bc coderred by the Slale
with Ihc High Coun. Government on a Sessions Judge or an Additional or Assisrant Sessions Judgcor aSub-divisional Judicial Magistrale or any olher Judicial Magismre, or any such Judicial Magistnle
is to be specially empowered lo exercise such powers, he order conferring such powers or empowering thc c~erc ise of such powers shall be made by he Slate Governmenr i n consul tation with the High Caurt nolwilhstanding tharsuch provision may not
expressiy so provide.
Exylanatiotr.--For Ihe purposes of this sccdon, the question whether any powers are judicial shall be decided by thc State
Govcmmen~inconsullation with the High Court andsuchdecision shall be final.".
29, In section 40, for the words "Sla~e Governrnen~ orherwise direct".
[he words "Statc Government, i n consul~arion with the High
Court, where necessary, othenvise dirccrs" shall be substiruted.
30. In section 4 1,- (1 ) after rhe words "Srare Government", the words "or, where the
confermcnl of power was in consulta~on wilh the High Coun, the State Government, in consultation with the High
Coun," shall be inserted;
(2) for sub-scclion (2), the Following sub-section shall be
subslimted, namely:--
"(2) Any powers conferred by lhc Sessions Judge or the Dislricl Magistrare may be withdrawn by [he Sessions Judge
or the Dislrict Magistrate, as rhc case may be.".
31. In section 57,-
(1) i n sub-seclion (2), for h e word "Magisrate", he words
"Judicial Magismrc" shall be substituted;
(2) in sub-seclion (3), for he word "Magismte", the words
"Judicial Magisrrale" shall be substirured.
32. In section 62, for [he words "to the District Magistrate or, i f he SO directs, to thesub-divisional Magistrate", the words "to thesub-divisional Executive Magismte and the S~b~divisional Judicial Magistrare" shall be subsliruled. .
33.. Insection 63, a f ~ e r h e words "of a Magistrate", the words "having jurisdiction" shall be inseried.
14
The West Bellgal Separariotl a! Judicial and fiec~rrive Frmcrionx Acf. 1970.
(Schedule. )
34. In sub-section (1) of section 78, for the words "or Sub-divisional Magistrate", the words ", Sub-divisional Executive Magistrate or Sub-
divisional Judicial Magisuate" shall bc substituted.
35. In section 88,-
(1) in sub-scclion (21,-
(a) after che words "District Magisuate", the words ", Sub. divisional Judicial Magislnle" shall be inserted;
(b) for~he words "wilhin whosedistrict", the words "wirhin whose jurisdiction" shall be substi[uled;
(2) in sub-seclion (6B), after Ihc words "District Magistrate", [he words ", Sub-divisional Judicial Magishate" shall be insened;
(3) for the proviso 10 sub-sec~on (6C), thc following proviso
shall be substituted, namely:-
"Provided that if it is preferred or made in h e Court of a District Magistrate ora Sub-divisional Judicial Magismtc or the Chief Presidency Magistrate, such District Magisuate, Sub-divisional Judicial Magistrate or Chief Presidency Magistrate may make it over Tor disposal 10 any Magistrate
subordinale 10 him, and such Magishate shall have all h e
powers and jurisdiction in respec[ or such claim or objection
as if lheorderof attachrnenrhad been issued by such Magistrate and the claim or objection had been original ty preferred or made before him.".
36. In section 95, afler [he words "District Magistrate", in lhe two
places wherc h e y occur, the words, "Sub-divisional Judicial Magistrale"
shall be insened.
37. In sub-section (2) of seclion 96, after the tyords "District Magistrate", the words ", Sub-divisional Judicial Magistrate" shall be inserted.
38. In sub-seclion (1) or secrion 98,-
(1) in the firs1 paragraph, for the words "Sub-divisional Magistrate, Presidency Magistrate ~ r " , h e words "Sub- divisional Judicial Magisirale, Presidency Magistrate, Sub-
divisional Execulive Magisbale or Judicial or Executive"
shall be substiluled;
(2) in [he fourth paragraph, for the words "Sub-divisional Magistrate", rhc words "Sub-divisional Judicial Magistnre, Sub-divisional Excculive Magistrate" shall be substiluted.
15
Tlre Wesr Bettgal Separatioa of Jlidi~*i(d atrd Exec~iti~w Frulcriorrs Acr, 1970.
[West Ben; Act
39. In section 100, for the words "Magislra~c orlhc first class or Sub- I divisional Magismre". the words "Sub-divisional Execurive Magismre, 1 ' , -
Execu~ive Magislrare of thc firs1 class, Sub-divisional Judicial Magistme or Judicial Magistrale of [he firs1 cInss" shall bc substitured.
40. In sub-section (1) OF scction 106, for [he words "a District Magistnte, a Sub-divisional Mngisrrarc or aMagistrate of the first class",
the words "a Sub-divisional Judicial Magistrare or a Judicial Magistnte of
the first class" shall be substituted.
41. In section 107,-
(I) in sub-section (1). for [he words "Sub.divisiona1 Magishale
or Magistnte of the first class", the words "Sub-divisional Executive Magisrnre or Executive Magismale of Ihe first class" shalI be substirulcd;
(2) in sub-secrion (3), for the wards "any Magisrnte", rhe words
"any Executive Magistrate" shall be subsululed.
42. In sec~ion 108, for the words "Magiswale of [he first class", the
words "LExecutive Magistrale of the fira class" shalI be subsliruted.
43. In sec~on 109, for the words "Sub-divisional Magistrate or Magistrate of 111e first class", the words "Sub.divisional Executive Magistrate or Executive Magisrate of he first class" shall be subsrituted.
44. In secrion 110, for the words "Sub-divisional Magisbale or a
Magisuate of lhe first class", the words "Sub-divisional Executive
Magistrateor an ExeculiveMagismteofthefirst class" shall besubsti tuted.
45. For section 126, the following section' shall be substituted,
namely:-
"Disch~gcof 126. (1) Anysuretyforthepeaceableconduct
surc~ics. or good behaviour of anolher person may a[ my
time apply lo the Court by which an order was made to give
securily to cancel any bond executed under this Chapter within the
local limirs of its jurisdiction.
(2) On such application being made, the Court shall issue
summons or warrant, as it may rhink f i t , requiring ihe person, for whom such surety is bound, to appear or to be brought before il.".
