30. Cognizance of offences:- (1) No court shall take cognizance of any offence punishable under this Act, save on complaint made by or under the authority of the appropriate Government, [(Note: Ins. by ibid, See.16) or an officer of that Government (not below the rank of a Regional Labour Commissioner in the case of an officer of the Central Government and not below the rank of a labour commissioner the case of an officer of the State Government) specially authority in this behalf by that Government.]

(2) No Court inferior to that of a presidency magistrate or a magistrate of the first class shall try any offence publishable under this Act.