LexSection 21 — Offences to be tried by Executive Magistrate.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
(1) The State Government may confer, on an Executive Magistrate, the powers of aJudicial Magistrate of the first class for the trial of offences under this Act; and, on suchconferment of powers, the Executive Magistrate, on whom the powers are so conferred, shallbe deemed, for the purposes of the Code of Criminal Procedure, 1973 (2 of 1974), to be a Judicial Magistrateof the first class. (2) An offence under this Act may be tried summarily.Open in Lexace · Ask the AI about this section