Section 89 in The Trade And Merchandise Marks Act, 1958
89. Cognizance of certain offences.
(1)No court shall take cognizance of an offence under section 8, section 82 or section 83 except on complaint in writing made by the Registrar or any officer authorised by him in writing.(2)No court inferior to that of a sessions judge, presidency magistrate or magistrate of the first class shall try an offence under this Act.
