Civil Liability for Nuclear Damage Act, 2010
42. Cognizance of
offences. –
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.