Section 47 — Cognizance of offences.
The Banking Regulation Act, 1949
No Court shall take cognizance of any offence punishable under 1 [sub-section (5) of section 36AA or] section 46 except upon complaint in writing made by an officer of 2 [the Reserve Bank or, as the case may be, the National Bank] generally or specially authorized in writing in this behalf by 3 [the Reserve Bank or, as the case may be, the National Bank], and 3 [no court other than that of a Metropolitan Magistrate or a Judicial Magistrate of the first class or any court superior thereto] shall try any such offence.Open in Lexace · Ask the AI about this section