- Any Magistrate of the First Class specially empowered in this behalf by the State Government may to summarily under the Code of Criminal Procedure, [1973] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.] [(2 of 1974)] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.], any forest offence punishable with imprisonment for a term not exceeding one year, or with fine not exceeding one thousand rupees or with both.
