Section 30 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
30. Jurisdiction of Criminal Courts.
(1)No Court shall take cognizance of any offence punishable under this Act except on complaint in writing made by the registrar in this behalf.(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.According to clauses (a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), any reference to a Magistrate of the first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate with effect on and from the 1st April 1974.
