Section 45 in The Assam Agricultural Produce Market Act, 1972
45. Trial of offences.
(1)No offence under this Act, or any rule or bye-law framed thereunder shall be tried by a Court other than that of a Judicial Magistrate of the First Class or a Judicial Magistrate of the Second Class, specifically empowered in this behalf by the State Government.(2)Prosecution under this Act, rules or bye-laws framed thereunder may be instituted by any person duty authorised in writing by the State Government or the market committee in this behalf.
