Section 23 in Bengal Suppression of Immoral Traffic Act, 1933
23. Offences triable only by Presidency or First Class Magistrates. - Notwithstanding anything contained in Schedule II to the Criminal Procedure Code, 1898, no Magistrate other than a Presidency Magistrate or Magistrate of the First Class shall try any offence punishable under section 4, 5, 6 or 12.
