Indian Forest Act, 1927
67. Power
to try offences summarily . –
The District Magistrate or any Magistrate of
the first class specially empowered in this behalf by the State Government may
try summarily, under the Code of Criminal Procedure, 1898, any forest-offence
punishable with imprisonment for a term not exceeding six months, or fine not
exceeding five hundred rupees, or both.