Section 48(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(1)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by an officer of the Commission, generally or specially authorised in this behalf by the Commission, and no Court other than that of a Judicial Magistrate of First Class or a Court superior thereto shall try any such offence.