46. In sub-seclion ( I ) of section 127, for chc words "Any M~gistmte", h e words "Any Executive Magistrate, Presidency Magisuale" shaIl be subslitu ted.
16
77le Wesr Berrgal Separarior~ of J~rdicial atld Evecutive Frtrrctions Acr, 1970.
47. In section 128, for the words "any Magistrare". the words "any q: Executive Magistrate, Presidcncy Magistrate" shall be subslituted.
48. 1n section 129, for the words "Magisuale of the highest rank", the words "E~ecuuve Magislrale of the highesi rank of the Presidency
Magistrate" shall be substiiu~ed.
49. In scclion 13 1 ,-
(a) for the words "no Magistrate", the words "no Executive Magislrate or Presidency Magistrate" shall be subst iluted;
(b) For the words "with a Magistrate", the words "wirh any such Magistrate" shall be subslimled.
50. In sub-section (I)of section 133,-
(1) in [he l i r a paragraph, Tor the words "a Sub-divisional Magistrale or n Magisrrale of [he firsr class", [he words "a Sub-divisional Execulive Magislrate or an Executive Magistrate of the first class" shall be substiruted;
(2) in [he last paragraph, for the words "some other Magistrale", the words "some other Executive Magisrrate" shall be subs~itulcd.
5 1. In section 143, for the words "Sub-divisional Magistnte, or any olher Magislrate", Ihe words "Sub-divisional ExeculiveMagisb-ate or any olher Execurive Magistrate" shall be substimled.
52. 1n sub-scclion (1) of section 144, for the words "S~b~divisional Magistnre, or of my other Mngisrrale", Lhc words "Sub-divisional
Execuliv,e Magistrate. or of any Presidency Magistrate or Execulive Magisrrale" shall be substituted.
53. In sub-sec~ion ( I ) of scclion 145, for the words "Sub-divisional Magismre or Magistnte of [he first clnss", the words "Sub-divisional Executive Magistnre or Execurive Magislrare of [he firs1 class" shall be
substituted.
54. In sub-secdon (1) of secrion 147, Tor h e words "Sub-divjsional
Magismale or Magisrrare of the firs[ class", h e words "Sub-divisional Executive Magislmle or Executive Magisrnte of the firs[ class" shall be subslituted.
55. In sub-sect ion (1) of seclion 148, for Ihe words "Sub-divisional Magistrate", the words "Sub-divisional Executive Magistrate" shall be
substi~uted.
17
Tile Wesr Dengal Separariot~ of Jirdicial atid Exec~rtivc Fusctions Acr, 1970.
[West Ben. Act
56. l n section 155,- ( 1 ) in sub-secrion ( I), for the words "the Magislrate", the words
"the Judicial Magismite having power lo Lry Dr inquirt: into the offence" shall be substituted;
(2) insub-section(2),forthe~vords"aMagis~a~e",~hewords"a Judicial Magistrale" shall be subslimled.
57. In su b-section (1) of scclion 164,-
(I) for the words "Magistrate of h e firs! c l ~ s " , the words
"Judicial Magisimtc of the first class" shall be substituted;
(2) for the words "Magistrate or the second class", the words
"Judicial Magistnte of the second class" shall be substituted.
58. Insub-seclion (5)ofseclion 165. Zorthe words "ncuest Magistrate",
h e words " n e w t Judicial Magistn~e" shall be subslitulcd.
59. In sub-seclion(4)ofsecrion 166, for the words "nearest Magistrate",
Ihc words "nearesl Judicial Mugislrale" shall bc substituted.
60. In seclion 167,-
(1) in sub-sec~ion ( l ) , for the words "nearesk Magistrate", Ihe words "ncmest Judicial Magistrate" shall be substituted;
(2) in [he proviso to sub-section (2), for the words "noMagislrale o f l h z rhird class, and no Mngistnte of the second class", the words "no Judicial Magismale of the third class, and no Judicial Magistrate of (he second clnss" shall be substituled;
(3) for sub-secrion (4), the following sub-section shall be substituted, namely:-
"(4) Any Magismtc giving such order shall rorward a copy of his order, w i h his reaqons for making i r , to the Sessions Judge.".
61. In sub-sect ion(3) ofsection 170, for h e words"Dis&ict Magistrate or Sub-divisional Magistrare", the words "Sub-divisional Judicial Magismre" shall be subslimled.
62. In section 174,-
(1) in sub-scclions (1) and (2), Ibr the words "Sub-divisional Magismrc", the words"Sub-divisional ExecutiveMagislnte" shall be substiluted;
18
The West Be~rgal Separatior~ of Jt~rlicial aud Execrrtive F~olcrions Act, 1970.
VIII of 1970.1
(2) in sub-scction ( S ) , for the words "Sub-divisional Magistrate * .: or Magistrate OF [he firs1 class, and any Magistnte", the
words "Sub-divisional Executive Magisrate or Execulive Magistrate of the Firsr class, and any othcr Executive Magistrate" shall be subsu tuted.
63. In sub-seclion (1) ol scction 186, for hewords "a Dislricl Magistratc, a Sub-divisional Magistrate, or, if he is spccialIy empowered in [his behalf by thc State Govem~nenl, a Magistrate of the IIrstcla5s", the
words "Su b-divisional Judicial Maginra~e,or. iihe is specially empowered
i n his behalfby the StateGovemment in consul~a!ion wil h the High Coun,
a Judicial Magistnle of the firs1 class" shall be substitulcd.
64. Insub-seclion (1) olsection 187, forthe words"~islrict ~agisrate, such Magistrate sllall send the person mestcd to the Districl or Sub-
divisional Magistrate", [he words "Sub-divisional Judicial Magisirate, such Magismale shall send the person firresled to the Sub-divisional Judicia t Magistrale" shall be substituted.
