53. Cognizance of offences and Power to prosecute.
(1)No Court inferior to that of a Judicial Magistrate of the First Class shall take cognizance of any offence punishable under this Act.(2)All offences under the Act shall be bailable and non-cognizable.(3)The Controller or any other officer authorised by the State Government in this behalf may prosecute any person for contravention of any of the provisions of this Act or the rules made thereunder.
