Section 15 in The Punjab Entertainment Duty Act, 1955
15. [Cognizance of offences. [Punjab Act 2 of 1973.]
(1)No Court shall take cognizance of an offence under this Act except on a complaint made by a person authorised in this behalf by the Government and no Court inferior to that of a Judicial Magistrate of the first class shall be competent to try such an offences.]
