Section 393 in Chennai City Municipal Corporation Act, 1919
393. Cognizance of offences.
- All offences against this Act, or against any rule, by-law, regulation of order made under it, whether committed within or without the city, shall be cognizable by a presidency magistrate having jurisdiction in tire city; and such presidency magistrate shall not be deemed to be incapable of taking cognizance of any such offence or of any offence against any enactment hereby repealed, by reason only of his being liable to pay any municipal rate or other tax or of his being benefited by the municipal fund [***] [Omitted the words 'to the credit of which any fine imposed by him will be payable' by the Adaptation Order of 1937.].
