Section 75 in The Dadra and Nagar Haveli Excise Regulation, 2012
75. Power of court to try cases summarily. - Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the Magistrate shall have power to try summarily in accordance with the provisions contained in sections 262 to 265 of that Code, all or any of the offences which are punishable under this Regulation with imprisonment for a term not exceeding six months or with fine, or with both.
