Code of Criminal Procedure Act, 1973

478.Power to alter functions allocated to judicial and Executive Magistrates in certain cases.-

If the State Legislature by a resolution so requires, the State Government may, after consultation with the High Court, by notification, direct that-

(a) references in section 108, 109 and 110 to a Judicial Magistrate of the first class shall be construed as references to an Executive Magistrate;

(b) references in sections 145 and 147 to an Executive Magistrate shall be construed as references to a Judicial Magistrate of the first class.