Section 3 in The Code of Criminal Procedure (Assam) (Amendment) Act, 1983
3. Conferment of temporary powers on Executive Magistrate.
(1)Notwithstanding anything to the contrary contained in the Code, the Executive Magistrate may, in addition to the judicial Magistrates, exercise powers of remand under Section 167 of the Code.(2)Notwithstanding anything contained in the Code, the Executive Magistrate shall, to the exclusion of any other Magistrate, have power to take cognizance of, and try and dispose of cases relating to-(a)offences under the Indian Penal Code (Act 45 of 1860) or any other law for the time being in force punishable with imprisonment which may extend to six months or with fine or with both;(b)other offences being offences punishable under Chapter VIII (Offences against the public tranquillity), and Chapter X (Contempts of the lawful authority of public servants), of the Indian Penal Code (Act 45 of 1860).(3)For the purpose of this section, the Code shall have effect subject to the modification specified in the Schedule and subject to such other modifications as may be necessary.(4)Nothing in this section shall apply to cases relating to offences taken cognizance of under the Code before the commencement of this Ordinance.
