- Whoever is charged with having committed any of the offences mentioned in this Act, within the limits of the said [* * * *] [Words 'suburbs or' repealed by Act 16 of 1874.] station, as described in the schedule hereunto annexed, may be tried for any such offence by the Magistrate within whose jurisdiction the offence is alleged to have been committed;and, on conviction, may be sentenced by such Magistrate to the punishment hereinafter prescribed for the offence.
