Section 14(1) in The Code of Criminal Procedure, 1973
(1)Subject to the control of the High Court, the Chief Judicial Magistrate may, from time to time, define the local limits of the areas within which the Magistrates appointed under section 11 or under section 13 may exercise all or any of the powers with which they may respectively be invested under this Code :[Provided that the Court of a Special Judicial Magistrate may hold its sitting at any place within the local area for which it is established.] [Added by Act 45 of 1978, Section 5, w.e.f. 18.12.1978.]
