- Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898)-(i)no magistrate, other than a presidency magistrate or a magistrate of the first class shall try an offence against this Act,(ii)[ every offence against this Act, other than an offence punishable under clause (a) of sub-section (1), or under sub-section (2), of Section 85, may be tried summarily by a magistrate.] [Substituted by Act 36 of 1973.]
