Section 60 in The Rajasthan Indian Medicine Act, 1953
60. Court competent to try offences under this Act and cognizance of offences.
(1)No court other than the Court of a Magistrate of the first, class shall take cognizance of, or try, an offence under this Act.(2)No Court shall take cognizance of any offence under this Act exception a complaint in writing of an officer empowered by rules made in this behalf.
