Section 15 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
15. Institution of proceedings.
No prosecution shall be instituted against any person for any offence under this Act except on a complaint made by the prescribed authority or [an Engineer as specified in section 13] [Substituted by section 17, ibid (w.e.f. 10.9.2010), for the words a police officer not below the rank of Sub-Inspector.].
