No Court inferior to that of 3[a Metropolitan Magistrate or a Judicial Magistrate of the first class] shall try any offence under this Act. 1. Ins. by Act 65 of 1984, s. 9 (w.e.f. 8-10-1984). 2. Subs. by Act 38 of 1994, s. 2, for “record” (w.e.f. 10-5-1995). 3. Subs. by Act 23 of 1983, s. 22, for “a presidency magistrate or a magistrate of the first class” (w.e.f. 9-8-1984). 42 CHAPTER XIV APPEALS