Section 368(31) in The High Court of Chhattisgarh Rules, 2007
(31)What offences to be tried summarily. - Offences punishable under the Companies Act, 1956 (Act 1 of 1956) or under the Banking Regulation Act, 1949 (Act X of 1949) with imprisonment for a term which does not exceed two years or with fine which does not exceed one thousand rupees may be tried in a summary way.An offence triable under Section 45-J (2) of the Act jointly with the offences mentioned in this rule may also be tried summarily, provided that it is punishable with imprisonment for a term which does not exceed two years or with fine which does not exceed one thousand rupees.
