Report No. 64
6.19. Recommendation.- We, therefore, recommend that section 16(1) should be revised as follows: -
"Where a magistrate has reason to believe, from information received from the police or from any other person authorised by the State Government in this behalf or otherwise .(Rest as at present)."
We are incorporating a suitable amendment of sub-section (1) of section 16 on the above point1, in the redrafts which we give later.
1. See redraft of sections 15(4), 16(5) etc. para. 6.25, infra.
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