Section 16(2) in The Punjab Motor Vehicles Taxation Act, 1924
(2)No court inferior to that of a [Judicial] [Inserted by Punjab Act No. 25 of 1964.] Magistrate of the second class, shall try any offence punishable under this Act.] [Inserted by Punjab Act 5 of 1963.][* * * * * * * *] [Schedule omitted by Punjab Act No. XIV of 1954.].
