The Biological Diversity Act, 2002

61. Cognizance of offences.-

No Court shall take cognizance of any offence under this Act except on a complaint made by-

a.   the Central Government or any authority or officer authorised in this behalf by that Government; or

b.   any benefit claimer who has given notice of not less than thirty days in the prescribed manner, of such offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.