Section 63 in The Standards of Weights and Measures (Enforcement) Act, 1985
63. Cognizance of offences
.-Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),-(a)[ no Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by-(i)the Controller;(ii)any other officer authorised in this behalf by the Controller by general or special order;(iii)any person aggrieved; or(iv)a recognised consumer association whether the person aggrieved is a member of such association or not.Explanation .-For the purposes of this clause "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956), or any other law for the time being in force;](b)no Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.
