Banking Regulation Act, 1949

47. Cognizance of offences

No court shall take cognizance of any offence punishable under 216[sub-section (5) of section 36AA or] section 46 except upon complaint in writing made by an officer of 256[the Reserve Bank or, as the case may be, the National Bank], generally or specially authorized in writing in this behalf by 255[the Reserve Bank or, as the case may be, the National Bank], and 257[no court other than that of a Metropolitan or a Judicial Magistrate of the first class or any court superior thereto] shall try any such offence.