Section 45 in The Warehousing (Development And Regulation) Act, 2007
45. Cognizance of offences by courts.—
(1)No court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Authority or by any officer authorised in writing in this behalf by the authority.(2)No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.
