Section 21 in Assam Homoeopathic Medicine Act, 1955
21. Court competent to try offences under this Act and take cognizance of offices.
(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 except on a compliant in writing of an officer not below the rank of a Sub-Inspector of Police.
