Section 27 in The M.P. Chechak Tika Adhiniyam, 1968
27. Court competent to try offences under this Act and cognizance of offences.
(1)No Court other than the Court of a Magistrate shall take cognizance of any offences under this Act.(2)No Court shall take cognizance of any offence under this Act, unless the prosecution is instituted by order or under the authority from a Magistrate, the Chief Superintendent of Vaccination or a Superintendent of Vaccination.
