Section 33 in The Dangerous Machines (Regulation) Act, 1983
33. Cognizance and trial of offences
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no Court shall take cognizance of an offence punishable under this Act except on a complaint in writing made by the Controller or any person authorised by him in this behalf.(2)Every offence under this Act may be tried summarily by a Magistrate.
