Section 32 in Himachal Pradesh Homoeopathic Practitioners Act, 1979
32. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than the court of a Judicial Magistrate of the 1st 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 of an officer empowered by the Government in this behalf.
