Report No. 64

4.13. Recommendation as to section 2(c).-

So far as the definition of "Magistrate" in section 2(c) is concerned, it should be revised as under:-

"(c) 'Magistrate', means the Magistrate specified in the Schedule as competent to exercise the powers conferred by the section in which the expression occurs."

4.14. Section 2(d)-'prescribed'.- Section 2(d), which defines the expression 'prescribed', needs no change.