Section 16 in The Child Labour (Prohibition and Regulation) Act, 1986
16. Procedure relating to offences.—
(1)Any person, police officer or Inspector may file a complaint of the commission of an offence under this Act in any court of competent jurisdiction.(2)Every certificate as to the age of a child which has been granted by a prescribed medical authority shall, for the purposes of this Act, be conclusive evidence as to the age of the child to whom it relates.(3)No court inferior to that of a Metropolitan Magistrate or a Magistrate of the first class shall try any offence under this Act.
