Section 9A in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963
9A. Cognisance of offences.
(1)No Court shall take cognisance of any offence punishable under this Act or any rule made thereunder except upon a complaint made in writing by an Inspector.(2)No court inferior to that of a magistrate of the first class shall try any offence punishable under this Act or any rule made thereunder.
