Section 19 in The Punjab Cattle Fairs (Regulation) Act, 1967
19. Cognizance of offences.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898) any offence punishable under sub-section (1) of section 18 shall be cognizable [and non-bailable] [ Added at the end by Punjab Act 16 of 1973, section 5.].(2)No court shall take cognizance of an offence punishable under sub-section (2) of section 18 except on a complaint made in writing by the fair officer or any other officer not below the rank of a Gazetted Officer authorised by the Deputy Commissioner in this behalf.(3)An offence punishable under sub-section (2) of section 18 may be tried in a summary manner.
