Section 381 in The City of Nagpur Corporation Act, 1948
381. Power of Magistrate to hear case in absence of accused. - If any person summoned to appear before a Magistrate to answer a charge of an offence under this Act or against any rule or by-law made thereunder fails to appear at the time and place mentioned in the summons, the Magistrate may, if -
(a)service of the summons is proved to his satisfaction; and(b)no sufficient cause is shown for the non-appearance of such person;hear and determine the case in his absence.
