Section 425 in Arunachal Pradesh Municipal Act, 2007
425. Municipal Magistrate.
(1)The State Government may, in consultation with the High Court of the State appoint one or more Judicial Magistrate of the First Class for the trial of offence against -(a)this Act, and(b)the rules and the regulations made thereunder, and may prescribed the time within which and the place at which such Judicial Magistrate or Judicial Magistrates shall sit for such trial of offences.(2)Every such Judicial Magistrate shall exercise all other powers and discharge all the other functions of a Magistrate as provided in this Act.(3)Every such Judicial Magistrate appointed under sub-section (1) shall be called Municipal Magistrate.(4)A Municipal Magistrate shall be paid by the State Government such salary, pension, leave and other allowances as it may from time to time determine.(5)The Municipality shall pay to the Municipal Magistrate out of the Municipal Fund and amount paid by the State Government on account of salary, pension, leave and other allowances of a Municipal Magistrate together with the cost of establishment of such Municipal Magistrate and all other incidental charge in such connection with such establishment.(6)Each Municipal Magistrate shall have jurisdiction over such municipal area or areas as may be specified by the State Government by notification.(7)The procedure in the court of a Municipal Magistrate shall except where otherwise specifically provided in this Act be in accordance with the provisions of the Code of Criminal Procedure,1973 (2 of 1973).
