Section 40 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
40. Court competent to try offences under this Act and cognizance of offence.
(1)No Court other than Court of Magistrate of the first class shall take cognizance of or try an offence under this Act.(2)No Court shall take cognizance of any offence under this Act except on a complaint in writing by an officer empowered by the State Government in this behalf.
