Section 8 in The Marking Of Heavy Packages Act, 1951
8. Cognizance of offences. [ Sections 4 to 10 substituted by Act 29 of 1961, Section 2, for Sections 4 and 5.]
(1)No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing made by an inspector within six months of the date on which the offence is alleged to have been committed.
