Section 14 in The Punjab Fruit Nurseries Act, 1961
14. 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 competent authority or any officer authorised in this behalf by the competent authority by general or special order.(2)No Court inferior to that of a [Judicial Magistrate] [Substituted for the words 'Magistrate of the first class' by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] of the first class shall try any offence punishable under this Act.
