Section 47(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Offences under Sections 16, 17, [17-A, 17-C] [These figures and letters were inserted by Bombay 53 of 1950, Section 8.], 18 and 19, sub-section (4) of Section 24, Section 25 and sub-sections (1) and (2) of Section 40 shall be cognizable and [***] [The words 'a Presidency Magistrate or' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall not be triable by any Court inferior to that of Magistrate of the First Class.
