Section 28P — Congizance of offences.
The Airports Authority of India Act, 1994
1 [ 28P. Cognizance of offences. --No court shall take cognizance of any offence under this Chapter except on a complaint made by the Authority, eviction officer or any other officer authorised by it and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Chapter.]Open in Lexace · Ask the AI about this section