Section 579 in The Calcutta Municipal Corporation Act, 1980
579. Municipal Magistrates. -
(1)The State Government may appoint one or more Judicial Magistrates of first class for the trial of offences against -(a)this Act, and(b)the rules or the regulations made thereunder, and may prescribe the time and the place at which such Magistrate or Magistrates shall sit for the conduct of business. Every such Magistrate shall exercise all other powers and discharge all other functions of a Magistrate as provided in this Act.(2)Any Magistrate appointed under sub-section (1) shall be called Municipal Magistrate and shall, when functioning within the Presidency-town of Calcutta or within the limits of the Port of Calcutta, be deemed to be a Metropolitan Magistrate for the purposes of the Code of Criminal Procedure, 1973.(3)A Municipal Magistrate shall, if he is stipendiary, be paid by the State Government such salary, pension leave and other allowances as it may, from time to time, determine.(4)The Corporation shall pay to the State Government out of the Municipal Fund any amount paid by the State Government on account of salary, pension, leave and other allowance of a Municipal Magistrate under sub-section (2) together with the cost of establishment of such Magistrate and all other incidental charges in connection with such establishment.(5)Each Municipal Magistrate shall have jurisdiction over the whole of Calcutta.
