Section 3 in The Bombay Prevention Of Begging Act, 1959 [Delhi Extension]
3. Power of courts.
The powers conferred on courts by the Act shall be exercised only by the High Court, a Court of Sessions, a Magistrate of first class, a court constituted under the Children Act, or any other, court exercising criminal jurisdiction in the area, and may be exercised by such courts whether the case comes before them originally or on appeal or revision.
