Section 38 in Assam Weights and Measures (Enforcement) Act, 1958
38. Cognizance of offences, etc.
(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the Controller or [any officer] [Substituted 'an Assistant Controller' by Assam Act 27 of 1964, dated 21.12.1964.] authorised in this behalf by the Controller by general or special order.(2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
