Section 26B in The Punjab Labour Welfare Fund Act, 1965
26B. [ Cognizance of offences. [Inserted by Haryana Act No. 9 of 1978.]
(1)No court inferior to that of a Judicial Magistrate of the 1st Class shall try any offence punishable under this Act.(2)No court shall take cognizance of any such offence except on a complaint made by the Inspector.]
