Section 46(1) in Karnataka Electricity Reform Act, 1999
(1)No Court shall take cognizance of any offence punishable under this Act except upon a complaint in writing made by an officer of the Commission, generally or specially authorised in this behalf by the Commission, and no Court other than that of a Metropolitan Magistrate or a Judicial Magistrate of the First Class or a Court superior thereto shall try any such offence.
