Section 12 in U.P. Public Examinations (Prevention of Unfair Means) Act, 1998
12. Procedure.
(1)An offence punishable under Section 9 shall be cognizable and bailable.(2)An offence punishable under Section 10 or Section 11 shall be cognizable and non-bailable.(3)All offences punishable under this Act shall be tried summarily by a Metropolitan Magistrate or a Judicial Magistrate of the first class and the provisions of sub-section (1) of (Section 262, Section 263, Section 264 and Section 265 of the Code of Criminal Procedure, 1973 shall mutatis mutandis apply to such summary trial.