65. In section 190.-
(1) in sub-sec~on ( I ) , for the words "Dia~ric~ Magismale or Sub-divisional Magistrate, and any orher", ~ h c words "Sub- divisional Judicial Magistrate. and any other Judicial" shall
be subsrituted;
(2) aftcr sub-section (I) , the following sub-scclion shall be instried, namely:--
"(I A) Any District Magistratc or Sub-divisional Executive Magismte or any other Execulive Magistrate or
the first or secondclass specially empowered in this behat f by the Srate Government may takc cognizance of any offence upon information received from any person other than a police officer, or upon his own howledge or suspicion, that such offence has been commi~ted.";
(3) for sub-secdon (2). the foIlowing sub-section shall be
substituted. namely:-
"(2) Thc Suie Government, in consultation wilh the
High Coun, or the Sessions Judge subject to the general or special orders or the State Governmenr in consultation
with the High Court, may empower any Judicial Magistrale to lakc cognizance under sub-section ( I ) , clause (a) or clause (b), of offences for which he may try or co~nmil for
trial."; and
19
Tile W a f Betrgul Sepamriorr of Jlrdicial nnd Erecurive Firrrclio~u Act, 1970.
[West Ben. Act
(4) in sub-secdon (3), for the words "State Government may cmpower any", the words "ShteGovernment, in consultarion wirh [he High Court, may empower any Judicial" shall be substiluted.
66. Seclion 191 shall be re-numbered as sub-seclion (1) [hereof and,-
( I ) in sub-section (1) as s o re-numbered, for the word
"Magistrale", whcrcvcr it occurs, the words "Judicial Magisrrale" shall be substituted; and
(2) after sub-section ( I ) as so re-numbercd, the following sub- seclion shall be inserled, namely:-
"(2) When an Executive Magistrate takes cognizance of an offcnce undcr sub-section (1 A) OF seclion 190, he shall uansfer h e case to a Judicial Magisirate having jurisdiclion
lo try the same and shall send lhe accuscd to such Magistnte, or may, subject to Ihe provisions of lhis Code, release him on
bzlil on laking From him a bond wilhor wilhoul sureties for his
appearance before such Magis~rate.".
(1) in sub-section ( I ) , for the words "or Sub-divisional Magistrate", th-eiewords ", Sub-divisionalExecutiveMagis~n~e
or Sub-divisional Judicial Magistmre" shall be substituted;
(2) for sub-scction (2), the Following sub-section shall be
subslituled, namely:-
"(2) Any DjstricrMagisuaremay ernpowerany Execu~ve Magistme of the first class who has taken cognizance of any case to lransfer the same for inquiry lo any other specified Execulive Magislralc within the dislrict who is compelent under this Code to hold such inquiry."; and
(3) after sub-seclion (21, [he folIowing sub-scclion shall be inserted, namely:-
"(3) Any Chiefpresidency Magistrate or Sessions Judge may empower a Presidency Magistrate or any Judicial Magistra~e of the first class, as the case may be, subordinate lo him who has lakcn cognizance of any case to tmsfe r the same lo any olher Presidency Magistralc or Judicial Magistrare, as the case may be, who is cornpelenl under [his Code to cry
the accused or commir him for Irial, and such Presidency Magistr~te or Judicial Magistrate may dispose'of [he case accordingly .".
20
The West Bellgal Seporutiotr oj Jrrdicinl and heclrrive F~rtic~ions Acr, 1970.
68. In seclion 193,-
$<
(1) in sub-section (I), for thc word "Magistrare", thc words
"Judicinl Magismre" shall be subslirured: and
(2) in sub-section (2). after Ihe words "Sratc Governmem", the words ", in consulrauon with Ihe High Court." shall be inserted.
69. I n secrion 200, Tor h c words "A Magistrate", thc words "A Judicial Magismre" shall be subs~iluted.
70. In sub-section ( I ) of section 202, For [he wards "Any Magistrate".
[he words "Any Judicial Mugistmrc" shall be substituted. 7 1 . Tn sub-section ( I ) of section 204, for the words "a Magistrate taking cognizance of an ofrence", the words, figures and brackets "a
Judicial Magistrate taking cognizance of an offence, or of a Judicial Magistrate ro whom ;I case has been vansferred under sub-seclion (2) of section 191" shall be subsrirured.
72. In section 206, for sub-section (I), the Following sub-secrion shall be substituled, namely:-
" ( 1 ) Any Presidency Magistrate, Sub-divisional Judicial Magistrate or Judicial Magistrate of the first class or any Judicial Magiswate not being a Judicial Magistrate of the third class, empowered in fiis behalf by the
State Government, in consullation with the High Court, may commit any
person far trial lo [he Coun of Scssion or High Court for any offcnce rriable by such Coun.".
73. In section 249, for the words "a Magistrate of he firs1 class, or with the previous sanction of the DistriclMagisuate, any otherMagislratel',
the words "a Judiciill Mugistrare of the first class, or with the previous
sanclion of the Sessions Judge, any orher Judicial Magis~rale" shall be subslitu red.
74. [n section 260,-
(1) in sub-secrion ( l ) , for clauses (a), (b) and (c), h e following clauses shall be substituted, namely:-
"(a) the Sub-divisional Judicial Magistrate,
(b) m y Judicial Magisrare of the First class specially empowered in this behalr by the State Government in consultation with he High Court, and
(c) any Bench of Judicial Magistrares vested wirh the powers of n Judicial Magistrare OF the Erst class and
specially empowered in this bchalf by the Stalc
Governmeni in consultation wirh rhe High Court":
21
The Wesr Berrgai Separarion of Judicial and Execrrrive Ftot c~ions Acr, 1970.I
[West Ben. Act (Schedule.)
, . . ..
,- - . . (2) in the proviso to sub-seclion ( I ) , For the word "Magislrale", . . the words "Judicial Magisiralc" shall be subsliluled; and
(3) in sub-seclion (2),-
(a) for [he word "Magismrd"' wherever it occurs, h e words
"Judicial Magiskate" shall be substituted, and
(b) for the words "Bench", wherever ic accurs, the words
"Bench of Judicial Magistrates" shall be substituted.
75. In sccdon 26 1, for lhc words "State Government may confer on any Bend1 oEMagishtes invested with the powers of zl Magisrra~e of rhe
second or third class", he words "SlaleGovernment, in consultation wilh
the High Courl, may confer on any Bench of Judicial Magismres invested
with the powers of a Judicial Magistrate of h e sccond or third class" shall be substitured.
76. In seclion 263,- ( 1 ) for the words "Magiskate or Bench of', [he words "Judicial Magistrate or Bench of Judicial" shall be substituted; and
(2) d ~ e r the words "Stale Governmenl may", the words ", in
consulta~ion with [he High Court," shall bc inserted.
