(1)Save as otherwise expressly provided by this Act, a competent authority while holding any inquiry under any of the provisions of this Act, shall follow such procedure as may be prescribed and subject thereto, shall follow, as far as may be, the procedure laid down in the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), for trials in summons cases.(2)Save as otherwise expressly provided by or under this Act, the procedure to be followed in hearing appeals shall be, as far as practicable, in accordance with the provisions of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).
