Section 468(1) in The Delhi Municipal Corporation Act, 1957
(1)The [***] [The word "Central" omitted by Act 67 of 1993, section 115 (w.e.f. 1-10-1993).]Government may appoint one or more [Metropolitan Magistrates] [Substituted by Act 67 of 1993, section 115, for "magistrates of the first class" (w.e.f. 1-10-1993)] for the trial of offences against this Act and against any rule, regulation or bye-law made thereunder and may prescribe the time and place at which such magistrate or magistrates shall sit for the despatch of business.