77. In sub-section (2) of seclion 265, for the words "authorize any Bench of '. the words "in consultadon with h e High Coun, aurhorize any Bcnch of Judicial" shall be subslitulcd.
78. In section 269. after the words "Slate Government", wherever they occur, he words "in consultation wih he High Coun" shall be inserted.
79. Insection 337, in sub-section (11,-
(a) for the words "District Magiskale, a Presidency Magistrate,
aSub-divisionalMagistrate~r any", Ihe wordsUSub-divisional Judicial Magistrate, a Presidency Magislra~e or any Judicial"
shall be substiluted;
(b) in the proviso,-
( i ) for h e words "no Magistrate of rhe fmslclass other than iheDisuiclMagistrate", the words "no JudicidMagistrale
of the firs1 class olher Lhan [he Sub-divisional Judicial
Magiskale" shall be substituted; and
(ii) for h e words "of h e Dislrict Magistrate", the words "of the Sub-divisional Judicial Magistrate" shall be substiluled.
22
77re West Bengal Separariorl of Jrrdcial atid hecrrrive F~rr~clions Act, 1970.
80. In section 338, for [he words "the District Magismte", h e words
$= "he Sub-divisional Judicial Magistrale" shall be substituted.
81. In seclion 346,-
(1) in sub-section (I), rorrhe words "the Disrrict Magistrate", [he
words " h e Sub-divisional Judicial Magisrrale" shal1 be subslinrted;
(2) in sub-sections ( I ) and (2), for the word "Magislrale". wherever i t occurs, the words "Judicial Magisuale" shall be subslituted.
82. In secuon 347, for he word "Magistrate", whereverit occurs, the words "Judicial Magislrale" shall be substitured. -
83. In sub-section ( I ) of section 348,-
(1) for h e words "if h e Magistrate", Ihe words "if he Judicial Magistrate" shall be substituted;
I
12) in h e proviso, Ior the words "any Magistrate", the words
"any Judicial Magistrate" shall be substilu~ed.
84. In section 349,- ( 1 ) in sub-section ( I ) , -
(a) for the words "a Magiskate", h e words "a Judicial Magismte" shall be substiluted,
@) Tor h e words "Districl Magiskale or Sub-divisional Magisirare", rhe words "Sub-divisional Judicial Magisuale" shall be subsrituted;
(2) in sub-section (lA), for the words "District Magismale or Sub-divisionat Magistrate", the words "Sub-divisional Judicial Magislrate" shall h substituted.
85. In section 350A, for h e words "Bcnch of Magisware", the words
"Bench of Judicial Magislrales" shall be substituted. '
86. In sub-section (1) of secuon 355, for h e words4'Magistrate of Ihe first or second class", the words "Judicial Magistrate of the first or second class" shall be substi~uled.
87. In section 357, after the words "Slate Governmenr may", in he rwo places where Lhcy occur, Ihe words ", in consultation wilh the High Court." shall be inserted.
23
The Wea Beligal Separariotr of Jrrdiciai mrd fiecrriiw Ftaicrions Afl , 1970.
[West Bcn. Act ,
m ,
88. In seclion 373.- I . .
(1) after thc words "the District Magislnte", the words "and [he Sub-divisional Judicial Magistrare" shall be inserfed;
(2) he following proviso shall be added, namely:-
"Provided that ia a case tried by [he City Sessions Court cslablished For the presidency town of Calculra, thc Court shall forward sucficopy ro thechief Presidency Magistrate.".
89. Insection 380, for h e words "Magisrate OF [he first class or a Sub-divisional Magistrale", the words "Judicial Magistrate of the first
cIass or a Sub-divisional Judicial Magislrale" shall be substituted.
90. In section 387, for he words "Dislticl Magiskate". [he words
"Sub-divisional Judicial Magistraie" shall be substiluted.
91. Inseclion406A,-
( I ) in clause (b), for [he words "the Disuict Magislrale". the
words "any other Magistraie" shall he substituted;
(2) clause (c) shall be omitted.
92. In section 408,-
(1) for [he words "a Djsuict Magiskaleor any other Magislrale", h e words "or a Judicial Magisrate" shall be substiruted;
(2) in [he proviso, for the words "aMagismre", in Ihc two places where they occur, the words "a Judicial Magistralc" shall be
substitured.
93. In the proviso tosub-section ( 1 ) of sec~ion 409, for [he words "any
Magiswale", h e words "any Judicial Magisuale" shall be subslituted.
94. Tn section 412, for the words "Magismre of the firsr class", the
words "Judicial Magismre of the first class" shall be substimted.
95. I n section 413, for the words "District Magistrate or olher Magistrate", the words "a Judicial Magistrare" shall be substilutcd.
96. In section 425, for the words "passed by a Magistrate", the
foliowing shall be substituted, namely:-
''passed by a Judicial Magismte olher rhan [he Sub-divisional Judicial Magjswte, the certificate shall be sen1 ~hrough the Sub-
divisional Judicial Magistrate, and if the finding, sentence or order was recorded or passed by an Executive h;Ingistrate".
24
The Wesr Bcngal Separa~ioti of J~rdicial and Erecrrtive Funcrions Act, 1970.
97. 1n seclion 428, for rhe word "Magistrale", wherever it occurs, lhe
* words "Judicial Magisrrate" shall bc subslimled.
98. In section 435,-
(1) in sub-section ( I ) , for the words "Dislrjct Magistrate, or any Sub-divisional Magistrate empowcrcd by [he Srate Government", the words "any Sub-divisional Judicial Mngis~rate empowered by the State Government i n consultation wilh Lhe High Courl" shall be substituted;
(2) in sub-section (2),-
(a) for the words "Sub-divisional Magismte", [he words
"Sub-divisional Judicial Magistnte"shal1 besubsli~uted; and
(b) for the wordsUDislrict Magismte", the words "Sessions
Judgc" shall be substituted;
(3) in sub-secdon (4), for the words "Disuici Magisrnte", h e words "Sub-divisional Judicial Magistrate" shall be substiruled; and
(4) after sub-section (4), the foilowing sub-secdons shall be
insened, namely:-
"(5) Any Djslrict Magistrate or any Sub-divisional
E~ecutivc Magistrate empowered by the Sute Government in this behaif, may call for and examine the record of any
proceeding be€ore any subordinate Exccuiivc Magistrate for the purposeofsatisfying himselFas to rhecorrectness, legalicy or propriety of my order recorded or passed and as lo the regularity of any proceeding before such subordinate Magiskale and may, when calling for such record, direct that
he execurion of any order be suspended and if h e person is
in confinement, h a t he be released on bail or on his own bond
pending h e examination of rhe record.
