Section 3(1) in The Code of Criminal Procedure, 1973
(1)In this Code, -(a)any reference, without any qualifying words, to a Magistrate, shall be construed, unless the context otherwise requires :-(i)in relation to an area outside a metropolitan area, as a reference to a Judicial Magistrate;(ii)in relation to a metropolitan area, as a reference to a Metropolitan Magistrate;(b)any reference to a Magistrate of the second class shall, in relation to an area outside a metropolitan area, be construed as a reference to a Judicial Magistrate of the second class, and, in relation to a metropolitan area, as a reference to a Metropolitan Magistrate;(c)any reference to a Magistrate of the first class shall, -(i)in relation to a metropolitan area, be construed as a reference to a Metropolitan Magistrate exercising jurisdiction in that area;(ii)in relation to any other area, be construed as a reference to a Judicial Magistrate of the first class exercising jurisdiction in that area :(d)any reference to the Chief Judicial Magistrate shall, in relation to a metropolitan area, be construed as a reference to the Chief Metropolitan Magistrate exercising jurisdiction in that area.
