Section 34 in Andhra Pradesh Para Medical Board Act, 2006
34. Trial of offenses.
(1)All offences under this Act are triable by a Judicial Magistrate of First Class.(2)Notwithstanding anything contained in subsection (1), no court shall take cognizance of an offence punishable under this Act except with the previous sanction of the Board or of an officer authorised by the Board in this behalf.
