Section 154(3) in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001
(3)The Special Court may, notwithstanding anything contained in Sub-section (1) of Section 260 or Section 262 of the Code of Criminal Procedure, 1973 (2 of 1974), try the offence referred to in Sections 135 to 139 in a summary way in accordance with the procedure prescribed in the said Code and the provisions of Sections 263 to 265 of the said Code shall, so far as may be, apply to such trial:Provided that where in the course of a summary trial under this subsection, it appears to the Special Court that the nature of the case is such that it is undesirable to try such case in summary way, the Special Court shall recall any witness who may have been examined and proceed to rehear the case in the manner provided by the provisions of the said Code for the trial of such offence:Provided further that in the case of any conviction in a summary trial under this Section, it shall be lawful for a Special Court to pass a sentence of imprisonment for a term not exceeding five years.
