Section 33 in The Punjab Ayurvedic and Unani Practitioners Act, 1963
33. Court competent to try offence and cognizance of offences.
(1)No court other than the Court of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the First Class shall take cognizance of, or try, an offence under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing of an Officer empowered by the State Government in this behalf.
