Section 52(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)[ No Court shall take cognizance of any offence punishable under this Act or any rule or any bye-laws made thereunder except on the complaint made by the Collector or the Chairman, Vice-Chairman or Secretary of the Market Committee or of any person duly authorised by the Market Committee in this behalf.] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
