Section 32 in The Punjab Homoeopathic Practitioners Act, 1965
32. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than court of Judicial Magistrate of the 1st 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 of an officer empowered by the State Government in this behalf.
