Section 15 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
15. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than the court of Magistrate of the First Class shall take cognizance of any offence under this Act.(2)No court shall take cognizance of [an offence other than a cognizable offence] [Substituted by Act 29 of 1969 w.e.f. 22.12.1969.] under this Act except on a complaint in writing of an officer empowered by the Government in this behalf.
