Section 18 in Tripura Horticultural Nurseries (Regulation) Act, 2013
18. Cognizance of offence.
- i. No court shall take cognizance of an offence punishable under this Act or the rules made thereunder, save on a complaint made by the Competent Authority or any officer authorized by the State Government in this behalf;ii. No court inferior to that of a Chief Judicial Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
