Section 276 in Siliguri Municipal Corporation Act, 1990
276. Cognizance of offences.
- All offences under this Act or the rules or the regulations made thereunder, whether committed within or outside Siliguri shall be cognizable by any Municipal Magistrate having jurisdiction and such Magistrate shall not be deemed to be incapable of taking cognizance of any offence or of any offence under any enactment repealed by this Act by reason only of his being-(a)liable to pay under this Act any consolidated or other tax or rate, or(b)benefited by the Municipal Fund.
