Section 11 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
11. Power of court to try cases summarily.
(1)All offences under this Act shall be tried summarily by a Metropolitan Magistrate and the provisions of Sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973 (2 of 1974) shall, as far as may be, apply to such trial.(2)When trying any offence under this Act, the Magistrate may also try any other offence with which a person may be charged in the same trial if the offence is connected with such other offence or offences.
