Section 224 in Bharatiya Nagarik Suraksha Sanhita, 2023
224. Procedure by Magistrate not competent to take cognizance of case.
If the complaint is made to a Magistrate who is not competent to take cognizance of the offence, he shall,-(a) if the complaint is in writing, return it for presentation to the proper Court with an endorsement to that effect;(b) if the complaint is not in writing, direct the complainant to the proper Court.[Similar to Section 201 from Old CrPC-Also Refer]
