82. [ Magistrates having jurisdiction to try offences. [Section 82 substituted by section 20 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).]
- No Magistrate other than-(a)the Chief Metropolitan Magistrate, or(b)the Chief Judicial Magistrate, or(c)an Additional Chief Metropolitan Magistrate, or(d)an Additional Chief Judicial Magistrate, or(e)a Metropolitan Magistrate, or(f)a Judicial Magistrate of the first class, or(g)a Judicial Magistrate of the second class,shall try any offence punishable under this Act.]
