Section 19 in The Maharashtra Motor Vehicles Tax Act, 1958
19. Trial of offences.
- No Court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [The words were substituted for the words 'Presidency Magistrate or a Magistrate of the first class' by Maharashtra 14 of 1987 Section 9.] shall try an offence punishable under this Act.
