Section 6 in Imports and Exports (Control) Act, 1947
6. Cognizance of offences.
- No Court shall take cognizance of any offence punishable under Section 5 except upon complaint in writing made by [an officer authorised in this behalf by the Central Government by general or special order] [Substituted by act 4 of 1960], and no Court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any such offence.
