15A. [ Summary trial of certain offences. [Substituted by Tamil Nadu Act No. 9 of 1979.]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the stated Government may confer on -(i)any Judicial Magistrate of the first class, or(ii)any Judicial Magistrate of the second class, or(iii)any Special Judicial Magistrate appointed under section 13 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),power to try summarily in accordance with the provisions contained in sections 262 to 265 of the said Code, all or any of the offences which are punishable under this Act with [***] imprisonment for a term not exceeding six months, or with fine, or with both, but as a result of such trial no sentence except a sentence of fine shall be imposed.]
