Section 193 in The Manipur Municipalities Act,1994.
193. Cognizance.-
(1)Unless otherwise expressly provided in this Act a Court shall take cognizance of any offence under this Act or under any rules or bye-laws made thereunder except on the complaint of the municipality or some person authorised by the municipality by general or special order in this behalf.(2)No Court inferior to that of a Magistrate of the first class shall try any of the offences specified in sub-section (1).
