Section 13 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
13. Power to try offences summarily.
- Any Magistrate or bench of Magistrates empowered, for the time being to try in a summary way the offences specified in sub-section (1) of Section 260 of the Code of Criminal Procedure, 1898 (Act V of 1898 ) [*] [See now Code of Criminal Procedure, 1973] may, on application in this behalf made by the prosecution try in accordance with the provisions contained in Sections 262 to 265 of the said Code any offence punishable under this Act.
