Section 279 in The Chandernagore Municipal Corporation Act, 1990
279. Cognizance of offences.
- All offences under this Act or the rules or the regulations made thereunder, whether committed within or outside Chandernagore shall be cognizable by any [Judicial Magistrate] [Words substituted by West Bengal Act 17 of 1995.] having jurisdiction and such Magistrate shall not be deemed to be incapable of taking cognizance of any such offence or of any offence under any enactment repealed by this Act by reason only of his being-(a)liable to pay under this Act any consolidated or other tax or rate, or(b)benefited by the Municipal Fund.
