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State of Odisha - Section

Section 15 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

15. Cognizance of Offence.

- No court shall take cognizance of any offence punishable under the Act except upon any complaint in writing is made by the Competent Authority or person authorised in this behalf by the Government.