Section 12 in The Maharashtra Devdasi System (Abolition) Act, 2005
12. Congnizance of offence.
(1)All offences under sub-section (1) of section 11, except offences under subsection (2) of the said section shall be cognizable and non-bailable.(2)No Court inferior to that of the Metropolitan Magistrate or a Judicial Magistrate, First Class, shall try any offence under this Act.
