Standards of Weights and Measures (Enforcement) Act, 1985

63. Cognizance of offences.-

Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),

a.   No court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing, made by--

  i.   The Controller;

  ii.   Any other officer authorised in this behalf by the Controller by general or special order;

  iii.   Any person aggrieved; or

  iv.   A recognised consumer association whether the person aggrieved is a member of such association or not.

Explanation.-- For the purposes of this clause "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force;

b.   No court inferior to that of a Metropolitan Magistrate or Judicial Magistrate of the first class shall try any offence punishable under this Act.