Section 11(1) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(1)All offences under this Act shall be tried summarily by a Metropolitan Magistrate and the provisions of Sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973 (2 of 1974) shall, as far as may be, apply to such trial.
