Section 31 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
31. Cognizance and trial of offences.
(1)No court shall take cognizance of an offence under this Act except on a complaint made with the previous sanction of the Authority by such officer as the Authority may authorize in this behalf.(2)No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence under this Act.
