Section 11 in Karnataka Payment of Subsistence Allowance Act, 1988
11. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act, except on a complaint in writing made by an officer generally or specially authorised in this behalf by the Government.(2)No court inferior to that of Metropolitan Magistrate or a Judicial Magistrate of the First Class shall try any offence punishable by or under this Act.
