The West Bengal Maintenance Of Public Order Act, 1972

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act IX of 1972 
THE WEST BENGAL MAINTENANCE OF PUBLIC 
ORDER ACT, 1972. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 4th May, 1972.] 
[4th May, 1972.] 
An Act to provide for special provisions for the maintenance of public 
order by the prevention of illegal acquisition, possession or use of 
arms and the suppression of subversive activities endangering public 
safety and tranquility andfor matters connected therewith or incidental 
thereto. 
WHEREAS it is expedient to provide for special provisions for the 
maintenance of public order by the prevention of illegal acquisition, 
possession or use of arms and the suppression of subversive activities 
endangering public safety and tranquility and for matters connected 
therewith or incidental thereto ; 
It is hereby enacted in the Twenty-third Year of the Republic of 
India, by the Legislature of West Bengal, as follows :— 
CHAPTER I 
Preliminary 
1. (1) This Act may be called the West Bengal Maintenance of Short title 
Public Order Act, 1972. 	 and extent. 
(2) It extends to the whole of West Bengal. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "essential commodity" means food, water, fuel, light or 
power and includes such other thing as may be declared by 
the State Government, by notification, to be essential for 
the life of the community ; 
(b) "essential service" means any service connected with—
(i) public conservancy or sanitation, 
51 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act 
(Chapter I.—Preliminary.—Sections 3, 4.) 
(it) hospitals or dispensaries, 
(iii) tramways or transport, whether provided by the State or by 
any other body, authority or individual, or 
(iv) gas works, 
and includes such other services connected with the matters with respect 
to which the State Legislature has power to make laws and which the State 
Government, being of opinion that the maintenance of such service is 
necessary for the prevention of grave hardship to the community, may, by 
notification, declare to be essential service ; 
(c) "notified" and "notification" mean notified and notification 
repectively in the Official Gazette; 
(d) "prescribed" means prescribed by any rule or order made under 
this Act ; 
(e) "protected place" means a place declared under section 6 to be 
a protected place ; 
(f) "public servant" includes any public servant as defined in the 45 of 1860. 
Indian Penal Code and any servant of any local authority 
and any person engaged in any employment or class of 
employment which the State Government may, from time 
to time, declare to be employment or class of employment 
essential to the life of the community ; 
(g) "subversive act" means any act which is intended, or is likely,— 
(i) to endanger public safety and tranquility, 
(ii) to organise, further or help the illegal acquisition,posse-
ssion or use of— 
(a) arms, ammunition or military stores as defined in the 
Arms Act, 1959; 	 54 of 1959 
(b) explosive substances as defined in the Explosive 6 of 1908. Substances Act, 1908, or corrosive substances; 
(iiz) to commit an offence of looting or raiding under this Act 
or to further or help the commission thereof. 
Effect of the 	 3. The provisions of this Act and of any orders made thereunder 
provisions of shall have effect notwithstanding anything inconsistent therewith con-the Act when 
inconsistent tained in, any other law for the time being in force or in any instrument 
with other having effect by virtue of any such law. 
law. 
4. No prohibition, restriction or disability imposed by or under this 
Act, unless otherwise expressly provided by an order made by the State 
Government or by an officer specially authorised by the State Government 
in this behalf, shall apply to anything done by, or under the direction of, 
any public servant acting in the course of his duty as such public servant. 
Saving. 
52 
The West Bengal Maintenance of Public Order Act, 1972. 
IX of 1972.] 
(Chapter L—Preliminary.—Section 5.—Chapter 11.—Access to 
certain places.—Section 6.) 
5. If any person to whom any provision of this Act relates or to whom 
any order made in pursuance of any such provision is addressed or relates 
or who is in occupation, possession or control of any land, building, 
vehicle, vessel or other thing to which such provision relates, or in respect 
of which such order is made, fails without lawful authority or excuse, 
himself , or in respect of any land, building, vehicle, vessel or other thing 
of which he is in occupation, possession or control, to comply with such 
provision or order, he shall be deemed to have contravened such provi-
sion or order. 
