- Any Magistrate or Bench of Magistrates empowered for the time being to try in a summary way the offences specified in sub-section (a) of Section 260 of the Code of Criminal Procedure, 1898 (Act V of 1898), may, on application in this behalf being made by the prosecution, try in accordance with the provision contained in Sections 262 to 265 of the said Code any offence punishable under this Act.
