Section 394(6) in Bharatiya Nagarik Suraksha Sanhita, 2023
(6)Such rules may provide for punishment for the breach thereof and any person charged with a breach of any such rule may be tried by a Magistrate of competent jurisdiction in the district in which the place last notified by him as his place of residence is situated.[Similar to Section 356 from Old CrPC-Also Refer]