CHAPTER II 
Access to certain places 
6. (1) If as respects any place or class of places the State Govemment 
considers it necessary or expedient in the public interest or in the interest 
of the safety and security of such place or class of places that special 
precautions should be taken to prevent the entry of unauthorised persons, 
the State Government may by order declare that place, or, as the case may 
be, every place of that class to be a protected place; and thereupon, for so 
long as the order is in force, such place or every place of such class, as the 
case may be, shall be a protected place for the purposes of this Act. 
(2) No person shall, without the permission of the State Government 
or of any person in authority connected with the protected place duly 
authorised by the State Government in this behalf or of the District 
Magistrate or of the Sub-Divisional Magistrate having jurisdiction, 
enter, or be on or in, or pass over, any protected place and no person shall 
loiter in the vicinity of any such place. 
(3) Where in pursuance of sub-section (2) any person is granted 
permission to enter, or to be on or in, or to pass over, a protected place, that 
person shall, while acting under such permission, comply with such 
orders for regulating his conduct as may be given by the authority which 
granted the permission. 
(4) Any police officer, or any other person authorised in this behalf by 
the State Government, may search any person entering or seeking to enter, 
or being on or in, or leaving, a protected place and any vehicle, vessel, 
animal or article brought in by such person and may, for the purpose of 
the search, detain such person, vehicle, vessel, animal or article : 
Provided that no woman shall be searched in pursuance of this sub-
section except by a woman. 
(5) If any person contravenes any provision of this sectibn, then, 
without prejudice to any other proceedings which may be taken against 
him, he may be removed therefrom by any police officer or by any other 
person authorised in this behalf by the State Government. 
Non-com-
pliance with 
the provisions 
of the Act or 
any orders 
made there-
under. 
Protected 
places. 
53 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act 
(Chapter 11.—Access to certain places.—Section 7.—Chapter-111.— 
Prevention of subversive acts.—Section 8.) 
Forcing or 
evading a 
guard. 
(6) If any person contravenes any of the provisions of this section, he 
shall be punishable with imprisonment for a term which may extend to 
three years, or with fine, or with both. 
7. Any person who effects or attemps to effect entry into a protected 
place,— 
(a) by using, or threatening to use, criminal force to any person 
posted for the purpose of protecting, or preventing or 
controlling access to, such place, or 
(b) after taking precautions to conceal his entry or attempted 
entry from any such person, 
shall be punishable with imprisonment for a term which may extend to 
five years, or with fine, or with both. 
CHAPTER III 
Prevention of subversive acts 
Sabotage. 8. (1) No person shall do any act with intent to injuriously affect, 
whether by impairing the efficiency or impeding the working of anything 
or in any other manner whatsoever, or to cause destruction of or damage 
to,— 
(a) any building, vehicle, machinery, apparatus or other property 
used or intended to be used, for the purpose of Government 
or any local authority or any Corporation owned or controlled 
by Government; 
(b) any railway (as defined in the Indian Railways Act, 1890), 9 of 1890. 
aerial ropeway (as defined in the Bengal Aerial Ropeways Ben. Act VII 
of 1923. 
Act, 1923), tramway, road, canal, canal embankments, 
protective bunds, sluice-gates, lockgates, bridge, culvert, 
causeway, port, dockyard, lighthouse, aerodrome (as defined 
in the Aircraft Act, 1934), air-field, air-strip or any installation 22 of 1934. 
theron or any telegraph line or post (as defined in the Indian 13 of 1885. 
Telegraph Act, 1885) ; 
(c) any rolling stock of a railway or tramway or any vehicle of a 
State or private transport service or any vessel or aircraft ; 
(d) any building or other property used in connection with the 
production, distribution or supply of any essential commo-
dity or maintenance, of any essential service, any sewage 
works, mine or factory ; 
(e) any prohibited place as defined in sub-section (7) of section 2 
of the Official Secrets Act, 1923: 19 of 1923. 
54 
The West Bengal Maintenance of Public Order Act, 1972. 
IX of 1972.1 
(Chapter 111.—Prevention of subversive acts.—Section 9.—Chapter IV.— 
Public Safety and Order.—Sections 10-12.) 
(2) The provisions of sub-section (1) shall apply in relation to any 
omission on the part of a person to do anything which he is under a duty 
imposed on him by any law or an order of any competent authority to do, 
as they apply to the doing of any act by a person. 
