Environment (Protection) Act, 1986

19. 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 authorized in this behalf by that Government; or

(b) any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the authority or officer authorized as aforesaid.