- The powers conferred on Courts by this Act shall be exercised only by (a) the High Court, (b) a Court of Session, (c) a District Magistrate, (d) a Sub-divisional Magistrate, [XXX] [The expression '(e) a salaried Presidency Magistrate or any other Presidency Magistrate empowered by the State Government to sit singly' was omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954 and for 'f' 'e' was substituted.] and [(e)] [The expression '(e) a salaried Presidency Magistrate or any other Presidency Magistrate empowered by the State Government to sit singly' was omitted by the Andhra Adaptation of Laws (Amendment) Order, 1954 and for 'f' 'e' was substituted.] any Magistrate of the first class or any bench of Magistrates constituted under section 15 of the Code of Criminal Procedure, 1898, (Central Act 5 of 1898) invested with the powers of a Magistrate of the first class specially empowered by the State Government in that behalf; and may be exercised by such Courts whether the case comes before them originally, on appeal, or in revision.
