Section 44(1) in The Haryana Electricity Reform Act, 1997
(1)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by an officer of the Commission, generally or specially authorised in this behalf by the Commission and no court other than that a Metropolitan Magistrate or a Judicial Magistrate of First Class or a Court superior thereto shall try any such offence.
