50A. [ Procedure to be adopted on receipt of report. [Substituted by Act 16 of 1997, with effect from 3-6-1997.]
- Upon receipt of a final report from the Abkari Officer; the Magistrate shall inquire into such offence and commit to Court of Session if the offence is exclusively triable by Court of Session or try the person accused thereof in like manner as if a case is instituted upon a police report as provided in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).]
