Section 17A in The Bihar and Orissa Places of Pilgrimage Act, 1920
17A. [ Trial of offences. [Inserted vide Orissa Act No. 13 of 1991.]
(1)The State Government may confer on an Executive Magistrate not being one empowered under Clause (2) of Section 2, the powers of a Judicial Magistrate of the first class or of the second class for the trial of the offences under this Act, and on such conferment of powers, the Executive Magistrate, on whom the powers are so conferred, shall be deemed, for the purposes of the Code of Criminal Procedure, 1973 (2 of 1974) to be a Judicial Magistrate of the first class or of the second class, as the case may be.(2)An offence under this Act may be tried summarily.
