Section 276 in The Asansol Municipal Corporation Act, 1990.
276. Cognisance of offences. -
All offences under this Act or the rules or the regulations made thereunder, whether committed within or outside Asansol shall be cognisable by any [Judicial Magistrate] [Words substituted by W.B. Act 17 of 1995.] having jurisdiction and such Magistrate shall not be deemed to be incapable of taking cognisance of any such offence or of any offence under any enactment repealed by this Act by reason only of his being-(a)liable to pay under this Act any consolidated or other tax or rate, or(b)benefited by the Municipal Fund.