(3) If any person contravenes any of the provisions of this section, he 
shall be punishable with imprisonment for a term which may extend to 
seven years, or with fine, or with both. 
9. If any person commits any subversive act, he shall be punishable 
with imprisonment for a term which may extend to ten years, or with fine, 
or with both. 
CHAPTER IV 
Penalty for 
subversive 
acts. 
Public Safety and Order 
54 of 1959. 	 10. Any person who carries on his person or knowingly has in his Punishment 
6 of 1908. 	 possession or under his control any arms, ammunition or military stores oforr 3osnys  e  
sing 
as defined in the Arms Act, 1959, or explosive substances as defined in any corrosive 
the Explosive Substances Act, 1908, or corrosive substance, under such substance. 
circumstances as to give rise to .a reasonable suspicion that he does not 
carry it on his person or have it in his possession or under his control for 
a lawful object, shall, unless he can show that he was carrying it on his 
person or that he had it in his possession or under his control for a lawful 
object, be punishable with imprisonment for a term which may extend to 
seven years, to which fine may be added. 
11. Whoever commits dacoity, robbery, theft, or theft in a building, Definition of 
vessel or vehicle or criminal misappropriation, if the commission of such 1°°ting• 
offence takes place,— 
(a) during a riot or any disturbance of the public peace at or in the 
neighbourhood of the riot, or the place at which such 
disturbance of the public peace occurs, or 
(b) in any area in which a riot or disturbance of the public peace has 
occurred and before law and order has been completely 
restored in such area, or 
(c) in such circumstances that a person whose property is stolen or 
criminally misappropriated is not as a consequence of rioting 
or any other disturbance of the public peace, present or able 
to protect such property, 
is said to commit the offence of looting. 
12. Whoever commits mischief by fire or any explosive substance on Definition of 
any pioperty of Government or any local authority or of any corporation raiding. 
55 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act 
Use of force 
to stop 
looting or 
raiding. 
(Chapter 1V.—Public Safety and Orden—Sections 13-15.—Chapter 
V.—Miscellaneous Provisions.—Section 16.) 
owned or controlled by Government or of any educational establishment 
is said to commit the offence of raiding. 
Explanation.—In this section, "mischief' has the meaning assigned to 
it in section 425 of the Indian Penal Code. 
13. Any police officer may use such force as may be necessary in 
order to stop the commission of the offence of looting or raiding within 
his view. 
45 of 1860. 
5 of 1898. Amendment 	 14. In the Code of Criminal Procedure, 1898,— of the Code 
of Criminal 	 (a) In sections 127 and 128 for the words "officer in charge of a 
Procedure, 	 police-station", the words "any police officer above the rank 1898. of Assistant Sub-Inspector of Police" shall be substituted ; 
(b) in section 497,in sub-section (1), for the portion beginning with 
"if there appear reasonable grounds" and ending with 
"imprisonment for fife", the words "unless the prosecution 
has been given a reasonable opportunity to oppose the 
application for such release, and where such application is 
opposed by the prosecution, unless the Court is satisfied that 
there are reasonable grounds for believing that he is not 
guilty of any offence punishable with death or imprisonment 
for life or imprisonment for a term of seven years or more" 
shall be substituted. 
Power to 	 15. Notwithstanding anything contained in the Code of Criminal 
arrest without procedure, 1898, any police officer may, without an order from a warrant. Magistrate and without a warrant, arrest any person who is reasonably 
suspected of having committed any offence under this Act. 
CHAPTER V 
Miscellaneous Provisions 
Requisitioning 	 16. (1) If, in the opinion of the State Government, it is necessary or 
or PrW ert Y-  expedient so to do for preventing or suppressing subversive acts or for 
maintaining supplies and services essential to the life of the community, 
it may by order in writing requisition any property, movable or immo-
vable, and may make such further orders as appear to it to be necessary 
or expedient in connection with the requisitioning. 
(2) The State Government may use or deal with any property 
requisitioned under sub-section (1) in such manner as may appear to it 
to be expedient. 
The West Bengal Maintenance of Public Order Act, 1972..  
IX of 1972.] 
