Section 47(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Offences under sections 16, 17, 17A, 17C, 18, 19 sub-section (4) of section 24, section 25 and 21sub-sections (1), (2) and (5)] of section 40 shall be congnizable and shall not be triable by any Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class.
