- Offences punishable under this Act shall be triable by a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class having jurisdiction in the place where the offence is committed.But such [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] shall be restrained within the limits of his jurisdiction under the Code of Criminal Procedure, as to the amount of fine or imprisonment he may inflict.