(Chapter V.—Miscellaneous Provisions .—Section 16.) 
(3) The State Government shall pay compensation for any property 
requisitioned by it under sub-section (1), and the principles according to 
which and the manner in which such compensation is to be determined and 
given shall be as follows :— 
(a) where the amount of compensation can be fixed by agree-
ment, it shall be paid within three months in accordance with 
such agreement ; 
(b) where no such agreement can be reached, the amount of 
compensation shall be such as an arbitrator appointed in this 
behalf by the State Government may award : 
Provided that in the case of immovable property, the arbitrator shall 
be a District Judge or an Additional District Judge ; 
(c) in awarding the amount of compensation, the arbitrator shall 
have regard to the pecuniary loss attributable to the requisition 
and to any other circumstances which he considers to be just 
and proper ; 
(d) in the case of immovable property, the State Government may, 
in any particular case, nominate a person having expert 
knowledge as to the nature of the property requisitioned to 
assist the arbitrator and where such nomination is made, 
the person to be compensated may also nominate another 
person for the said purpose ; 
(e) an appeal shall lie to the High Court against an award of the 
arbitrator except in cases where the amount of compensation 
awarded does not exceed five thousand rupees in lump or in 
the case of an amount payable periodically, two hundred and 
fifty rupees per mensem; 
(f) in the case of movable property, where, immediately before the 
requisition, the property was by virtue of a hire-purchase 
agreement in the possession of a person other than the owner, 
the total compensation payable in respect of the requisition 
shall be apportioned between that person and the owner and 
in default of agreement, in such manner as the arbitrator 
referred to in clause (b) may decide to be just and proper ; 
(g) the amount awarded as compensation by the arbitrator or 
ordered to be paid by the High Court on appeal in cases 
coming under clause (e) shall be paid within three months of 
the date of the award or order made by the arbitrator or the 
High Court ; 
57 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act 
(Chapter V.—Miscellaneous Provisions.—Section 16.) 
(h) save as provided in this sub-section and in any rules made under,  
section 24, nothing in any other law for the time being in force 
shall apply to an arbitration under this sub-section. 
(4) Where any immovable property requisitioned under sub-section 
(1) is to be released from requisition, the State Government may, after 
making such inquiry, if any, as it considers necessary, specify by order in 
writing the person who appears to the State Government to be entitled to 
the possession to such property. 
(5) The delivery of possession of the immovable property requisitioned 
under sub-section (1) to the person specified in an order made under 
sub-section (4) shall be a full discharge of the State Government from all 
liability in respect of such delivery, but shall not prejudice any rights in 
respect of such property which any other person may be entitled by due 
process of law to enforce against the person to whom possession of such 
property is so delivered. 
(6) Where the person to whom possession of any immovable property 
requisitioned under sub-section (1) is to be given cannot be found or is not 
readily ascertainable or has no agent or other person empowered to accept 
delivery on his behalf, the State Government shall cause a notice declaring 
that such property is released from requisition to be affixed on some 
conspicuous part of such property and publish the notice in the Official 
Gazette. 
(7) When a notice referred to in sub-section (6) is published in the 
Official Gazette, the immovable property specified in such notice shall 
cease to be subject to requisition on and from the date of such publication 
and be deemed to have been delivered to the person entitled to the 
posSession thereof ; and the State Government shall not be liable for any 
compensation or other claim in respect of such property for any period 
after the said date. 
(8) (a) Where any immovable property requisitioned under sub-
section (1) is released from requisition, compensation shall also be paid 
in respect of any damage done during the period of requisition to such 
property other than what may have been sustained by normal wear and tear 
or by natural causes. 
(b) When the amount of such compensation can be fixed by agreement, 
it shall be paid in accordance with such agreement ; where no such 
agreement can be reached, the matter shall be referred to an arbitrator and 
thereupon the provisions of sub-section (3) which are applicable to 
immovable property shall, as far as may be, apply. 
(9) The State Government may, with a view to requisitioning any 
property under sub-section (1), by order,- 
58 
The West Bengal Maintenance of Public Order Act, 1972. 
IX of 1972.] 
(Chapter V.-Miscellaneous Provisions.-Section 17.) 
