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State of Andhra Pradesh - Section

Section 57 in Andhra Pradesh Forest Act, 1967

57. Power to try offences summarily.

- Any Magistrate of the first class specially empowered in this behalf by the Government may try summarily under the Code of Criminal Procedure, 1898 any forest offence punishable with imprisonment for a term not exceeding six months, or with fine not exceeding five hundred rupees, or with both.