(6) If any Sub-divisional Executive Magis~nte, acting under sub-section ( S ) , considers hat any such proceeding or order is illegal or improper, he shall forward the record wjrh such remarks thereon as he thinks fit , to the Dis~rict Magb~ratc.".
(1) for h e words "direct the Distric~ Magistrate", the words
"direct he Sub-divisional Judicial Magistrale" shall be subslimted;
25
nre West Ber~gal Separation ofJudicial and fiecririvc fimcrions Act, 1970,
[West Ben. Act
(2) the words "and rhe Dislricr Magistrate may himself make, or\ I
direct any subordinate Magiskate to make" shall be ornilred.
100. In section 437, for the words "Dislric[ Magistrate", wherever [hey occur, h e words "Sub-divisional Judicial Magistrate" shal l besu bsd tuled.
101. In suh-seclion ( 1 ) ofsec1ion438, the rvords"or Disuic~Magisrra~e"
shall be omitted.
102. ABcr section 438, hcfollowingsecuon shall beinsertcd, namc1y:-
"Powcr or Dis~rict 438A. U n examining under section 435 or othenvise
Magislnrc 10 the record of any proceeding,- r c p n ro High
Coun or lo
dtcidc finally
pracccdinys
mllcd for.
(a) where such proceeding i s in respect of an order made under section l 1 fl, section 122, section 143, scction 144 or secrion 145, the Districr Magistrate shall, if he is of opinion thar I h e
order made in such proceeding should be revised or altered,
repan forordcrsofQeHi~h Court thzmultofhisexamination; and
(b) whete such proceeding is in respect of an order made under any other section, the Disrrict Magistrate may exercise in respect of h e order made in such proceeding lhe powen conferred on a Court of appeal by seclions 423, 426 and 428.".
103. In sub-seclion (3) oFxec~inn 439, for h e words "a Magisirate", in
the two places where hey occur, the words ''a Judicial Magistme" shall be subsljtuted.
104. In sub-secdon ( I ) ofsection 476, for 8 c words "Milgisuate of Ihc first Class". in the hvo places where they occur, the words "Judicial Magistrate of the first class" shall be substituted.
105. In section 478, for Lhe words "a Magistrate", wherever they occur,
the words "a Judicial Magistrate" shall be subsrimled.
106. In seclion 479. for the words "Disuict Magisirale or other Magismtt", lhe wordsWSub-djvjsiondJudicia1 Magisme oroherJudicjal Magishale" shall be subs~ituted.
26
The Wesr Bengul Sepororiut~ 01 Jirdicial and Executive Fitncriotrs ACI, 1970.
VIII of 1970.1 (Sch edrrle. )
107. In sub-section (I) of section 479A, for the words "Magistrate of -:-the first class", in the two places where they occur. the words "Judjcjal Magiskate of the first class" shall bc subslituted.
108. In sub-secuon ( I ) ofseci ton488, forthe wordsUDisuiciMagisuare,
a Presidency Magistrate or a Magistrate of Ihe first class", the words "Sub-
divisional Judicial Magistrate, a Prcsidcncy Magismale or a Judicial Magistrate of the first class" shall be subsliluted.
109. In section 490, ror [he words "any Magistrale", he words "any
JudiciaI Magiswlc" shall be substituted. 1 10. In sub-section (2) of secrion 492, for [he words "Sub-divisional Magistrate", h e words "Sub-divisional Executive Magishale" shall be substiluled.
1 1 I . for sub-secilon (1) ofsecrion 504, the following sub-section shall be substitured, name1y:-
"(1) I f he witness is within the lerritories lo which this
Code extends the commission shall be directed,-
(a) where it has been issued in the course of an inquiry or oher proceeding in respecL of any matter which ties. outside h e presidency-townof Calcutta, within thefunctionsexercisable '
by Executive Magistrates, to the District Magiskale or Chief Presidency Magismtc, as thc case may be, wirhin he local
limils of whose jurisdicuon the wimess is to found,
@) in any orher case, lo Ihe Sub-divisional Judicial Magisrnteor Chief Presidency Magistrate, as the case may be, within h e
limiu of whose jurisdiction the witness is to be found.".
112. In section 505, after sub-section (2). the iollowing sub-seclion
shall be added, namely:-
"(3) Where hec commission is received by the Sub-divisional Judicial Magistrate, Lhe Sub-divisional Judicial Magismre or such other Judicial Magistnte subordinate to him as he may
appoinl in !his behalf, may compel he attendance of, andexamine, Ihe witness as if he were a wilness in a case pending before
himself.".
1 13. In sub-section (2) of section 512, for the words "any Magislrate",
the words "any Judicial Magistrate" shall be substituted. 1 14. In sub-section (1) of section 514, for the words "Magistrate of he €us1 class", the words "Judicial or Executive Magistrale of h e first class"
shall be subs~itulrd.
27
The West Bengoi Separutiotr oJJt~dicial and Executive firncriorrs Act, 1970.
[West Ben. Acl
(Sched~rle.)
I 15. In seclion 5 14A, for the words " ~ a ~ i s & a t e of the first class". he , - - , .,.: - , . . -
words "'Judicial or Executive Magistrate of h e firs1 class" shall be , . . ., subsliruted.
116. In secrion 515, for the words "or Disrrict Magis~rale shall be
appealable to the District Magistrate", the words "shall be appealable to
h e Sessions Judge" shatl be substitu~ed.
117. In section 518,-
(1) in themarginal note, Torrhe words"Dis1riclorSub-divisional
Magiswale", rhe words "Sub-divisional Judicial Magiswte"
shall be substitu~ed;
(2) for the words "Districr Magistrate or to a Sub-divisional
Magistnte", [he words "Sub-divisional Judicial Magislrale"
shall be substituted.
1 18. In section 524,-
(1) in sub-section ( I ) , for the words "Sub-divisjonnl
Magismate 01' of a Magismre of -the first class", the words
"Sub-divisional Judicial or Executive Magisirale or of a Judicial or Executive Magistale of h e first class" shall be substituted;
(2) for sub-seclion (2), the following sub-section shall be substituled, namely:-
"(2) In the case of an order passed undcr this section by a Magistrate other than a Presidency Magistrate, an appeal
shall lie to the Sessions Judge, and in Ihe case of an order passed under this section by a Presidency Magistrate, UI appeal shall lie ro the High Court.".
