Section 485 in The Coimbatore City Municipal Corporation Act, 1981
485. Cognizance of offences.
- All offences against this Act, or against any rule, by-law, regulation or order made under it whether committed within or without the City, shall be cognizable by a judicial Magistrate having jurisdiction in the City; and such judicial Magistrate shall not bee deemed to be incapable of taking cognizance of any such offence by reason only of his being liable to pay any municipal rate or other tax or of his being benefited by the municipal fund.
