Section 41 in Bihar Minor Mineral Concession Rules, 1972
41. Offence cognizable upon written complaints.
- No Court inferior to that of a Magistrate of the First Class shall try any offence punishable under these rules and no Court shall take cognizance of any offence under these rules, except upon a complaint made in writing by the [Competent Officer or Deputy Director of Mines or [Additional Director of Mines or Director of Mines] [Substituted by S.O. 1133 dated. 19.8.1978.] or any other Officer empowered by the Government] [Inserted by S.O. 1063 dated 16.10.1989.],
