Section 12 in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
12. Cognizance of offences.
(1)No court shall take cognizance of any offence under this Act or the rules made thereunder except on a complaint in writing by an aggrieved person or an Inspector.(2)No court below that of a Judicial Magistrate of the first class shall try any offence punishable under this Act or the rules made thereunder.
