Section 285 in Bharatiya Nagarik Suraksha Sanhita, 2023
285. Procedure for Summary trials.
(1)In trials under this Chapter, the procedure specified in this Sanhita for the trial of summons-case shall be followed except as hereinafter mentioned.(2)No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.[Similar to Section 262 from Old CrPC-Also Refer]
