- The District Magistrate or any Magistrate of the first class specially empowered in this behalf by the State Government may try summarily, under the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (No. 2 of 1974)] (5 of 1898) any forest-offence punishable with imprisonment for a term [not exceeding one year or with fine not exceeding one thousand rupees,] [Substituted by Section 13 of M.P. Act No. 9 of 1965.] or both.
