Section 12A(7) in The Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963
(7)The offence under sub-section (6) shall be cognizable, and shall not be triable by any Court inferior to that of a [Metropolitan Magistrate, or a Judicial Magistrate of the First Class.]Explanation I. - In this section, essential supply or service includes the supply of water, electricity, lights in passages and on stair-cases, and lifts and conservancy or sanitary service.Explanation II. - For the purposes of this section, withholding any essential supply or service shall include acts or omissions attributable to the manager on account of which the essential supply or service is cut off by the local authority or any other competent authority].
