Section 16 in Bharatiya Nagarik Suraksha Sanhita, 2023
16. Local Jurisdiction of Executive Magistrates.
(1)Subject to the control of the State Government, the District Magistrate may, from time to time, define the local limits of the areas within which the Executive Magistrates may exercise all or any of the powers with which they may be invested under this Sanhita.(2)Except as otherwise provided by such definition, the jurisdiction and powers of every such Magistrate shall extend throughout the district.[Similar to Section 22 from Old CrPC-Also Refer]
