64A. [ Summary trial of certain cases. [Inserted by Act I of 1950.]
- The District Magistrate, or any Magistrate of the first class especially empowered by the [State] Government to try cases summarily may try summarily under Section 260 of the [Code of Criminal Procedure 1898] [Now see Code of Criminal Procedure, 1973 (No. 2 of 1374)], any forest-offence punishable with imprisonment for a term not exceeding six months, or with fine not exceeding five hundred rupees, or with both.]
