Section 44 in Telangana Electricity Reform Act, 1998
44. Cognizance of offences.
(1)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by an officer of the Commission, generally or specially authorised in this behalf by the Commission and no Court other than that of a Metropolitan Magistrate or a Judicial Magistrate of First Class or a Court superior thereto shall try any such offence.(2)Notwithstanding anything in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the Court may, if it sees reason so to do, dispense with the personal attendance of the officer of the Commission filing the complaint.