1 19. In section 528,-
( I ) in sub-section (2), for the words "or Sub-divisional
Magisrratk'?; the words"Sub-divisional Execu tiveMagistrate
or Sub-divisional Judicial Magisrate" shall be substituted;
(2) in sub-seclion (4), after Ihe word, figure and brackets "sub- section (2)", the words, figure and brackers "or sub- section (3)" shall be inserted.
120. In swtion 552, for the words "or Disuict Magiskale", the words
", Disu-ict Magistrate or Sub-divisional Judicial Magistrate" shalt be subs~rured.
28
The Wesr Detlgol Separarion ofhrdicial and Execrrrive F~inc~ions Acr, 1970.
121. In sub-section (2) of section 554,-
(1) the words, brackets and Ligure "not being a High Courl to which sub-section (1) applies" shall be ornilred;
(2) after clause (d), the following clause shall be insened, namely:-
"(e) make rules regulating the conuol and supervision of different classes of Magistrales and the control, supervision and inspection of different classes of Courls:".
122. In sub-section (2) of section 559, for the words "the District Magistrate outside such lowns", the words "elsewhere, [he District Magistrate in the case of Executive Magistmtes and [he Sessions Judge in the case of Judicial Magistrates" shall be substi~uted.
123. In section 561, for [he words "Dislricr Magistrate", in h e two places where they occur, the words "Sub-divisional Judicial Magistrale"
shall be subsliluted.
124. In the proviso to sub-section (1) of section 562,-
(1) for the words "aMagislraten, whereverthey occur, the words
"a JudiciaI Magismre" shall be subslitured;
(2) after Ihe words "by rhe Statc Govemmenl", the words ", in consullalion with the High Coun," shall be insened; and
(3) for the words "Sub-divisional Magislrale", [he words "Sub-
divisional Judicial Magistnte" shall be substituled.
125. In seclion 565,-
(1) in sub-section (I), for the words "District Magistrate, Sub- divisional Magistrale or Magisrnte of the first class", h e
words "Sub-divisional Judicial Magisrrale or Judicial Magistrate of the firs1 class" shall be substitured; and
(2) in sub-section (3), after the words "he State Government
may". the words ", in consulm~ion with the High Court,"
shall be jnseficd.
126. In Schedule 11, in column 8,-
(1) for the word "Magisrate", wherever it occurs except in the expression "Presidency Magistrate", the words "Judicial Magistr~te", and for the words "Any Magistrate", wherever they occur, the words "Any Judicial Magistra~e" shall be substimled: -
29
rile Wesr Betigal Sepamtiotr of Jrrdicial and ELrecutive F~ulcrions Act. 1970.
West Ben. Act (Sclredr~le.)
(2) for h e entry against section 124A, the following enhy shall
be subslimled, namely:-
"Court of Session, Chief Presidency Magistrate or Sub-
divisional Judicial Magistrate or Judicial Magistrate of the first class specially empowered by the State govern men^ in this behalf in consullalion with the High Court.";
(3) in e n 4 relating to sec~ion 376, for the words "Dislrict Magismre", the words "Sub-divisional Judicial Magistrate"
shall be subslimled.
127. For Schedule m, the following Schedule shall be subsdtuled,
namely:-
"SCHEDULE 111
(See secrion 36.) Ordinary Powers of Stale Magistrales A.-JUDICIAL MAGISTRATES
I.--Ordinary Powers of a Judicial Magistrate of he third class.
(1) Power to arrest or direct h e arresr of, and commit lo custody, a
person committing an offence in his presence, seclion &I.
(2) Power lo arresl, or direct the arrest in his presence of, rn offender,
secuon 65.
(3) Power toendorse a warrant, or to order Ihe removal OF any accused person arrested under a warran[, sections 83, 84 and 86.
(4) Power to issue proclamations in cases judicially before him. sec~ion 87.
(5) Power to aach and sell properly and to dispose of claims to
attached property in cases judicially before him, section 88.
(6) Power to restore atlached property, secrion 89.
(7) Power 10 require search to be made for letters and telegrams, section 95.
(8) Power 10 issue search-wmanr, secrion 96.
(9) Power lo endorse a search-warranr and order delivery of rhjng found, sec~ion 99.
(10) power lo order deren~on (nor being derenuon in the cusrody of h e police) of a person during a police invesLigation, section 167. (1 1) Power to postpone issue of p r ~ e s s and inquire inro case himself,
section 202.
30
The W e s ~ Betlgal Separalio~r of Jrrdicial ot~d fiecrrrive F~rrrclions Acr, 19711.
(Scl~erirrlr.) ( 1 2 ) Powcr lo detain an offender found in Coun, seclion 35 1.
(13) Power to issue commission for examination of witncss, section
503.
(14) Power lo apply to Sub-divisional Judicial Magistrarc ro issue commission for examination of wjrness, seclion 505(3).
(15) Power 10 recover rorfeiied borld forappeamce beForc Magistnrc's
court, section 5 14, and lo require Frcsh securily, section 5 14A.
(16) Power to make order as to cuhlody and disposal or property
pending inquiry or [rial, section 516A.
(17) Power lo make order as La disposal of properly, section 5 17. ( 18) Power lo sell properly of a suspecled chamcrer, seclion 525.
( 19) Power to require affidavit in support of applicalion. section 539A.
(20) Power to make local inspection, sccrion 539B. 11.--Ordinary Powers of a Judicial Magiskale OF thc second class.
( 1 ) The ordinary powers of a Judicial Magistrare of rhe lhird class.
(2) Power to order the police to investigare an olfence in cases in
which the MagBrate has jurisdiclion to try orcolnmil for uial, section 155.
(3) Power to poslponc issue of process and to inquire inlo a case or
dirccc investigation, section 202. IIL--Ordinary Powers of a Judicial magistrate of the
firs^ c l x s .
( I ) The ordiaary powers of u Judicial Magisvale of the second class.
(2) Power 10 issue search-warrant othenvise than in course of an inquiry. section 98.
(3) Power ro issuc search-warrant for discovery olpersons wrongfully
confined, section 100.
