43. COGNIZANCE OF OFFENCES. (1) No Court shall take cognizance of any offence under this Act except on a complaint made by - (a) A Board or any officer authorised in this behalf by it; or (b) Any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint to the Board or officer authorised as aforesaid. and no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act. (2) Were a complaint has been made under clause (b) of sub-section (1), the Board shall, on demand by such person, make available the relevant reports in its possession to that person : Provided that the Board may refuse to make any such report available to such person if the same is, in its opinion, against the public interest.