12A. [ Court competent to try offences under this Act and take cognizance of offence. [Inserted by Assam Act No. 18 of 1969, dated 27.8.1969.]
(1)No Court other than a 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 made by an aggrived person or an officer not below the rank of a Sub-Inspector of Police or by the Registrar or any other Officer specially or generally authorised on this behalf by the State Government.]
