Section 40 in The U.P. Electricity Reforms Act, 1999
40. Cognizance of offences.
(1)No Court shall take cognizance of any offence under this Act, except on a complaint in writing of an officer of the Commission authorised in this behalf by the Commission.(2)An offence under this Act shall be triable by a Court not lower in rank than that of the Chief Judicial Magistrate or Additional Chief Judicial Magistrate having jurisdiction.
