Section 55B(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)Notwithstanding contained in sub-section (1) of section 260 or section 262 of the Code of Criminal Procedure, Samvat 1989, the offences referred to in sections 38, 38-A and 38-AA may be tried in a summary way in accordance with the procedure prescribed in the said Code and the provisions of section 263 to 265 of the said Code shall, so far a may be, apply to such trial:Provided that where in the course of a summary trial under this sections, it appears to the Court that it is undesirable to try such case in summary way, the Court shall recall any witness who may have been examined and proceed to re-hear the case in the manner provided by the provisions of the said Code for the trial of such offence:Provided further that in the case of any conviction in a summary trial under this section, it shall be lawful for a Court to pass a sentence of imprisonment for a term exceeding two years.
