(1)The State Government or the Union territory administration may, for the purposes of determining the penalties under sections 27, 28, sub-section (1) of section 30 and section 31, authorise the District Magistrate or the Additional District Magistrate having jurisdiction, to be the adjudicating officer to hold an inquiry and impose penalty, in such manner as may be prescribed by the State Government or the Central Government, as the case may be.
