Section 262 in The Code of Criminal Procedure, 1989 (1933 A. D.)
262. Procedure for summons and warrant case applicable.
(1)In trials under this Chapter, the procedure prescribed for summons-cases shall be followed [xxx] [Words omitted by Act XXXVII of 1978, Sections 43 and 44.] except as hereinafter mentioned.Limit of Imprisonment. - (2) No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.
