7. Jurisdiction inferior to that of Magistrate of the second class excluded.
(1)No court inferior to that of a Magistrate of the second class shall try any offence under this Act.(2)No court shall take cognizance of any offence under this Act, except on the complaint of a Fishery Officer or of a Police Officer not below the rank of sub-inspector or of any other person or class of persons authorised by the [State Government] [Substituted by the A.O. 1950.] in this behalf.
