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Standards of Weights and Measures Act, 1976 72. Cognizance of offences, etc.- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), - 1 [(a) No Court shall take cognizance of an offence punishable under this Act except upon a complaint, in writing made by- (i) The Director; (ii) Any other authorized officer (iii) Any person aggrieved; or (iv) A recognized consumer association whether the person aggrieved is a member of such association or not. Explanation.- For the purposes of this clause “recognized 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 a Judicial Magistrate of the first class shall try any offence under this Act; (c) An offence punishable under Sec. 50, Sec. 52, Sec. 53, Sec. 56, Sec. 58, Sec. 60, Sec. 61, Sec. 63, Sec. 64, Sec. 65 or Sec. 66, may be tried summarily by a Magistrate and no sentence of imprisonment for a term exceeding one year shall be passed in the case of any conviction for an offence which is summarily tried under this section.    |
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