13. Courts by which and conditions subject to which offence may be tried.
- No Court inferior to that of a Presidency Magistrate or Magistrate of the first class shall proceed to the trial of any offence punishable under this Act, and no Court shall proceed to the trial of any such offence except on complaint made by, or under authority from, the {Substituted by the A.O. 1937 for "Local Government"}
