Section 13 in The West Bengal Religious Buildings And Places Act, 1985
13. Cognizance of offences.
- An offence under this Act shall be triable by a Sub-divisional Judicial Magistrate or a Judicial Magistrate of the first class in the district or a Metropolitan Magistrate in Calcutta, on the complaint of the Officer-in-charge of a police station or of the Collector in the district or of the Commissioner of Police in Calcutta.
