Section 468(7) in The Delhi Municipal Corporation Act, 1957
(7)Nothing in this section shall be deemed to preclude any magistrate appointed hereunder from trying any offence under any other law.[*] [Sections 467 of 473 omitted in relation to the road transport services in the Union Territory of Delhi vide Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)]470. Cognizance of offences.- All offences against this Act or any rule, regulation or bye-law made thereunder, whether committed within or without the limits of Delhi, shall be cognizable by a municipal magistrate and such magistrate shall not be deemed to be incapable of taking cognizance of any such offence or of any offence under any enactment which is repealed by, or which ceases to have effect under, this Act by reason only of his being liable to pay any municipal tax or rate or benefited out of the Municipal Fund.[*] [Sections 467 of 473 omitted in relation to the road transport services in the Union Territory of Delhi vide Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] 471. Limitation of time for prosecution.- No person shall be liable to punishment for any offence against this Act or any rule, regulation or bye-law made thereunder, unless complaint of such offence is made before a municipal magistrate within six months next after(a)the date of the commission of such offence, or(b)the date on which the commission or existence of such offence was first brought to the notice of the complainant.[*] [Sections 467 of 473 omitted in relation to the road transport services in the Union Territory of Delhi vide Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] 472. Power of magistrate to hear cases in absence of accused when summoned to appear.- If any person summoned to appear before a magistrate to answer a charge of an offence against this Act or any rule, regulation or bye-law made thereunder fails to appear at the time and place mentioned in the summons, or on any date to which the hearing of the case is adjourned, the magistrate may hear and determine the case in his absence, if(a)service of the summons is proved to his satisfaction, and(b)no sufficient cause is shown, for the non-appearance of such person.[*] [Sections 467 of 473 omitted in relation to the road transport services in the Union Territory of Delhi vide Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] 473. Complaints concerning nuisances and procedure therefor.
