8. Jurisdiction inferior to that of Magistrate of 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 cognisance of any offence under this Act, except on a report in writing of the facts constituting offence made by a Fishery Officer, or a Police Officer not below the rank of Sub-Inspector, or any other person or class of persons authorised by the State Government in this behalf.
