Section 54 in The Rajasthan Homoeopathic Medicine Act, 1969
54. Court competent to try offences.
(1)No court other than the court of a Magistrate of the first class shall take cognizance of or try an offence under this Act.(2)No court shall take cognizance of any offence under this Act except on a complaint in writing of an officer empowered in this behalf by rules made under this Act.
