Section 17 in The Bombay Essential Commodities and Cattle (Control) Act, 1958
17. Power to try offences summarily.
- Any Magistrate or Bench of Magistrates empowered for the time being to try in a summary way the offences specified in sub-section (1) of section 260 of the [*] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] Code of Criminal Procedure, 1898, may, on application in this behalf being made by the prosecution, try in accordance with the provisions contained in sections 262 to 265 of the said Code any offence punishable under this Act.
