Section 63 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
63. Cognizance of offences.
- Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989 :-(a)no court shall take congizance of an offence punishable under this Act except upon a complaint in writing, made by the controller or any other officer authorised in this behalf by the controller by general or special order;(b)no court inferior to that of a Judicial Magistrate of the First Class shall try any offence punishable under this Act.
