Section 13 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
13. Court competent to take cognizance and try offences.
(1)No court other than the Court of Judicial Magistrate of First Class shall take cognizance of, and try, an offence under this Act.(2)No court shall take cognizance of an offence except, on a complaint in writing by an authorised officer, or on submission of a report in writing by a police officer not below the rank of Sub-Inspector, or by an authorised representative of a recognised non-government organisation devoted to the cause of controlling tobacco use and spitting, with respect to the offences under sections 5, 6, 7, 8, 9 and 10.
