Section 22 in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
22. Cognizance of offences.
(1)No court shall take cognizance of any offences under this Act except on a complaint in writing made under the signature of an officer duly authorised by the Board in this behalf.(2)Offences punishable under this Act shall be tried by a court not inferior to the Magistrate of first class.
