Section 47 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
47. Certain offences to be cognizable.
(1)Offences under Sections 16, 17, [17-A, 17-C] [These figures and letters were inserted by Bombay 53 of 1950, Section 8.], 18 and 19, sub-section (4) of Section 24, Section 25 and sub-sections (1) and (2) of Section 40 shall be cognizable and [***] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall not be triable by any Court inferior to that of Magistrate of the First Class.(2)Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898, (V of 1898), it shall be lawful for a Magistrate trying offences under this Act to pass sentences of fine or to award any punishment under this Act in excess of his powers.
