Section 13 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
13. Offences to be tried summarily.
- All offences under this Act shall be tried in a summary way by a Metropolitan Magistrate and the provisions of Sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973 (2 of 1974) shall, as far as may be, apply to such trials.
