Section 49 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
49. Institution of prosecutions.
- No prosecution shall be instituted against any person for any offence against this Act or any rule, licence or order thereunder, except at the instance of the Government [or a State Electricity Board] [Inserted by Act IV of 1988, Section 7.] or an Electric Inspector, or of a person aggrieved by the same.Supplementary
