Section 39 in The Bombay Weights and Measures (Enforcement) Act, 1958
39. Cognizance of offences etc.
(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the Controller or nay officer authorised in this behalf by the Controller by general or special order.(2)No court, inferior to that of a President Magistrate or a Magistrate of the first class, shall try any offence punishable under this Act.
