Section 15 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
15. Power to try offences summarily.
- Any Magistrate empowered for the time being to try in a summary way the offences specified in sub-section (1) of section260 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) may, on application in this behalf made by prosecution, try in accordance with the provisions contained in sections 262 to 265 of the said Code, any offence punishable under this Act.
