Section 17(b) in The Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992
(b)subject to such limits as may be specified by the Central Government in this behalf, by such other Court, not below a Civil Court having pecuniary jurisdiction exceeding five thousand rupees, as the Central Government may, by notification in the Official Gazette, authorise in this behalf.
