Section 42 in The Civil Liability For Nuclear Damage Act, 2010
42. Cognizance of offences.–
No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence under this Act:Provided that cognizance of such offence shall not be taken except on a complaint made by the Central Government or any authority or officer authorised in this behalf by that Government.
