Section 29(2) in The Industries (Development And Regulation) Act, 1951
(2)Any Magistrate or Bench of Magistrate empowered, for the time being, to try in a summary way the offence specified in sub-section (1) of section 260 of the Code of Criminal Procedure, 1898 (5 of 1898), may, on application in this behalf being made by the prosecution, try, in accordance with the provisions contained in sections 262 to 265 of the said Code, any offence which consists of a contravention of an order made under section 18-G.
