Section 29 in Kerala Labour Welfare Fund Act, 1975
29. Cognizance of offences.
(1)No court shall take cognizance of any offence punishable under this Act [except on a complaint made by an Inspector with the previous sanction in writing of the Commissioner] [Substituted by Kerala Act 1 of 1987](2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.
