Section 35 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
35. Cognizance of offence.
(1)No Court shall take cognizance of any offence under this Act except on complaint by, or with the previous sanction in writing of, an Inspector.(2)No Court below that of a Presidency Magistrate or of a Magistrate of the First Class shall try any offence punishable under this Act.
