Section 3 in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
3. Establishment of Courts of Special Judicial Magistrate.
- The State Government may, after consultation with the High Court, establish, for any local area one or more Courts of Special Magistrate under the proviso to sub-section (1) of Section 11 of the Code, in each district.
