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State of Rajasthan - Section

Section 10 in Rajasthan Fisheries Act, 1953

10. Jurisdiction

(1)No Court inferior to that of a Magistrate of the First Class shall try any offence under this Act.
(2)No Court shall take cognizance of any offence under this Act except on a report in writing of the facts constituting such offence made by a Fishery officer or a Police Officer not below the rank of a Sub-Inspector or any other person or class of persons authorised by the State Government in this behalf.