Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 15 in The Stage Carriages Act, 1861 15. Adjudication of penalties. All penalties incurred under this Act shall be adjudged by a Magistrate or 1* Commissioner of Police as aforesaid, and all orders made under this Act by such Magistrate or 1* Commissioner of Police shall be final.
