Section 15 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
15. Trial of offence and special provision regarding fine.
(1)No court inferior to that of [Judicial Magistrate] [Substituted vide Punjab Act No. 25 of 1964.] of the First Class shall be competent to try any offence punishable under this Act.(2)Notwithstanding anything contained in Section 32 of the Code of Criminal Procedure, 1898, it shall be lawful for any [Judicial Magistrate] [Substituted vide Punjab Act No. 25 of 1964.] of the First Class to pass a sentence of fine not exceeding the pecuniary limit specified in the section as in force in any part of the State on any person convicted of an offence punishable under this Act.
