Section 47 in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
47. Certain offences to be cognizable.
(1)Offences under sections 16, 17, 17A, 17C, 18, 19 sub-section (4) of section 24, section 25 and 21sub-sections (1), (2) and (5)] of section 40 shall be congnizable and shall not be triable by any Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class.(2)Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973], 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.
