Telecom Regulatory Authority of India Act,1997
34. Cognizance of offences
(1) No court shall take cognizance of any offence punishable
under this Act or the rules or regulations made thereunder, save on a complaint
made by the authority.
(2) No court inferior to that of a Chief Metropolitan Magistrate
or a Chief Judicial Magistrate of first class shall try any offence punishable
under this Act.