In all cases under this Act, the Fort Magistrate shall, except as herein otherwise provided, exercise within the Fort the Powers, and as nearly as may be, follow the procedure, conferred on, and prescribed for, a Presidency Magistrate by the 1 Code of Criminal Procedure, 1898 ]; (5 of 1898 ), and, subject to the power conferred by 2 section 526 of that Code], every finding, sentence or order of such Magistrate. under this Act shall be final.
