Section 54 in The U.P. Homoeopathic Medicine Act, 1951
54. Court competent to try offences under this Act and take 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 rules made in this behalf.
