Section 38 in The Punjab Weights and Measures (Enforcement) Act, 1958
38. 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 or any officer authorised in this behalf by the Controller by general or special order.(2)No Court inferior to that of a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] of first class shall try any offence punishable under this Act.
