Section 6 in The Delivery Of Books And Newspapers (Public Libraries) Act, 1954
6. Cognizance of offences .-(1) No Court shall take cognizance of any offence punishable under this Act save on complaint made by an officer empowered in this behalf by the Central Government by a general or special order:
(2)No Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.
