Section 8 in The Indian Forest (Bihar Amendment) Act, 1989
8. Substitution of Section 67 of Act XVI, 1927.
- For Section 67 of the said Act the following shall be substituted; namely:-"67. Notwithstanding anything to the contrary contained either in the Criminal Procedure Code, 1973 or any other law for the time being in force, the State Government may, by notification in the Official Gazette constitute a Special Court with powers of first class Magistrate for the trial of all forest offences punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees, or with both as the case may be in accordance with the procedure prescribed for summary trials under Chapter XXI of the Criminal Procedure Code, 1973."
