Section 22 in The Orissa Agricultural Produce Markets Act, 1956
22. Trial of offences.
- [(1) No offence under this Act or any rule or bye-laws made thereunder, shall be tried by a Court other than, that of a Judicial Magistrate of the list class or that of a Judicial Magistrate of the second class specially empowered in this behalf.] [Substituted vide Act No. 27 of 1975, Orissa Gazette Extraordinary/14.7.1975.](2)Prosecution under this Act or any rule or bye-laws made thereunder, may be instituted by any person duly authorised in writing' by the Market Committee, in this behalf.
