The west bengal disturbed areas act, 1947

Ben. Ord. 
VII of 
1947. 
West Bengal Act VI of 1947 
THE WEST BENGAL DISTURBED AREAS ACT, 1947. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor-General was first published in the Calcutta Gazette, 
Extraordinary, of the 1st January, 1948.] 
An, Act to make better provision for the suppression of disorder 
and for the restoration and maintenance of public order 
in the disturbed areas in West Bengal. 
WHEREAS it is expedient to make better provision for the 
suppression of disorder and for the restoration and main-
tenance of public order in the disturbed areas in West 
Bengal; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal Short title 
Disturbed Areas Act, 1947. 	 and extent. 
(2) It extends to the whole of West Bengal. 
2. In this Act "disturbed area" means an area which 
is for the time being declared by notification under section 
3 to be a disturbed area. 
3. The Provincial Government may, by notification in 
the Official Gazette, declare that the whole or any such part 
of West Bengal as may be specified in the notification is a 
disturbed area. 
4. Any Magistrate and any Police Officer not below the 
rank of Assistant Sub-Inspector may, if in his opinion it is 
necessary so to do for the maintenance of public order, after 
giving such warning, if any, as he may consider necessary, 
fire upon or otherwise use force against any person who is 
acting in contravention of any law or order for the time 
being in force in a i  disturbed area prohibqing the assembly 
of five or more persons or the carrying of weapons or of 
things capable of being used as weapons. 
5. No prosecution, suit or other legal proceedings shall 
be instituted, except with the previous sanction of the Pro-
vincial Government, against any person in respect of any-
thing done or purporting to be done in exercise of the powers 
conferred by section 4. 
6. Any notification issued or anything done or any 
action taken in exercise of the powers conferred by the 
Bengal Disturbed Areas Ordinance, 1947, shall, on the said 
Ordinance ceasing to be in operation, be deemed to have been 
issued, done or taken in exercise of the powers conferred by 
this Act as if this Act had commenced on the 5th day of 
August, 1947. 
Price—Indian, annas 2; English, 3d. 
WBGP-4718-7261A-2,500 
Definition. 
Power to 
declare 
areas to be 
disturbed 
areas. 
• 
Power t9 
fire upoh 
persons 
contraven-
ing certain 
orders. "kw., 
Protec-
tion of 
persons 
acting 
under 
section 4. 
Continu-
ance of 
action 
taken un-
der Bengal 
Ordinance 
VII of 
1947. 

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