(1)No prosecution shall be instituted under this Act except upon complaint made by or under authority from the Cane Commissioner or the District Magistrate.(2)On the application of a person accused of an offence under this Act, the Cane Commissioner or with the previous concurrence of the Cane Commissioner, the District Magistrate may at any stage compound such offence by levying a composition fee not exceeding rupees five thousand.(3)No Court inferior to that of a Magistrate of the second class shall try any offence against this Act or any rule made thereunder.
