Section 6(1) in Jharkhand Private Money Lending (Prohibition) Act, 2016
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973(2 of 1974)-(a)no court inferior to that of a Judicial Magistrate of the first class shall try any offence under this Act;(b)no court shall take cognizance of an offence under this Act except upon-(i)a police report of the facts which constitute such offence or,(ii)upon receiving a complain by the person aggrieved.
