Ordinarily a Magistrate of the third class should not try a case in which a person who has been convicted of an offence punishable under Chapters XII, XVI, XVII or XVIII of the Indian Penal Code is again accused of any such offence. Similarly a Magistrate of the second class should not try any such case when the aggregate imprisonment already undergone exceeds six months, and no Magistrate of the first class should ordinarily try any such case when the aggregate imprisonment already undergone exceeds two years, unless he is specially empowered under Section 30 of the Code.
