(1)All offences under this Act shall be cognizable under the [Code of Criminal Procedure, 1898 (5 of 1898)], but no action shall be taken in respect of any person for any offence under this Act except on the basis of a written complaint made-(a)in respect of contravention of section 8, 14 or 17 or any rules or order made thereunder, by the person authorised to exercise powers of entry and inspection;(b)in respect of any other contravention, by a person duly authorised to make such complaints by the Central Government.
