- Unless otherwise expressly provided, no court shall take cognizance of any offence punishable under this Act or any rule or any bye-law thereunder, except on the complaint of or upon information received from the committee [or its Executive Officer] [The words 'or its Executive Officer' and 'or by the Executive Officer' (vide item 16, Schedule II, of Punjab Act No. 2 of 1931) shall be deemed to be inserted officer, 'the committee,' in the case those of municipalities to which Punjab Act No. 2 of 1931, applies.] or some person authorised by the committee [or by the Executive Officer] [The word 'or its Executive Officer' and 'or by the Executive Officer' (vide item 16, Schedule II of Punjab Act No. 2 of 1931) shall be deemed to be inserted after' 'the committee,' in the case those of municipalities to which Punjab Act No. 2 of 1931, applies.] in this behalf.Explanation. - The committee [or its Executive Officer] [The words 'or its Executive Officer' and 'or by the Executive Officer' (vide item 16, Schedule II of Punjab Act No. 2 of 1931) shall be deemed to be inserted officer, 'the committee,' in the case those of municipalities to which Punjab Act No. 2 of 1931, applies.] may authorise [any person] [Substituted for the word 'persons' by Punjab Act No. 3 of 1933.] [and shall be deemed to have authorized [any person] [Inserted on Punjab Act No. 3 of 1933.]] appointed to this end by the State Government to make complaints or to give information, without previous reference to the committee, either generally in regard to all offences against this Act and the rules or bye-laws thereunder, or particularly in regard only to specified offence or offences of a specified class. The person authorized may be authorized of office; if he is president, vice-president.[Medical Officer of Health] [Inserted by Punjab Act No. 2 of 1923.] or Secretary of the committee, or officer in charge of a police station; in other cases the authority must be personal. The authority must in all case, be in writing, and may at any time be cancelled by the committee.
