(1)The Government may, in consultation with the Punjab and Haryana High Court, appoint one or more Judicial Magistrates of the First Class for the trial of offences against, -(a)this Act; and(b)the rules or the regulations made thereunder, and may prescribe the time and the place at which such Magistrate of Magistrates shall sit for the conduct of business.(2)Every such Magistrate shall exercise all other powers and discharge all other functions of a Magistrate as provided in this Act.(3)Any Magistrate appointed under sub-section (1), shall be called Municipal Magistrate.(4)A Municipal Magistrate shall be paid by the Government such salary, pension, leave and other allowances, as it may, from time to time, determine.(5)The Municipality shall pay to the Government out of the Municipal Fund of the Municipality any amount paid by the Government on account of salary, pension, leave and other allowances of a Municipal Magistrate together with the cost of establishment of such Magistrate and all other incidental charges in connection with such establishment.(6)Each Municipal Magistrate shall have jurisdiction over such municipal area, or areas, as may be specified by the Government by notification.(7)The procedure in the court of a Government Magistrate shall, except where specifically otherwise provided in this Act, be in accordance with the provisions of the Code of Criminal Procedure, 1973 (Act 2 of 1974).
