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Union of India - Section

Section 30 in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

30. [ Cognizance of offences [Substituted by Act No. 1 OF 2013]

(1)No court shall take cognizance of any offence punishable under of section 27 in relation to non-compliance with the provisions of section 23, section 24 or section 25 or under section 28 or section 29 or any other provisions of the Act, except upon a complaint in writing made by an officer of the Central Registry or an officer of the Reserve Bank, generally or specially authorised in writing in this behalf by the Central Registrar or, as the case may be, the Reserve Bank.
(2)No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.]
Prior to substitution section 30 read as;30. Cognizance of offence.- No Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class shall try an offence punishable under this Act.