Section 110(3) in Occupational Safety, Health and Working Conditions Code, 2020
(3)No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class shall try any offence punishable under this Code.Explanation. - For the purposes of this section,-(a)in the case of a continuing offence, the period of limitation shall be computed with reference to every point of time during which the offence continues;(b)where for the performance of any act, time is granted or extended on an application made by the employer of an establishment, the period of limitation shall be computed from the date on which the time so granted or extended expired.
