Section 15 in Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993
15. Offences to be tried summarily:
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act II of 1974), any offence punishable under Sections 10,11 and 12 of this Act may be tried summarily by a Magistrate of the First Class.
