Report No. 171
39. Cognizance of offence.-
(1) No court shall take cognizance of any offence under this Act except on a complaint made by the Central Government or any authority or officer authorised in this behalf by that Government.
(2) No private complaint alleging an offence under the Act shall be instituted until the expiration of ten days next after a notice in writing has been delivered to or left at the residence or office of the alleged offender.
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