139. Jurisdiction in case of offences committed out of Calcutta.- Every charge of an offence against the provisions of this Act, or of any rule, order or bye-law made under the provisions of this Act, alleged to have been committed out of Calcutta, may be heard and determined by any officer authorized to exercise any of the powers of a Magistrate in the place in which such offence may be alleged to have been commuted, according to the provisions of the Code of Criminal Procedure, 18822.
