Section 13 in The U.P. Sheera Niyantran Adhiniyam, 1964
13. Cognizance of offences.
(1)No Court shall take cognizance of an offence punishable under this Act except a report in writing of the facts constituting such offence made by an Excise Officer of or above the rank of Excise Inspector.(2)No Court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.(3)An offence punishable under this Act shall be cognizable and bailable within the meaning of the [Code of Criminal Procedure, 1898.] [See now the Code of Criminal Procedure, 1973.]
