Section 33 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
33. Cognizance of offence.
(1)No prosecution for an offence punishable under this Act shall be instituted except on a complaint authorised by the District Magistrate :Provided that where the District Magistrate has improperly or illegally declined to authorise the making of a complaint, the Commissioner may, of his own motion or on application made in this behalf, direct him so to do.(2)No court inferior to that of a magistrate of the first class shall try any such offence.
