Section 13 in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
13. Procedure and powers of Designated Court regarding offences.
(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973, for the trial of warrant cases by Magistrates.(2)The provision of the Code of Criminal Procedure, 1973, shall so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions a Designated Court shall be deemed to be a Magistrate.
