Section 16 in The Punjab Plastic Carry Bags (Manufacture, Usage and Disposal) Control Act, 2005
16. Offences to be tried summarily.
- All offences under this Act shall be tried in a summary way by a Judicial Magistrate of the First Class and the provisions of Sections 262 to 265 (both inclusive) of the Code of Criminal Procedure, 1973, shall, as far as may be, apply to such trials.
