Section 19 in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
19. Cognizance of offences .-No Court shall take cognizance of any offence under this Act except on a complaint made by, or with the permission in writing of, the Central Government or an officer empowered by it in this behalf and no Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try an offence punishable under this Act.
