Section 7A in The Orissa Betterment Charges Act, 1955
7A. Offences to be tried by Executive Magistrate and to be cognizable.
(1)The State Government may confer, on an Executive Magistrate, the powers of a Judicial Magistrate of the first class or of the second class for the trial of the offences under this Regulations, and on such conferment of powers, the Executive Magistrate, on whom the powers are so conferred, shall be deemed, for the purposes of the Code of Criminal Procedure, 1973, to be a Judicial Magistrate of the first class or of the second class, as the case may be.(2)An offence under this Regulation may be tried summarily by a Magistrate.(3)Every offence under this Regulation shall be cognizable.]
