| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 15 |
| Chapter Title | Ministry | Department |
| Complaints To Magistrates | Ministry of Home Affairs | Department of Internal Security |
If the complaint is made to a Magistrate who is not competent to take cognizance of the offence he shall, –
(a) If the complaint is in writing, return it for presentation to the proper court with to that effect;
(b) If the complaint is not in writing, direct the complainant to the proper court.
