- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Act 5 of 1898), the State Government may invest any District Magistrate, Sub-divisional Magistrate or Magistrate of the first class with power to try as a Magistrate all or any specified offences arising in his jurisdiction under Section 5, Section 6, Section 7, Section 9, Section 10, or Section 18, and every Court of a Magistrate so empowered may pass any sentence authorised by the aforesaid sections respectively.
