Section 201 in The Code of Criminal Procedure, 1973
201. Procedure by Magistrate not competent to take cognizance of the case.
- If the complaint is made to a Magistrate who is not competent to take cognizance of the offence, he shall, -(a)if the complaint is in writing, return it for presentation to the proper Court with an endorsement to that effect;(b)if the complaint is not in writing, direct complainant to the proper Court.
