Section 30 in The Code of Criminal Procedure, 1989 (1933 A. D.)
30. [ Offences punishable with imprisonment not exceeding seven years. [Section 30 substituted by Act XXXVII of 1978, Section 5.]
- Notwithstanding anything contained in section 28 or 29, a Chief Judicial Magistrate are where there is no Chief Judicial Magistrate, the Additional District Magistrate shall have the powers to try as a Judicial Magistrate all offences not punishable with death or imprisonment for life or imprisonment for a term not exceeding seven years.]B. Sentences which may be passed by Courts of various classes
