Section 28 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
28. Cognizance of offences.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 -(a)no court shall take cognizance of an offence punishable under the Act and the Rules made their under, except upon a complaint, in writing, made by((i)the Controller;(ii)any other Legal Metrology Officer authorised in this behalf by the Controller by general or special order;(iii)any person aggrieved; or(iv)a recognized consumer association whether the person aggrieved is a member of such association or not.(b)no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under the Act and the Rules made their under.
