Section 45 in The Punjab Separation of Judicial and Executive Functions Act, 1964
45. In section 190, -
(i)in sub-section (1), for the words "any Presidency Magistrate, District Magistrate or Sub-divisional Magistrate, and any other Magistrate", the words "any Chief Judicial Magistrate and any other Judicial Magistrate" shall be substituted ;(ii)in sub-section (2), for the words "State Government, or the District Magistrate subject to the general or special orders of the State Government, may empower any Magistrate", the words "High Court, or the Chief Judicial Magistrate subject to the general or special orders of the High Court, may empower any other Judicial Magistrate" shall be substituted ; and(iii)in sub-section (3), for the words "State Government may empower any Magistrate", the words "High Court may empower any Judicial Magistrate" shall be substituted.
