Section 60(2) in The Maharashtra Shops and Establishments Act, 1948
(2)No court inferior to that of a [Metropolitan Magistrate or a Judicial Magistrate of the first class] [Substituted for the words 'Presidency Magistrate or a Magistrate of a second class' by Maharashtra 35 of 1986, Section 11.] shall try any offence against this Act or any rule or order made thereunder.
