Section 31 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
31. Court competent to try offences under this Act and cognisance of offences.
(1)No court other than the Court of the [Judicial Magistrate] [Substituted by Act No. XL of 1566.] of the First Class shall take cognisance of or try an offence under this Act.(2)No court shall take cognisance of any offence under this Act except on a complaint in writing of an officer empowered by the Government in this behalf.
