Section 7(5) in The East Punjab Essential Services (Maintenance) Act, 1947
(5)[ Any magistrate or bench of magistrates empowered for the time being to try in a summary way the offence specified in sub-section (1) of Section 200 of the Criminal Procedure Code, 1898, may, if such magistrate or bench of magistrates think(s) fit, on application in this behalf made by the prosecution, try any offence under this Act in accordance with the provisions contained in Sections 262 to 265 of the said Code] [East Punjab Act 37 of 1948, Section 2(b).].
