67. [ Power to try offences summarily. [Substituted by Act No. 15 of 2013, dated 9.4.2013.]
- Any Chief Judicial Magistrate or any Metropolitan Magistrate or any Magistrate of the First Class specially empowered in this behalf by the High Court, may try summarily under the Code of Criminal Procedure, 1973 (Central Act. No. 2 of 1974), any forest offence punishable .with imprisonment for a term not exceeding six months, or fine not exceeding twenty five thousand rupees or both.] [Inserted by Act No. 15 of 2013, dated 9.4.2013.]