(4) Powcr ro requirc execution of thc bond, section 106.
(5) Power ro discharge surety, scclion 126A.
(6) Power to record statement or confession, sec~ion 164.
(7) Power to athorize de~ention of a person in the cusrody of [he police during a police-invesdgation, secrion 167.
(8) Power to commit for trial, section 206.
(9) Power to stop proceedings when no complainl, section 249.
(1 0) Power to !enderpardon to ilccornplice during inquiry into case by himself, section 337.
(1 1) Power to make orders of main~enance, sections 488 and 489.
31
The Wtsr B e ~ g a l Scpara~ioti of J~idicial atrd Execllrive I:~tncr;ons Act, 1970.
[IYesl Ben. Act
(12) Power to recover penalty on forhited bond, section 514. ( I 3) Power lo require fresh security, section 5 L4A.
(14) Power to recall case made over by him to nnolher Magistnle,
seclion 528(4).
(15) Power to make order as to first offenders, secLion 562.
(16) Power to order relcased convicts lo nolify residence, sec~ion 565. 1V.-Ordinary Powers of a Sub-divisional JudiciaI Magistrate appointed undcr seclion 13A.
(1) The ordinary powers of a Judicial Magistrate of h e first class.
(2) Power ro try juvenile affenders, section 29B.
(3) Power to order police investigation into cognizable cases, scction
,156.
(4) Power to receive report of police officer and pass order, sccdon 173.'
(5) Powcr to issuc proccss for person within local jurisdiction who has comrni~ced an offence outside the local jurisdiclion, seclion 186.
(6) Power lo entertain complaints, secljnn 190(1)(a).
(7) Power lo receive police-repons, seclion~l90ll )(b).
(8) Power to cntertain cases wilhour complaint, section 190(l)[c).
(9) Power to transfer cases to a Subordinarc Magislrafc, section 192.
(10) Power to try summarily, scction 260. (1 1) Power lo lender pardon lo accomplice at any stage of a case, section 337.
(12) Power to pass senlence on proceedings recorded by il Subordinate Magismre, section 349.
(13) Power to make enquiry, section 436.
(14) Power to order comrnilment, seclion 437.
(15) Power lo sell property alleged or suspected to have been stolen, etc., seclion 524.
( I 6) Power.lo withdraw cases, and to try or refer lo I hem for trial, section 526.
(1 7) Power to compel restoration of abduc~ed rernales, section 552. B .-EYCCUTJYE MAGTSTRATES
I.-Ordinary Powers of an Execulive Magistrote of h e
rhird class.
{ I ) Power to arrcst or direct the arrest of, and ro commit lo cusrody,
a person commitring an offeocc in his prcsence, scction 64.
(2) Powcr to arrest, ordirecl the arrest in his presence of, an offender, sec~ion 65.
32
Tizc West Bct~gal Sepcirnrion of JlrdiciaI and Exccrrtive Fttnctiotls ACI, 1970.
VILI of 1970.1
(Scfrcd111e.J
(3) Power to endorse a warnnt, or to order h e removal of an accused
$z person arrested under a w m n l , secrions 83, 84 ilnd 86.
(4) Powcr to issue proclamations in cuscs judicially before him, secrion 87.
(5) Power to attach and sell property and to dispose of claims lo attached properly in cases judicial1 y before him. scclion 88.
(6) Power lo restarc arwclied property. section 89. .
(7) Power lo requirc search to bc made for lcrtcrs and telegrams,
scclion 95.
(8) power to issue search-warrant, section 96.
1
(9) Power to endorse a scarch-warrant and order delivery of thing
found. section 99.
(lo) Powcr lo command unlawful assembly to disperse, section 127.
(1 1) Power lo use civil force to disperse unlawful assembly, seclion 12s.
( I 2) Power to require mili tilry force w be used lo dispcrsc unlawful assembly, section 130.
(13) Power to issue commission, section 503.
(14) Power to apply to District Magistrate For examination on
commission, section 505(1). ( 1 5) Power to recover forfeited bond for appearance before Magisua~e's court, section 5 14 and lo require rrcsh security, scclion 5 14A.
It 6) Power to make order as lo disposal of propeny, secrion 5 17.
(17) Powcr to sell propcrry of a suspectcd character, scclion 525.
( 18) Power [orequire affidnvil in support of application, secrion 539A. .(19) Power to make local inspecfion. scclion 539B.
11.--0rdinq Powers of 3n Executive Magismate of the
second class.
The ordinary powers of an Exccu~ive Magistrite of [he rhird class.
111.--Ordinary Powers of an Execulive Magistrate of the first class.
(1) The ordinary powers of an Executive Magistrate or he second
class.
(2) Power lo issue search-warrant olhenvise than in course of an inquiry, section 98.
(3 ) Power to issuesearch-warrant fordiscovery of personswronglu1Iy
confined, section 100.
(4) Power lo requirc security to keep [he pcace, section 107.
(5) Power to require security Tor good behaviour, scclion 109.
33
[West Ben. Act
. ,
(6) Power lo discharge surelies, section L26A. 8 -
(7) Power to make orders, as to local nuisances, section 133.
(8) Power lo make orders, erc., in possession cases, seclions 145, 146
and 147. ( 9 ) Power to hold inquest, section 174.
(10) Power to rccall case made over by him to another Magistrate, section 528(4).
IV.--Ordinary Powers ofa Sub-divisional Executive Magishall: appointed under scction 13.
(1) The ordinary powers of an Executive Magisrrate of [he first class.
(2) Power to direct warrants to landhalders, section 78.
(3) Power to require security for good behaviaur, section 110.
(4) Power lo make order prohibiting repetitions of nuisances. scction 143.
(5) Power to make orders under section 144.
(6) Power to deputc Subordinate Magiskite lo make local inquiry, sec~ion 148.
(7) Power lo take cognizance of offenccs othenvise than on police- reports, section 190(1 A).
(8) Power to transfer cases to a Subordinate Magislnte. section 192.
(9) Power to sell property alleged or suspec~cd to have been stolen, etc., secrion 524.
(10) Power to withdraw cases, seclion 528. V.--Ordinary Powers of a District Magiskite.
(1) The ordinary powers of a Sub-divisional Executive Magistrate.
(2) Power to require security for good behaviour in case of sedilion. section 108.
