Section 37A in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
37A. [ Power to try offences summarily. [Section 37-A inserted by Act XXIV of 1997, Section 21.]
- Any Magistrate of the first class, specially empowered in this behalf by the Government in consultation with High Court may try summarily under the Code of Criminal procedure, Samvat 1989 any such offence punishable with imprisonment for a term not exceeding two years or with fine not exceeding six thousand rupees, or with both, and the provision of the said Code shall, as far as may be, apply to such trail, but notwithstanding anything contained in the said Code, in the case of conviction for any offence in summary trial under this section, it shall be lawful for the Magistrate to pass sentence of imprisonment for any term for which such offences are punishable under this Act.]
