Section 201 in The Code of Criminal Procedure, 1989 (1933 A. D.)
201. Procedure by Magistrate not competent to take cognizance of the case.
(1)If the complaint has been made in writing to a Magistrate who is not competent to take cognizance of the case he shall return the complaint for presentation to the proper Court with an endorsement to that effect.(2)If the complaint has not been made in writing such Magistrate shall direct the complainant to the proper Court.
