Section 51B in The M.P. Shops and Establishments Act, 1958
51B. [ Offences to be tried by Executive Magistrate. [Inserted by M.P. Act No. 10 of 1982.]
- Save as provided in Section 47, the State Government may confer on an Executive Magistrate, the power of a Judicial Magistrate of the First Class or the Second Class for the trial of offences under this Act, and on such conferment of powers, the Executive-Magistrate, on whom powers are so conferred shall be deemed for the purposes of the Code of Criminal Procedure, 1973 (No. 2 of 1974), to be a Judicial Magistrate of the First Class or the Second Class, as the case may be.]
