Section 53 in The Orissa Ayurvedic Medicine Act, 1960
53. Cognizance of offences.
(1)No Court inferior to the Court of a Magistrate of the second class shall take cognizance of or try an offence under this act or the rules or regulations made there-under.(2)No Court shall take cognizance of any offence under this Act or the rules or regulations made thereunder except on a complaint in writing of an officer empowered by rules made in this behalf.
