Section 73 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
73. Cognizance of offences.
(1)No Court inferior to that of Magistrate of the Second Class shall try any offence under this Act or any rules or by-laws made thereunder.(2)No Court shall take cognizance of any offence punishable under this Act or any rule or any bye-laws made thereunder except on the complaint made by the Collector or the Chairman or Secretary of the market Committee or of any person duly authorised by the Market Committee in this behalf.Chapter-XI Control
