Section 7 in The Maharashtra Regulation of Sugarcane Price (Supplied to Factories) Act, 2013
7. Cognizance of offences.
- No court shall take cognizance of any offence punishable under section 6, except on a complaint made by an officer authorized by the Commissioner for Sugar and no court inferior to that of a Judicial Magistrate of the First Class, shall try any such offence.
