54. Procedure on information or complaint laid before the Magistrate of an offence against this Act.
- Upon any information or complaint laid before the Magistrate of any offence committed against this Act, the Magistrate may summon the person charged to appear at a time to be mentioned in the summons, or, if he sees sufficient cause for so doing, may issue a warrant for his apprehension.[* * * * * * *] [Words repealed by Act 1 of 1903.]In all cases of offences punishable with fine only, if after due service of summons the person charged shall not appear in pursuance thereof, the Magistrate, at his discretion, may hear and determine the case in his absence.[* * * * * * *] [Words and figures 'Provided also that no appeal shall lie from any order of a Magistrate passed with the sanction of the Lieutenant Governor of Bengal under section 49 of this Act' omitted by Act 12 of 1891.]
