Section 6 in The M.P. Recognised Examinations Act, 1937
6. Offences to be tried summarily.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974), the offence under this Act shall be tried in a summary way by any Judicial Magistrate of the First Class specially empowered in this behalf by the State Government and the provision of Sections 262 to 265 (both inclusive) of the said Code, shall, as far as may be, apply to such trial :Provided that in a case of conviction for any offence in a summary trial under this section it shall be lawful for the Magistrate to pass a sentence of imprisonment for a term for which such offence is punishable under the relevant section.]
