138. Jurisdiction in case of offences committed within Calcutta.- (1) Every charge of an offence against any provision of this Act, or of any rule, order or bye-law made under the provisions of this Act, alleged to have been committed within Calcutta may be instituted before any Magistrate having jurisdiction, who may summon the person charged to appear at a time and place to be mentioned in the summons;
and if such person do not appear, the Magistrate may upon proof of service of the summons, if no sufficient cause shall be shown for the non-appearance of the person charged, proceed to hear and determine the case in his absence.(2)If such person do appear, then the procedure laid down in the Code of Criminal Procedure, 1882 (Act X of 1882)1, from sections 242 to 248 (both inclusive), shall be followed.
