LexSection 42 — Cognizance of offences.
The Civil Liability for Nuclear Damage Act, 2010
No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence under this Act: Provided that cognizance of such offence shall not be taken except on a complaint made by the Central Government or any authority or officer authorised in this behalf by that Government.Open in Lexace · Ask the AI about this section