Section 25 — Jurisdiction.
The Petroleum Act, 1934
(1) Offences punishable under this Act shall be triable in the Presidency-towns, by a Presidency Magistrate, and elsewhere by a Magistrate of the first class, or by a Magistrate of the second class who has been specially empowered by the 32 [Central Government] in this behalf.Open in Lexace · Ask the AI about this section