60A. [ Procedure to be followed by Magistrate. [Inserted by Act 1of 1971 w.e.f. 07.08.1970] - (1) In all trials for offences under this Act, the Magistrate shall follow the procedure prescribed in the Code of Criminal Procedure, 1898, for the trial of summary cases in which an appeal lies:
Provided that if in respect of any case, the Magistrate for reasons to be recorded in writing, decides that it is not desirable to follow such procedure, he shall follow the procedure prescribed in Chapter XX or Chapter XXI of the said Code according as the case is a summons case or a warrant case.]
