33. COGNIZANCE AND TRIAL OF OFFENCES. - (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no court shall take cognizance of an offence punishable under this Act except on a complaint in writing made by the Controller or any person authorised by him in this behalf.

(2) Every offence under this Act may be tried summarily by a Magistrate.