Section 12(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Subject to the control of the High Court, the Chief Judicial Magistrate may, from time to time, define the local limits of the areas within which the Magistrates appointed under section 9 or under section 11 may exercise all or any of the powers with which they may respectively be invested under this Sanhita:Provided that the Court of Special Judicial Magistrate may hold its sitting at any place within the local area for which it is established.
