LexSection 39 — Cognizance of offences.
The Architects Act, 1972
(1) No court shall take cognizance of any offence punishable under this Act, except upon complaint made by order of the Council or a person authorised in this behalf by the Council. (2) No Magistrate other than a Presidency Magistrate or a Magistrate of the first class shall try any offence punishable under this Act.Open in Lexace · Ask the AI about this section