Section 28 in Uttarakhand Medical Council Act, 2002
28. Court competent to try offence, under this Act and take cognizance of offence.
(1)No court other than the court of a Chief Judicial Magistrate, or Magistrate First Class shall take cognizance of, or try an offence, under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing by an officer empowered by rules made in this behalf.
