Section 8 in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
8. Procedure.
- An offence punishable under this Act shall be,-(a)cognizable and non bailable;(b)tried summarily by a Metropolitan Magistrate or a Judicial Magistrate of the first Class and the provisions of sub-section (1) of Section 262, Section 263, Section 264 and Section 265 of the Code of Criminal Procedure, 1973 shall mutatis mutandis apply to such summary trial.
