Section 48 in The United Provinces Indian Medicine Act, 1939
48. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than the court of Magistrate of the First class shall take cognizance of, or try an offence under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing of an officer empowered by rules made in this behalf.
