Section 15(2) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(2)No offence punishable under this Act shall be inquired into or tried by any court inferior to that of [****] [The words 'a Presidency Magistrate or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] a Magistrate of the second class.
