Section 28 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
28. Cognizance of offences.—
No court shall take cognizance of any offence under this Act except on a complaint made by, or with the previous sanction in writing of, an inspector or authorised person and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.
