Section 26 in The Securities Contracts (Regulation) Act, 1956
26. Cognizance of offences by courts.
(1)No court shall take cognizance of any offence punishable under this Act or any rules or regulations or bye-laws made thereunder, save on a complaint made by the Central Government or State Government or the Securities and Exchange Board of India or a recognised stock exchange or by any person.(2)No court inferior to that of a Court of Session shall try any offence punishable under this Act.
