Section 492 in Uttar Pradesh Municipal Corporation Act, 1959
492. Cognizance of offences.
(1)An offence for the contravention of Section [1l2-C, Section 112-D or Section] [Substituted by U.P. Act 21 of 1964.] 417 shall be cognizable.(2)Notwithstanding anything contained in the Code of Criminal Procedure. 1898, all offences against this Act, or against any rule, regulation or bye-law, whether committed within or without the City, shall be cognizable by Magistrate of the First Class having jurisdiction in the City and no such Magistrate shall be deemed to be incapable of taking cognizance of any such offence or of any offence against any enactment hereby repealed, by reason only of his being liable to pay any Corporation tax or of his being benefited by the Corporation Fund.(3)Notwithstanding anything contained in Section 200 of the said Code, it shall not be necessary in respect of any offence against this Act or any rule, regulation or bye-law made thereunder, to examine the complainant when the complaint is presented in writing.
