Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996

54.Cognizance of offences.-

(1) No court shall take cognizance of any offence punishable under this Act except on a complaint----

(a) made by, or with the previous sanction in writing of, the Director-General or the Chief Inspector; or

(b) made by an office-bearer of a voluntary organization registered under the Societies Registration Act, 1860; or

(c) made by an office-bearer of any concerned trade union registered under the Trade Unions Act, 1926.

(2) No court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under this Act.