Section 45 — Place of trial and jurisdiction of court.

Whoever, commits any offence under this Act or any rules made thereunder, may ordinarily be inquired into and tried by a court within whose local jurisdiction— (a) such offence was committed; or (b) such person may be found; or (c) in any court which the Central Government may, by notification, direct in this behalf; or (d) in any court in which he might be tried under any other law for time being in force.

Official Hindi (PDF) ↗

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