Section 40 in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
40. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than the court of a magistrate of the first class shall take cognizance of, or try, an offence under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing of an officer empowered by the State Government in this behalf.
