Section 29 in The Rajasthan Mining Settlement Act, 1956
29. Cognizance of offences.
- No court inferior to that of a Magistrate of the first class or Sub-divisional Magistrate shall try any offence against this Act or any rule, by-law, order thereunder which.-(a)is alleged to have been committed by any owner, or manager of a mine, or(b)is punishable with imprisonment.