(a) require any person to furnish to such authority as may be 
specified in the order such information in his possession 
relating to the property as may be so specified ; 
(b) direct that the owner, occupier or person in possession of the 
property shall not without the permission of the State 
Government dispose of it or where the property is a building, 
structurally alter it or where the property is movable, remove 
it from the premises in which it is kept till the expiry of such 
reasonable period as may be specified in the order. 
(10) (a) The State Government may, within thirty days from the date 
on which possession of any property, requisitioned under sub-section (1), 
is taken by it, by order in writing, require the owner of such property to 
execute such repairs therein as may be necessary to restore such property 
to the same condition in which it was immediately before the date on 
which the order under sub-section (1) was made. 
(b) If the owner fails to execute or complete such repairs within the 
time specified, the State Government may cause such repairs to be 
executed or completed and the cost thereof shall be recoverable from the 
owner as if it were an arrear of land revenue. 
(c) The State Government may, without prejudice to any other mode 
of recovery, deduct the cost referred to in clause (b) or any part thereof 
from the compensation payable to the owner under sub-section (3). 
(11) Without prejudice to any powers otherwise conferred by this 
Act, any person authorised in this behalf by the State Government 
may enter any premises between sunrise and sunset and inspect such 
premises and any property therein or thereon for the purpose of deter-
mining whether, and , if so, in what manner, an order under this section 
should be made in relation to such permises or property, or with a view to 
securing compliance with any order made under this section. 
(12) If any person contravenes any order made under this section, 
he shall be punishable with imprisonment for a term which may extend 
to three years, or with fine, or with both. 
17. (1) Save as otherwise expressly provided in this Act, every publication  
authority, officer or person who makes any order in writing in pursuance and service of 
of any provision thereof shall publish or serve or cause to be served notice 'tic' 
of such order in such manner as may be provided in rules made in this 
behalf. 
(2) Where this Act empowers an authority, officer or person to take 
action by notified order, the provisions of sub-section (1) shall not apply 
in relation to such order. 
59 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act 
(Chapter VI.- Supplementary and Procedural.-Sections 18, 19.) 
(3) If in the course of any judicial proceedings, a question arises 
whether a person was duly informed of an order made in pursuance of any 
provision of this Act, compliance with sub-section (1), or in a case to 
which sub-section (2) applies, the notification of the order, shall be 
conclusive proof that he was so informed, but a failure to comply with sub-
section (1)— 
(i) shall not preclude proof by other means that he had information 
of the order ; and 
(ii) shall not affect the validity of the order. 
CHAPTER VI 
Supplementary and Procedural 
Attempts, 	 18. Any person who attempts to contravene, or abets, or attempts to 
etc., to 	 abet, or does any act preparatory to, a contravention of, any of the contravene 
the provisions Provisions of this Act or of any order made thereunder shall be deemed to 
of the Act. have contravened that provision or, as the case may be, that order. 
Special 
provision for 
searches. 
19. (1) In any area in which the State Government, as a consequence 
of apprehended danger to the public in such area, notifies in the Official 
Gazette in this behalf, any police officer may in any road, street, alley, 
public place, or open space, stop and search any person in such area for the 
pufpose of ascertaining whether such person is carrying, in contraven-
tion of any law for the time being in force, any explosive or corrosive 
substance or liquid or any weapon of offence or any article which may be 
used as a weapon of offence and may seize any such substance or liquid 
together with its container, if any, or any such weapon or article dis-
covered during such search : 
Provided that every such search shall be made with due regard to 
decency and that no _woman shall be searched except by a woman. 
(2) Any police officer authorised in this behalf by general or special 
order of a Deputy Commissioner of Police in Calcutta and the Superin-
tendent of Police elsewhere, may enter and search any place, vessel, 
vehicle, aircraft or animal and, for that purpose, stop any vessel, 
vehicle, aircraft or animal and may seize any commodity, article or thing 
(including any vessel, vehicle, aircraft or animal) which, he has reason to 
believe, has been, is being or is about to be, used for committing any 
subversive act. 
 
 
Explanation.-In this sub-section "Calcutta" means the town of 
Calcutta as defined in section 3 of the Calcutta Police Act, 1866, together 
Ben. Act IV 
of 1866. 
