Section 18 in The Punjab Sugarcane (Regulation of Purchase and Supply) Act, 1953
18. Institution of proceedings.
(1)No prosecution shall be instituted under this Act except upon a complaint made by a District Magistrate.(2)On the application of a person accused of an offence under this Act, the District Magistrate may compound such offence by levying a composition fine not exceeding two thousand rupees, at any stage before the judgment in the case has been announced.(3)No Court inferior to that of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of the first class shall try any offence under this Act.
