LexSection 8 — Cognizance of offences.
The Marking of Heavy Packages Act, 1951
(1) No court inferior to that of a Presidency Magistrate or a Magistrate of the first class shall try any offence under this Act. (2) No court shall take cognizance of any offence under this Act except on a complaint in writing made by an inspector within six months of the date on which the offence is alleged to have been committed.Open in Lexace · Ask the AI about this section