Section 13 in Assam Prohibition of Smoking and Non-Smokers' Health Protection Act, 1999
13. Court competent to try offences under this Act and to take congnizance of offence.
(1)No court, other than the court of a Judicial Magistrate, shall take congnizance of and an offence under this Act.(2)No court shall take congnizance or any offence under this Act except on a complaint in writing of an authorised officer with respect to offence under section 5, 6 and 10 and on a report in writing of a police officer, not below the rank of Sub-Inspector with respect to the offences under sections 7, 8 and 9.
