Section 37 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
37. Cognizance of offences etc.
(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] or any officer authorised in this behalf by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] by general or special order.(2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
