65. Criminal jurisdiction of the [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014].
(1)No court other than the [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall try any offence punishable under this Act.(2)The [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall not take cognizance of an offence punishable under this Act, unless the complaint in respect of the offence has been made within three months from the date of the commission of the offence.(3)Every complaint referred to in sub-section (2) shall set forth the facts which constitute the offence alleged, the nature of such other particulars as are reasonably sufficient to summon the accused and to give him notice of the offence alleged to have been committed and to notify the public prosecutor to conduct the prosecution.(4)The [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall observe the same procedure for the trial of offences under this Act as the High Court would observe if it were trying the case under the section 474 of the Code of Criminal Procedure, 1973 and for that purpose the [Appellate Authority] [Substituted 'Tribunal' by Punjab Act No. 23 of 2014, dated 29.8.2014] shall be deemed to be High Court under the said Code.