60 
The West Bengal Maintenance of Public Order Act, 1972. 
IX of 1972.] 
(Chapter V1.—Supplementary and Procedural.—Seetions 20, 21) 
Ben. Act II with the suburbs of Calcutta as defined by notification under section 1 of of 1866. the Calcutta Suburban Police Act, 1866. 
(3) Anything seized under sub-section (1) shall be conveyed and any 
commodity, article or thing (including any vessel, vehicle, aircraft or 
animal) seized under sub-section (2) shall be reported, without delay 
before a Magistrate who may give such directions as to the temporary 
custody thereof as he may think fit, so, however, that where no prose-
cution in respect thereof is instituted within a period, in his opinion, 
reasonable, the Magistrate may, subject to the provision of any other law 
for the time being in force, give such orders as to the final disposal thereof 
as he deems expedient. 
20. (1) No Court shall take cognizance of any alleged contravention 
of the provisions of this Act or of any order made thereunder, except 
on a report in writing of the facts constituting such contravention, made 
by a public servant duly authorised by the State Government in this 
behalf. 
(2) Proceedings in respect of a contravention of the provisions of this 
Act alleged to have been committed by any person may be taken before 
the appropriate Court having Jurisdiction in the place where that person 
is for the time being. 
5 of 1898. 	 (3) Notwithstanding anything contained in Schedule II to the Code of 
Criminal Procedure, 1898, a contravention of the provisions of section 8 
shall be triable by a Court of Session, a Presidency Magistrate or a 
Magistrate of the first class. 
(4) Any Magistrate or bench of Magistrates empowered for the time 
being to try in a summary way the offences specified in sub-section (1) of 
section 260 of the Code of Criminal Procedure, 1898, may, if such 
Magistrate or bench of Magistrates thinks fit, on application in thiSbehalf 
being made by the prosecution, try a contravention of such provision of 
this Act or any order made thereunder as the State Government may, by 
notified order, specify in this behalf in accordance with the provisions 
contained in sections 262 to 265 of the said Code. 
Cognizance 
of contra-
vention of the 
provisions of 
the Act or 
orders made 
thereunder. 
21. (1) No order made in exercise of any power conferred by or under Saving as to 
this Act shall be called in question in any civil or criminal Court. 	 orders. 
(2) Where any order purports to have been made and signed by any 
authority in exercise of any power conferred by or under this Act, a Court 
I of 1872. 	 shall, within the meaning of the Indian Evidence Act, 1872, presume that 
such order was so made by that authority. 
61 
The West Bengal Maintenance of Public Order Act, 1972. 
[West Ben. Act IX of 1972.] 
(Chapter VI.—Supplementary and Procedural.—Sections 22-25 .) 
Protection of 	 22. No suit, prosecution or other legal proceeding shall lie against 
action taken Government or any person for anything which is in good faith done or under the 
Act, 	 intended to be done in pursuance of this Act or any order made thereunder. 
Delegation of 23. The State Government may, by notified order, direct that any 
powers and power or duty which is conferred or imposed by any provision of this Act duties of the 
State 	 upon the State Government shall,in such circumstances and under such 
Government. conditions, if any, as may be specified in the direction, be exercised or 
discharged in Calcutta, also by the Commissioner of Police, the First Land 
Acquisition Collector or the Second Land Acquisition Collector, and 
elsewhere, also by the District Magistrate, and Additional District 
Magistrate or a Special Land Acquisition Officer. 
Explanation.—In this section "Calcutta" has the same meaning as in 
sub-section (2) of section 19. 
24. (1) The State Government may, by notification, make 'rules for 
carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for the manner of publication 
and service of notices referred to in sub-section (1) of section 17. 
25. (1) The West Bengal Maintenance of Public Order Ordinance, 
1972, is hereby repealed. 
(2) Anything done or any action taken under the West Bengal 
Maintenance of Public Order Ordinance, 1972, shall be deemed to have 
been validly done or taken under this Act as if this Act had commenced 
on the 30th day of November, 1970. 
Power to 
make rules. 
Repeal and 
savings. 
West Ben. 
Ord. VIII of 
1972. 
62 

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