Section 36 in The Punjab Livestock and Birds Diseases Act, 1948
36. Jurisdiction of Magistrates.
- No Magistrate shall try any offence under this Act unless he is a [Judicial Magistrate of the First Class or a Judicial Magistrate of the second class specially empowered in this behalf by the High Court.] [Substituted for the words 'animal' or 'animals' by Punjab Act of 1961, Section 4.]
