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State of Tamilnadu - Section

Section 15B in Tamil Nadu Prohibition Act, 1937

15B. [ ***] [Omitted by Tamil Nadu Act No. 2 of 1989.]

15B. Enhanced jurisdiction of Judicial Magistrates, Metropolitan Magistrates and Special Judicial Magistrates.- (1) Notwithstanding anything contained in section 29 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), it shall be lawful for the Magistrates specified in column (1) of the Table below to exercise the powers specified in the corresponding entry in column (2) thereof, in respect of offences punishable under this Act: -{|
(1)   (2)
Judicial Magistrates of the first class orMetropolitan Magistrates.   Rigorous imprisonment for a term not exceedingfive years; fine not exceeding seven thousand rupees.
Judicial Magistrates of the second class orSpecial Judicial Magistrates appointed under section 13 of theCode of Criminal Procedure, 1973 (Central Act 2 of 1974).   Rigorous imprisonment for a term not exceedingthree years; fine not exceeding three thousand rupees.
(2)Notwithstanding anything contained in section 26 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), -
(a)any offence punishable with rigorous imprisonment for a term not exceeding three years may be tried by a Judicial Magistrate of the second class or a Special Judicial Magistrate appointed under section 13 of the said Code ;
(b)any offence punishable with rigorous imprisonment for a term not exceeding five years may be tried by a Judicial Magistrate of the first class or a Metropolitan Magistrate; and
(c)any offence under section 4 (1-A) may be tried by a Court of Session.
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