Section 397 in The Chhattisgarh Municipal Corporation Act, 1956
397. Power of Magistrate to hear case in absence of accused.
- If any person summoned to appear before a Magistrate to answer a charge of an offence under this Act or against any rule or bye-law made thereunder fails to appear at the time and place mentioned in the summons, the Magistrate may, if-(a)service of summons is proved to his satisfaction; and(b)no sufficient cause is shown for the non-appearance of such person,hear and determine the case in his absence.
