Section 48(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)No court shall take cognizance of any offence punishable under Section 129 or under Section 134 [or under Section 134-A] [Inserted by U.P. Act 35 of 1978 (w.e.f. 12-10-1978).] or under clause (a) of sub-section (2) of Section 136 unless there is a complaint made by order of or under authority from the [Chief Election Officer (Urban Local Bodies)] [Substituted for 'State Election Commission' by U.P. Act 26 of 1995, S.16 (w.e.f. 30-05-1994).].