(3) Power to discharge peaons bound to kcep the peacc or to be of
good behavour, secrion 124.
(4) Power to cancel bond for keeping the peace, section 125. ( 5 ) Power lo order preliminary invesligurion by police-off~cer not below the rank of Inspec~or in certain cases, section 196R.
(6) Polvzr to call for records. section 435.
(7) Power to repom casc 10 High Court, section 438A.
34
The W r s ~ Bc~rgal Separaliotr of J~rdicial and hecirlive F~ttrcrions Acr, 1970.
VIIl or 1970.1
(Sc fredule. )
(8) Power to appoint person to be Public Prosecutorjn parlicularcase,
. sccrion 492(2).
(9) Powcr to compel restoralion ofnn abducted female, seclion 552.".
128. For Schedule TV, the lollowing Schedule shall be subslituted, namely:-
"SCHEDULE TV
(Sre secrjons 37 and 38.) Additional Powers with which State Magislratcs may be invcstcd.
Powers with which JudiciaI Magistrates may bc invcstcd by the State Govcmment in consultation with the High Court. I.--Powers wirh which a Judicial Magistr~te of ihc first class may be invested.
(1) Power to n y juvenile orfenders, section 79B.
(2) Power to issue process for person within local jurisdiction, who has commilted an offence outside the local jurisdiction, secrion 186.
(3) Power to lakc cognizance of offences upon complaint, seclion 190(I)(a).
(4) Power lo lake cognizance of offences upon police repofis, secuon 190(I)(b).
(5) Power ro rake cognizance OF offenccs withou~ complaint, secrion 190(l)(c).
(6) Powcr lo 11-y summarily, section 260.
(7) Power 10 sell propenies alleged or suspected to have been stolen, sec~ion 524.
(8) Power to ~ry cases under section 124A of the Indian Penal Code.
35
T f ~ e West Barglrl Separariot~ of Jrtdicial otrtl fiecrrtive F~~~rcrions Acr, 1970.
H.--Powers with which a Judicial Magistrate of [he
second class may be invcslcd. [West Bcn. Act
1. - : . -
(1) Power to try juvznilc offenders, seclion 29B.
(2) Power 10 record sraternenls and conkssions, section 164.
(3) Power to aurhorize dctcndon of a person in the custody of the police during police-inves~ignlion, scction 167. .
(4) Powcr to take cognizance of orfenccs upon co~nplaint, seclion 190(l)(n).
(5) Power lo lake cognizance 01 offences upon police-reports,
seclion 190(l)(b).
(6) Power to lake cognizance O F offences without complaint,
scction 190(l)(c).
(7) Power lo cornmi[ for trial, seclion 306.
(8) Porver 10 make order u lo first offences, section 562. 111.-Powers wi~11 which a Judicial Magiante of the third class may be invested.
( 1) Power to [ry juvcnilc offenders, sechon 298.
(2) Power ro take cognizance OF offences upon complaint,
section 190(L)(a).
(3) Power 10 take coguiznnct: af orfences under police-reports, seclion 190[l)(b).
1V.-Powers with which a Sub-divisional Judicial Magiskatc may be invested.
Power lo call for records. section 435.
Polvcrs will1 which Judicial Magistral- may bc invesled by the Sessions Judgc.
I.-Powers with which a Judicial Magismre of h e first calss may be invested.
11 ) Power to take cognizance of offences upon complajnt,
seclian 190(l )[a).
(2) Power lo rake cognizance of offences upon policc-reports, section 190(1)(b).
(3) Powcr to transfer cases, section 192(3).
36
Tlre I'(ust Ber~gul Suporariu~i of Jrtdicial und E~ecrtrive Ffutcriotrs Act. 1970.
11.-Powers w i ~ h which a Judicial Magistra~e of the second class may be inves~ed.
( 1 ) Power to take cognizance of offenccs upon camplaint, section 190(l)(a).
(2) Powcr to lake cognizance of ofFcnces upon police-repons, seclion 190(L)(b).
m.--Powcrs rvirh which a Judicial Magistrate of the third class may be invested.
( 1 ) Powcr to take cognizance of ofrcnces upon complainl,
scc~ion 190(l)(a). , (2) Powcr to takc cognizance of offences upon police-reports, scclion 1 90(l)(b).
PART IIA
Powers with which Executive Magistrates may be invested by the Stalc Governmcnt.
I.--Powers with which an Execuiive Magistrate of the first class may be invested.
(1) Power LO rrequirc security for good behaviour in case orscdirion, section 108.
(2) Power to rcquire securily for good behaviour, section 110.
(3) Power to make orders prohibiting repetilions of nuisances, sec~ion 143.
(4) Power lo make ordcrs under scction 14-4.
(5) Power lo take cogni7~nve of offences orhenvise than on police- repans, scction 190( LA).
(6) Power to sell prapcrly allegcd or suspected lo havc been stolen, etc., sec~ion 524.
n.-Powcrs with which an Executive Magisrrare of the second class may be invested.
37
The Wesr Bc11ga1 Separarion of J!rrliciul and Exec~trive f i i~ rc l io t~s Act, 1970.
[West Bcn. Act VIII of 1970.1 (Scl~ed~rle.)
IIi.-Powers with which an Executivc Mugis~raie of the third class may be invesrcd.
( I ) Power ID make orders prohibiling repetitions of nuisances, secdon 143.
(2) Power ro hold inquesr, section 174. TV.-Powers with which a Sub-divisional Execulive Magislrale may be jnvestcd.
Powcr lo call For records. section 435,
Porvcrs with which Executivc Magistrates mag be investcd by the District Magistrate.
I.-Powers wiih which an Executive Magistrate of the firs1 class may be invesled.
( 1 ) Power lo mnkc orders prohibiring rcpctitions of nuisances, section 143.
(2) Power lo make orders undcr section 144.
(3) Power to transfer casts, sec~ion 192(3). II.-Powen with which an Executive Magistrate of the sccond class may be investcd.
(1) Powcr to make orders prohibiling repeli tions of nuisances, section 143.
(2) Power to make ordcrs under section 144.
(3) Power to hold inquest, seclion 174. 11I.-Powers with which an Execulive Magiskate of the third class may be invested.
( 1 ) Power lo make orders prohibiring repetitions of nuisances, section 143.
(2) Power lo hold inquest, secrion 174.".
38