6. [ Cognizance of offences. [For section 6, section 6, 7 and 8 substituted by Act VIII of 1963.]
- Notwithstanding anything contained in the Code of Criminal procedure, Svt. 1989,-(a)no Court inferior to that of a [Judicial Magistrate] of the first class shall try any offence under this Act;(b)no Court shall take cognizance of any such offence except on a complaint made within one year from the date of the offence;(c)it shall be lawful for a [Judicial Magistrate] [Substituted by Act XI of 1966.] of the first class to pass any sentence authorised by this Act on any person convicted of any offence under this Act.(d)[ offences under this Act shall be triable summarily.] [Substituted by Act No. XII of 1981, Sections 3, 4 and 5.]
