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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Fisheries Act, 1953

(2)No Court shall take cognizance of any offence under this Act except on a report in writing of the facts constituting such offence made by a Fishery officer or a Police Officer not below the rank of a Sub-Inspector or any other person or class of persons authorised by the State Government in this behalf.